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Manoj Kumar vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 13 August 2010 · Citation: (2010) 08 P&H CK 0177

HON’BLE JUDGES
Sabina, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438 · Penal Code, 1860 (IPC) — Section 34, 406, 506
RESULT
Dismissed
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Judgment

6 paragraphs · 403 words

Sabina, J.—This petition has been filed u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 246 dated 16.6.2010 under Sections 406, 506, 34 of the Indian Penal Code, registered at Police Station Narnaund, District Hisar .

2.

The contents of the FIR, as reproduced in para 2 of the petition, read as under:

Sir, respectfully prays I Ram Avtar s/o Sh. Chhajju Ram r/o Village Gurana, Tehsil Hansi, Distt. Hisar. I have vehicle Safari No. HR-21C-7070 white colour, I used it as personal. Manoj son of Shamsher Singh worked as a driver. On dated 23.5.2010 about 8 a.m. Manoj came to at my house that I have to go Chandigarh for my personal work, so I need vehicle. At that time Surender s/o Jani Ram, r/o Gurana, Satyawan son of Mange Ram r/o Gurana were sitting with me. I gave the vehicle Safari No. HR-21C-7070 to Manoj and he told me that I will come back tomorrow. But Manoj did not come back till 10 p.m. then I made a call on telephone to him and he told me I will come tomorrow. After this, I tried to contact with Manoj on mobile but he did not gave any response and switched off the phone. After this on dated 2.6.2010 I and Satyawan came to the house of the Manoj Kumar and their family member told that he has gone recently with Safari. If he will come we shall send him to you. But till 6.6.2010 neither he came back nor he returned the vehicle to me. After this I gave an application to Police station Kheri Chopta against Manoj Kumar. But police did not take any action against him. On 8.6.2010 Manoj gave a call to me why are you going to police you cannot get anything from police. The vehicle is mine and you have not any claim on the vehicle. If again talked about the vehicle I will kill you. So I request to you that action may be taken against the accused.

3.

After hearing learned Counsel for the petitioner, I am of the opinion that the instant petition deserves to be dismissed.

4.

The allegations levelled against the petitioner are serious in nature. The petitioner had allegedly forged the registration cover of the vehicle in question. The petitioner might be required for custodial interrogation.

5.

Accordingly, this petition is dismissed.