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Judgment
19 paragraphs · 292 wordsRaj Mohan Singh, J
The case has been taken up for hearing through video-conferencing.
Petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C. in case bearing FIR No.223 dated 10.07.2020 under Sections 420, 465, 467, 468,
471, 406, 120-B IPC registered at Police Station City Faridkot, District Faridkot.
Allegations are in respect of taking car on superdari being the owner.
As per further allegations, FIR was registered by the complainant Karamjit Kumar that he had bought the car from Rakesh Kumar on affidavit dated
14.10.2019 for a consideration of Rs.3,15,000/-. At the time of sale, the aforesaid Rakesh Kumar had mentioned in the affidavit that he would be
responsible for every liability arising out of the said vehicle.
Necessary repairs were to be done by the said Rakesh Kumar, but thereafter, he did not do the same. The complainant spent necessary amount on
repairs.
Thereafter, the complainant came to know that the aforesaid car is required in FIR No.82 dated 18.04.2018 under Sections 379-A, 379-B and 201
IPC, Police Station Faridkot and trial of the case is pending. The complainant came to know that the original owner was the petitioner and he had
taken the car on superdari.
Mother of the petitioner stood as surety to get the vehicle released on superdari.
Interim anticipatory bail was granted to the petitioner vide order dated 14.09.2020.
Learned State counsel on instructions from ASI Shivinder Singh submits that the petitioner has joined the investigation to the satisfaction of the
Investigating Officer and he is no more required in further investigation of the case.
In view of above, order dated 14.09.2020 is hereby made absolute.
However, the petitioner shall keep on joining the investigation as and when required to do so by the Investigating Officer.