SABBIR AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common order, CRA -S -728 -SB of 2012, CRA -S 881 -SB of 2012 and CRA -S -1486 -SB of 2012 are being disposed of as these arise out of the same judgement of the trial Court in FIR No. 185 dated 28.12.2007 under Section 395 IPC, Police Station Nagina, District Mewat.

(2.) THE police swung into action on the complaint Ex.PE dated 28.12.2007 made by Gafoor PW6 about the incident. It was stated that the complainant purchased Truck No.HR -55 -A -9930 Model 2003 which was got financed but all the installments had been paid. The complainant used to drive the truck himself and had also employed Umar PW7 as second driver.

(3.) APPELLANT Mustkeen @ Kala in CRA -S -1486 -SB of 2012 was apprehended by the police party headed by PW8 ASI Bacchu Singh, while he was driving aforesaid Max Pickup Van No.RJ -32 -GA - 2581 on 02.01.2008 and the pickup van was taken into possession vide Ex. PA. Registration certificate was also recovered from the vehicle which was admittedly not in the name of any of the appellants.