HOSSEIN REZAEIFARD Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who is a foreign national (Iranian citizen), has accessed this Court through the instant petition, thereby seeking the concession of him being enlarged on regular bail, in case FIR No.614 dtd. 23/10/2022, under Ss. 379, 34, 419 and 420 of the IPC (Sec. 304-II of the IPC added subsequently), registered at P.S.Gurgaon Sadar, District Gurugram.

(2.) Succinctly stated, what constituted the bedrock for registration of the present FIR, was the complaint made by one Nada Ali Salman, on the allegations that, two persons, one of whom impersonated himself as a police official, met her and her husband at the gate of their hotel, and, told them that they are required to be searched, owing to there being suspicion of them carrying some drugs. During search, the said persons took the purse of the complainant's husband, which contained $ 15,000 US Dollar, on the pretext that it emits smell of contraband, and thereupon, they fled away with the said purpose.

(3.) The petitioner, who was arrested in FIR No.69 dtd. 5/3/2023, under Sec. 419, 420/34 of the IPC, made a disclosure statement qua his involvement in the present FIR. Consequently, based upon his disclosure, he got recovered $ 5,000 US Dollars in FIR No.69 (supra).