DEEPAK JANGRA Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) Deepak Jangra, the petitioner seeks pre-arrest bail in a complaint case bearing No. 13 dated 03.02.2010, titled as "Bhuru Singh v. Ravi Thakur and others", pending in the court of learned Judicial Magistrate Ist Class, Kaithal, for an offence punishable under sections 379, 420, 323 and 506 IPC read with section 34 IPC.

(2.) Learned counsel for the petitioner has submitted that the complainant took a loan from Mahindra & Mahindra Financial Services Ltd. Karnal (for short 'the Finance Company') and as he defaulted in payment of installments and the installments became overdue, he surrendered the vehicle on 11.01.2010 with an undertaking to take it back on payment of the overdue amount.

(3.) According to him, the complainant instead of paying the overdue amount and getting the vehicle released, has lodged this false FIR alleging that the vehicle has been forcibly taken away by the muscleman of the Finance Company . According to him, the petitioner had been a Field Officer of the Finance Company and he has no personal liability in the matter.