JUNAID Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM-21598-2022 1. Vide this application, the petitioner has placed on record statement of Jaswant Singh-complainant who appeared as PW-3, in compliance of the order dtd. 6/6/2022.

(2.) Counsel for the petitioner claims parity with co-accused Jabir, who has been granted concession of regular bail in CRM-M-27323-2020 vide order dtd. 6/4/2022.

(3.) As per the allegations in the FIR, on 23/1/2020, truck of the complainant was looted. A mobile phone and Rs.7,000.00 in cash were snatched from complainant. He was taken to a place after blindfolding him and was later on released. Some arrests were made including that of Jabir. Jabir suffered disclosure statement, wherein he named the present petitioner.