SURENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Cr.M.No.M-1037 and 2247 of 2013 as they arise out of the same F.I.R.

(2.) These petitions have been filed under Section 438 Cr.P.C. with a prayer for grant of anticipatory bail in a case registered vide F.I.R. No.51 dated 17.6.2012 under Sections 420,406,506 I.P.C. which were deleted and Sections 379,356, and 120-B I.P.C. (added later on) at Police Station Behal, District Bhiwani.

(3.) Learned counsel for the petitioners contends that Surender Singh petitioner in Cr.M.No.M-1037 of 2013 had in fact sold the vehicle to the complainant and false allegations have been levelled that that too, after 18 days of the sale. He has further stated that pursuant to the direction given by this Court on 14.1.2013 (in Cr.M.No.M-1037 of 2013) and on 24.1.2013 (in Cr.M.No.M-2247 OF 2013), the petitioners in both these petitions have joined the investigation.