Naveen Kumar vs State Of Haryana

Gurvinder Singh Gill, J

The petitioner seeks grant of regular bail in respect of aforementioned FIR.

The FIR was lodged at the instance of Amarjeet, wherein it is alleged that on 15.08.2023, his neighbour, namely, Vinod Kumar had borrowed his vehicle i.e. Maruti Celerio bearing registration No.HR20AP-3799 while assuring him that he would return the same within 3/4 days, but the said vehicle was not returned back. Later, the complainant suspected that said Vinod Kumar had further sold off his vehicle. It is further the case of the prosecution that during the course of investigation, it surfaced that the petitioner had prepared forged documents in respect of ownership of the vehicle so as to facilitate its sale.

Learned counsel for the petitioner submitted that the dispute arose out of a transaction in respect of car and that the dispute has now been amicably resolved amongst the parties and a petition for quashing of FIR in question has already been filed.

While learned State counsel has opposed the bail, but Mr. Karan Singh, Advocate, who has put in appearance on behalf of the complainant and filed his Vakalatnama, has stated that he has no objection for acceptance of the petition. Learned State counsel has, however, informed that the petitioner has been behind bars since the last about 3 months and challan already stands presented.

Without commenting anything as regards the merits of the case, but while noticing the custody period of the petitioner and also the nature of offence and that the matter is stated to have been amicably resolved amongst the parties, further detention of the petitioner will not serve any useful purpose. The petition, as such, is accepted and the petitioner is ordered to be released on regular bail on his furnishing bail bonds/surety bonds to the satisfaction of learned trial Court/Chief Judicial Magistrate/Duty Magistrate concerned.