SANJEEV ATTRI Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE of the application for anticipatory bail was issued only in respect of petitioner No. 2/Vijender Attri in case FIR No. 9 dated 6.1.1999, under Sections 342, 382, 427, 506 IPC, read with Section 34 IPC, Police Station Sector 7, Faridabad.

(2.) THE informant/Om Parkash Sharma also sought permission to intervene in this case in order to oppose the application for anticipatory bail.

(3.) AS per allegations made in the FIR, the occurrence took place on 4.1.1999 at about 12.30 p.m.in the office of the factory of Supertech Industries, situated in plot No. 131, Sector 6, Faridabad, Rajan Sharma, nephew of the informant/Om Parkash Sharma was sitting in his office. It is alleged that the petitioner Vijender Attri alongwith his son Sanjeev Attri and 35 persons came in the factory and illegally confined Rajan Sharma in the office and also made the employees sit in the back -shed. They had brought with them a crane, 4 -5 Tata Sumos, a Maruti Van, a Gypsy and forcibly took away lathe machine, shapper machine, one generator set 18 KV and an Adda machine besides other goods and damaged the CNC machine. It was alleged that earlier on they had given threat to Rajan Sharma that they should be made partners in the business, else they would ruin him. It was also alleged that Sanjeev Attri had earlier committed theft of the cheques worth Rs. 20,000/ - of Rajan Sharma and got the same encashed. However, no report was lodged about that incident. The petitioners and their companions are said to have held out threats while leaving the factory.