VIKRAMJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 439 of Cr.P.C., whereins, the petitioner craves for indulgence of regular bail becoming granted to him, in respect of FIR No. 297 dtd. 8/8/2019 registered at Police Station Civil Lines, District Jind, whereins, offences constituted under Ss. 341, 365, 392 of the IPC and Ss. 25/54/59 of the Arms Act, are embodied.

(2.) In the petition FIR, an allegation is carried that certain unknown persons came in Swift Dezire Car, and, stopped the Creta car of the victim, at the crime site, and, thereafter one amongst the accused pointed the crime pistol, at his head, and, subsequently, they took away the victim's car bearing No.HR31 Q2076, and, fled thereins, from the crime site. It is also alleged in the FIR that the accused also snatched the wallet, ATM and mobile phone of the victim.

(3.) Though, in the FIR, the victim does not name the accused, nor, he describes their key characteristic features for enabling his identifying the accused in a test identification parade, if any, as, may be conducted by the investigating officer concerned, but even if the above key characteristic attributes of the accused are not narrated in the FIR, and, also if no valid test identification parade became conducted, by the investigating officer concerned. Nonetheless, since it is stated, at the bar, by the learned State Counsel, on instructions given to him, by S.I.Baljit Singh, that in another FIR, the accused were put to custodial interrogation, and, during the course of their custodial interrogation, they ensured the makings of the recovery of the victim's snatched Creta car, to the investigating officer, thereupon, the above non description of the key characteristic features of the accused, by the victim, in the FIR, does not hold any significance.