BASANT AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this single judgment, I will dispose of CRA No. S -170 -SB of 2004, CRA No. S -275 -SB of 2004, CRA No. S -410 -SB of 2004 and CRA No. S -717 -SB of 2004, filed by accused/appellants Basant @ Bhola, Goginder, Jagphool and Gopal respectively.

(2.) ON asking of the Court, Mr. R.N. Lohan, Advocate, has addressed the arguments on behalf of accused/appellant Goginder and Jagphool also, on whose behalf none is present today.

(3.) THE prosecution case, as coming out from the prosecution evidence, is that on 5.4.2003 Premveer Singh (complainant), who is resident of Sector -26, Noida (UP) accompanied by his wife Anita Chaudhary came on their Maruti Zen (white colour) car bearing registration No. UP -16 -5336 to attend a marriage of the daughter of their friend at Sitara Garden Hotel, Rohtak. At about 10:45 PM, they started their journey back to Noida. At about 11:00 PM, when they reached Ismaila bridge on Delhi -Rohtak highway, one Esteem car of white colour came from behind and after overtaking their car, blocked the way. Complainant Premveer Singh stopped his car. From the said Esteem car, three youths, aged about 25 to 30 years alighted. They were wearing pants and shirts and were speaking Hariyanvi language. One of them demanded the key of the car, on which complainant Premveer Singh stated that he is resident of village of Karontha. On this, one of the boys snatched the key of the car from complainant Premveer Singh and thereafter they drove away the car leaving the complainant and his wife at spot. The complainant and his wife took lift in a car and were going to the police station when at Bus Stand Sampla, they met ASI Jai Kishan where a written complaint (Ex. PF) was handed over by complainant Premveer Singh to the said ASI, who after making his endorsement, sent the same to the police station, where formal FIR (Ex. PJ) was recorded on 6.4.2003.