ROHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered in a case arising out of above mentioned FIR.

(2.) The FIR was lodged at the instance of Naresh Singla wherein he alleged that he along with his family left their house at Nuh on 10/10/2021 since one FIR i.e. FIR No.259 dtd. 10/10/2021, Police Station Nuh, under Sec. 306/34 IPC came to be lodged against him and his children. Later, on 27/10/2021 the complainant received a telephone call from his nephew Sanjay to the effect that some miscreants had broken into his house and had set the same on fire and that extensive damage had been caused to his house and to the articles lying therein. The complainant suspected that Jitender, Prakash Mangala, Atul Mangala, Mahesh Mangala and Gaurav Saini had stolen articles from his house and had set his house on fire.

(3.) Learned counsel for the petitioner submits that he is nowhere named in the FIR and came to be nominated as an accused subsequently on the basis of some secret information received by the police to the effect that the petitioner was in the process of selling the articles allegedly stolen from the house of the complainant including gold and silver ornaments. Learned counsel submits that there is no evidence worth credence to establish the allegations against him and that he has been falsely nominated as an accused.