Hassan Ali vs State of Haryana

Sabina, J.—Petitioner has filed this petition u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 182 dated 19.6.2009, u/s 379 of Indian Penal Code, registered at Police Station Sarai Khawaja, District Faridabad.

The contents of FIR (Annexure P-1) read as under:

To, Police Station Sarai Khawaja, Sector 37, Faridabad, Haryana. Regarding theft of the vehicle. I am resident of House No. 249, Sector 37. Today on 19.06.09 my Scorpio Vehicle No. HR 38N-0812 was parked in front of my house. On 18-06-09 I have parked the vehicle in front of my house. In the morning at 2.30 when I saw the vehicle was not found on the sport I searched but could not found. At 2.45 I went to the Police Station and informed the police officials and information was sent on BT. The thieves have broken the glass and taken the vehicles; therefore, it is requested that F.I.R. of the vehicle be lodged and unknown person be caught. I shall be thankful to you. Model of vehicle is 2006, Scorpio DX 2.6 colour Apple Red. All the papers of the vehicle are ion the vehicle. Chasis No. 62D72418 Engine No. B564D 22522. Thanks Sarjit Singh Bhadana son of Samay Singh Bhadana R/o 249/37 Faridabad Ph No. 9312054530. Therefore, the offence u/s 379 IPC is made out.

After hearing learned Counsel for the Petitioner, I am of the opinion that no ground for grant of anticipatory bail to the Petitioner is made out.

The allegations levelled against the Petitioner are serious in nature. The FIR was registered in connection with theft of Scorpio vehicle. Sattar Ali co-accused was arrested in this case and during investigation he suffered a disclosure statement that he had purchased the Scorpio vehicle from his co-accused Umar @ Pappi and Anil @ Amit. Thereafter, Sattar Ali handed over the said vehicle to the Petitioner for sale and it was sold for ` 1 lac. Petitioner might be required for custodial interrogation.

Dismissed.