AMIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) These two petitions under Sec. 439 Cr.P.C. are filed seeking regular bail in FIR No. 156, dtd. 5/4/2021 under Ss. 420, 467, 468, 471, 201 and 120-B IPC and Sec. 7 of the Prevention of Corruption Act, 1988, registered at Police Station City Fatehabad, District Fatehabad.

(3.) The F.I.R. was registered on the basis of inquiry held with regard to registration of one Ritz Car bearing registration No. HR-88- 2310 [hereinafter referred to as 'car']. Jasbir Singh purchased car in an auction held by Mahindra Finance Company. He, instead of getting the vehicle transferred in his name, sold it to Amit Kumar [petitioner in CRM-M-38977-2021]. Amit Kumar got vehicle registered the car at Charkhi Dadri giving his false residential address. Naresh Kumar acted as a middleman for transaction of sale and purchase between Jasbir and Amit Kumar. As per disclosure statement of Arjun, Amit Kumar sold the car to Rajesh s/o Azad, he without getting it transferred in his name, sold the same to Bhim Singh who got it registered at Fatehabad. Pardeep Kumar working as Typist at Charkhi Dadri and Parag Kumar working as Typist at Fatehabad are alleged to have acted as conduit between the owner of car and officials of Regional Transport Office [hereinafter 'R.T.O.']. Rajesh Kumar s/o Pawan [petitioner in CRM-M- 39299-2021] was working as Motor Registration Clerk in R.T.O., Charkhi Dadri, he was named in disclosure statement of Pardeep. It was stated that Rajesh Kumar misused the digital signatures of Regional Transport Officer and Rs.15,000.00 were given to him for getting the car registered.