SATISH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Satish and Chander Shekhar, the petitioners have sought prearrest bail in a case registered by way of FIR No. 212 dated 24.08.2011 at Police Station Tosham, District Bhiwani, for an offence punishable under sections 420, 467, 468, 471, 379 and 411 IPC.

(2.) Learned counsel for the petitioners has submitted that the petitioners are not named in the FIR. According to him, Subhash, a coaccused of the petitioners, is the main accused of the case, who has been granted bail. According to him, the police after due investigation prepared a report under section 173 Cr.P.C. against Subhash, Hawa Singh and Dilbag Singh and submitted the same in the court. According to him, the petitioners have no connection with the car in question.

(3.) Learned State counsel, on the other hand, drew my attention to the FIR itself where it is mentioned that the original chassis number of the vehicle, was found to be driven by Subhash, was tampered with and changed . He has submitted that it was Subhash, who told the police that he had bought the car from Satish and Chander Shekhar, the petitioners for Rs.80,000/-. He also disclosed that Hawa Singh, a mechanic with Balaji Automobiles, Tosham changed one digit of the chassis number of the car and Dilbag prepared the forged registration certificate of the same.