LAWS(P&H)-2012-10-386

ROOP LAL Vs. STATE OF HARYANA AND ANOTHER

Decided On October 30, 2012
ROOP LAL Appellant
V/S
State Of Haryana And Another Respondents

JUDGEMENT

(1.) Present petition has been filed under Section 438 of the Code of Criminal Procedure (hereinafter referred to as the "Cr.P.C.) for grant of anticipatory bail to the petitioner in case FIR No. 7 dated 24.01.2012, under Sections 406, 408, 420 of the Indian Penal Code, registered at Police Station Industrial Area, Saha, Tehsil and District Ambala.

(2.) This Court vide order dated 11.04.2012 has granted interim anticipatory bail.

(3.) The necessary facts relevant for disposal of the bail petition are to the effect that an FIR was registered at the instance of one Jeet Singh son of Govind Ram on the allegations that on 16.01.2012, the complainant had sent Khair Hard Wood of 4.8885 M3 amounting to Rs.45,000/- to M/s Chandan Wood Product, village Asawarpur, Bhallgarh, District Sonepat in a truck bearing registration No. HP24A-7695 and he had also sent Satish Kumar, Munshi with the aforesaid truck. It is alleged in the FIR that on 17.01.2012 at about 2.30 a.m. when the truck reached near Village Saha, some unknown persons brought a Tavera vehicle in front of the truck, out of which three persons came out, two persons were in civil dress and having wrapped cloth sheet (Chadar) around them. They asked for the documents of the vehicle and the goods. Thereafter, Munshi showed all the documents. After taking the documents from the Munshi by using physical force, they asked Munshi to come in their vehicle to Police Station with one person. Out of two, one person sat in the truck and asked the truck driver to follow them. Munishi was left at the main road Panchkula and he was told to come to the police station, Panchkula at 10.00 a.m. for release of the vehicle including goods. Munshi made phone call to the contractor and sub-contractor regarding this. The complainant is stated to be the subcontractor. Thereafter complainant approached Police Post of Sector 2 and Police Stations of Sectors 5, 10 and Chandi Mandir, but his truck was not found there and the complainant was told that no such truck was taken into custody by the police.