BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has prayed for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 in case FIR No.1 dtd. 3/1/2023, under Ss. 379, 411, 465, 467, 471, 482 IPC registered at Police Station Kiratpur Sahib, District Sangrur.

(2.) As per the allegations leveled in the FIR lodged on the statement of Gurcharan Singh, he was a driver and had one truck bearing No. PB- 12N-0655 Tata 3118 Model 2011, white colour on its front and body being red in colour. On 21/12/2022 in the evening he parked his truck in the parking of Gurudwara Shahi Tibbi Village, Hazara and it was stolen by someone on the intervening night of 22/23/12/2022.

(3.) Learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present FIR. He submits that the petitioner is a reputed businessmen in the name and style of Walia Motors for the last about 30 years and has no criminal record and is having clean antecedents. He submits that the said truck was purchased from Amanpreet Singh for a total consideration of Rs.8,70,000.00 out of which Rs.3,70,000.00 has already been paid to him. No objection certificate has duly been issued by the Transport Department, RLA, Nurpur in favour of the petitioner and the petitioner is the rightful owner of the truck. Learned counsel for the petitioner further submits that the petitioner is in custody since 3/1/2023 and the investigation of the case is not complete. He prays for bail.