Lovedeep Singh vs State Of Haryana

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking anticipatory bail in FIR No. 0151 dated 11.09.2020, under Sections 269, 270 and 420 of the Indian Penal Code, 1860 ('IPC' -

for short) (Sections 467, 468 and 471 IPC were added later on) besides Sections 1, 14 and 61 of the Punjab Excise Act, 1914, registered at Police

Station Radaur, District Yamuna Nagar.

Learned counsel for the petitioner INTER ALIA contends that no recovery has been effected from the petitioner and the alleged recovery is stated to

have been effected from co-accused, namely, Pardeep, who was arrested. He also contends that co-accused have been granted bail.

Heard.

It is alleged in the FIR that a vehicle containing 689 boxes of country made liquor was apprehended. The petitioner is duly named in the FIR and is

stated to have run away from the spot. The petitioner is stated to be sitting in a car which was following the canter wherefrom recovery was effected.

This is the second petition for anticipatory bail preferred by the petitioner. The earlier petition bearing CRM-M No. 31075 of 2020 was dismissed as

withdrawn on 05.10.2020. The petition of co-accused, namely, Rajinder Singh bearing CRM-M No. 30953 of 2020 was also dismissed as withdrawn.

The co-accused, who have been granted AD INTERIM bail by this Court, are not named in the FIR and, therefore, the case of the petitioner is not at

par with them. In view of the aforenoted facts and circumstances, this Court is not inclined to take another view in the matter, as the previous petition

of the petitioner has been dismissed.

Consequently, the petition stands dismissed.