BAJRANG DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) By virtue of present petition, filed under Sec. 482 Cr.P.C., the quashing of FIR No.126 dtd. 20/4/2019 Police Station Sector-5, District Panchkula has been sought, qua the petitioners. The above-mentioned FIR has been lodged for the commission of offences, punishable under Ss. 25(1-B) (A) & 29(B) Arms Act 1959. The extraordinary jurisdiction vested in this Court has been sought on the ground that without any legal basis, and purely on account of political vendetta, the petitioners are being prosecuted in the present case.

(2.) In nut-shell the facts emerging from record are that the FIR pertaining to this case came into being when on the facebook account four photographs were posted by a user, namely vikas vaid. In the abovesaid photograph he was seen in possession of different kind of weapons. In view of above-mentioned photographs on social media an enquiry was conducted by Hisar police. During enquiry it was found that the person shown in the photographs was Vikas son of Prem Kumar, resident of Agroha.

(3.) It is the case of the prosecution that in the enquiry it was also found that the above-said person namely Vikas was a driver of Bajrang Dass, Ex-Chairman, Vaypar Mandal Haryana. As per prosecution, Vikas was joined in the enquiry and on joining of enquiry when his statement was recorded, the above-said Vikas told the enquiry officer that his employer Bajrang Dass and his son Akhil Garg, both were having two separate .32 bore revolvers, and that few days ago both father and son had cleaned their respective arms in their house in Sector-21, Panchkula. As per statement of above-named person, both the revolvers were lying on the bed in the house of Bajrang Dass Garg, and that he took selfies with both the revolvers and cartridges, and posted the photographs on social media.