VINEET SONI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Vineet Soni son of Vinod Kumar, has preferred the instant petition for the grant of pre -arrest bail, in a case registered against him along with his other co -accused, vide FIR No. 263 dated 09.12.2013 (Annexure P1), on accusation of having committed the offences punishable under Sections 392 IPC and 25 of The Arms Act, by the police of Police Station Pinjore, District Panchkula.

(2.) AFTER hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after deep consideration of the entire matter, to my mind, there is no merit in the present petition in this context.

(3.) PRECISELY , the prosecution inter alia, claimed that complainant Suraj Sangam son of Girdhari Lal (for brevity 'the complainant') was employed in cash loading branch of CMS Company, Sector 47, Chandigarh. On 09.12.2013, he and his other companions have loaded a cash box containing an amount of Rs. 1 Crore 68 Lacs, from the company premises, in a Van, bearing registration No. PB -10 -DS -6195 in order to take it at Baddi, Himachal Pradesh. As soon as, their van crossed the Punjab border and entered in Haryana area on Sheeshma Road, in the meantime, one Verna Car was already lying parked there. Three accused -persons wearing Punjab Police uniform were present in the car. They signaled to stop the vehicle of the complainant, in the garb of checking of documents. One of the persons asked gunman Gulshan Sharma, to show his arms license, whereas other accused asked second gunman Yashpal Sharma to show his arms license. The moment, they were in the process to show the license, then immediately, they (accused) threw chilly powder in their eyes. They snatched their guns as well. Thereafter, they opened the door of the locker, took the cash box, containing 1 Crore 68 Lacs forcibly and decamped from the place of occurrence.