OMENDER Vs. STATE

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No. 443/2020 registered at Police Station Pandav Nagar for offences under Ss. 341/302/323/304B/306/498A/34 IPC.

(2.) Facts, in brief, leading to the instant petition are as under:

(3.) Mr. Abhijat, learned counsel appearing for the petitioner, states that there is constant improvement in the version of the complainant. He states that in the first version given to the Special Executive Magistrate and in his first statement given under 161 Cr.P.C., the complainant has not made any statement as to whether it is the petitioner herein who administered poison to the deceased. He states that only when the complainant was called by the Police, the complainant improved his version by stating that he was told by his grand-daughter that she saw the deceased being forcefully administered something by the petitioner and his family members. He states that it is not possible that a person who has seen the entire incident, would not come forward to give a statement. He, therefore, contends that the whole story of the complainant is a concocted one. He further relies on the viscera report which does not show any kind of poison.