ARIF Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-127
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 14,2021

ARIF Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Avneesh Jhingan,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This petition under Section 438 Cr.P.C. is filed for grant of anticipatory bail in FIR No. 124 dated 19.4.2018, under Sections 392, 420 read with Section 34 IPC and Section 25 of the Arms Act, 1959, registered at Police Station, Ferozepur Jhirka, District Nuh.
(3.) The FIR was registered on the statement of Aslam Khan. It was stated that on 15.4.2018, photographs of Swift Dzire were sent to him on WhatsApp. The registration number of the car was RJ-42-CA-1250. The vehicle was for sale. On 18.4.2018, the complainant was called to Ferozepur Jhirka for taking the vehicle, on reaching there one person came on a motor cycle. He took the complainant and others to the kacha way near petrol pump, where three persons having country made weapons snatched cash of Rs. 2,73,000/-, three mobile phones, one gold chain, two gold rings and a purse containing driving licence, Aadhar Card, PAN Card and ATM card. During investigation, Shokin was arrested, on his disclosure statement the petitioner was nominated.;


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