RAJJU @ MUBARIK Vs. STATE OF HARYANA
LAWS(P&H)-2011-12-308
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 20,2011

RAJJU @ MUBARIK Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Accused Rajju @ Mubarik has filed this petition for bail in case FIR No. 337 dated 25.11.2009, under sections 395, 397, 412 IPC and section 25 of Arms Act, Police Station Sector-55, Faridabad.
(2.) I have heard learned counsel for the parties and perused the case file.
(3.) The petitioner and his co-accused (numbering 6 to 7 in all) forcibly snatched trolla and JCB machine from driver and cleaner and threw driver and cleaner at abandoned place after beating them. The JCB machine was even sold by the culprits.;


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