Narender vs State Of Haryana
2024 Latest Caselaw 5988 P&H

Punjab-Haryana High Court

Narender vs State Of Haryana on 15 March, 2024

SANDEEP SETHI
2024.03.23 12:57

2024:PHHC:037356
CRM-M-13549-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(106)
CRM-M-13549-2024
Date of Decision:-15.03.2024
Narender
beeeee Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Robin Lohan, Advocate for the petitioner.
Mr. Brijesh Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of anticipatory bail to the

petitioner in case FIR No.0144 dated 27.07.2023 under Section 379-A read with Section 34 of the IPC, registered at Police Station Behal, District Bhiwani.

2. It is a strange case where the complainant was robbed of Rs.50,000/- and he had lodged the FIR specifically stating that there were four persons; three of them who were sitting in the car and it was one person who took the money out from his pocket and while the complainant raised alarm, the one accused jumped from the car; two of them sat in the car and one of them started running in the fields whose name was heard by the complainant as Satish. Subsequently, Satish was arrested and he

disclosed the name of the present petitioner but for the reason best known

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SANDEEP SETHI 2024.03.23 12:57

2024:PHHC:037356 CRM-M-13549-2024

to the complainant on the date when the anticipatory bail was dismissed by the trial Court, he executed an affidavit of the same date stating therein that the deponent had mistakenly registered the aforesaid case against the above mentioned accused and more so, in the said affidavit he did not take the name of Satish. This Court is confounded as to why such kind of an affidavit was executed and it is doubtful if the same was executed with the free will or under any coercion pressure from the petitioner.

3. In light of the above, the present petition is dismissed with a direction to the Investigating Officer to look into the above said aspect and in case, it is found that the FIR was wrongly lodged by the complainant, appropriate proceedings be initiated against him.

4. After passing of the above order, counsel for the petitioner has

prayed for withdrawal of the present petition.

5. The said request is declined.

(ALOK JAIN) JUDGE March 15, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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