HARDEEP SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Hardeep Sharma has approached this Court for grant of anticipatory bail to him in case FIR No.523 dated 22.09.2018 registered under Sections 389, 384 read with Section 34 of the IPC at Police Station City Hansi, District Hisar.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case, whereas, he was not involved. The only allegation against the petitioner is that he collected some amount on instructions of one Dholia Gurjar. No allegation has been made in the FIR that the petitioner ever demanded any money and the allegations are totally vague. The complaint was lodged at the instance of Ex. MC Krishan as he himself did not pay the amount. The story made up by the prosecution is not worth believing and nothing is to be recovered from the petitioner and hence, his custodial interrogation is not required. The petitioner is ready to join investigation.

(3.) Learned State counsel has opposed the submissions made by learned counsel for the petitioner and submits that not only the specific allegations are there but the specific role has been attributed to the petitioner. He further submits that not only the amount was collected but the same was duly received and conversation of the petitioner with other persons was also got recorded. Serious allegations of extortion of amount by putting fear in the mind of the complainant are there.