ROSHAN LAL Vs. STATE

JUDGEMENT

(1.) his order is to dispose of an application moved by Roshan Lal Petitioner for bail for the offences under Sec. 302/397/3C7 read with Sec 34TPC. Police Station Nangloi.

(2.) Briefly slated the case of the prosecution has been that Lala Harkishan Dass complainant has been carrying on business at Nangloi though he has been a resident of Bahadurgarh. S/Shri Sham Sunder, Hans Raj, Raju and Krishan sons of Mohan Lal have been working as property dealers at Bahadurgarh. Some time before 4th March, 1991 they got a deal settled in respect of a property of Suresh Singhal r/o 34/56, West Punjabi Bagh in favour of Tilak Raj, Tarsem and Sarover r/o Gurdaspur, Some differences, however, arose between them in respect of the aforesaid deal. In these circumstances, Suresh Singhal and Sham Sunder and others made a request to Lala Harkishan Dass to get their disputes settled and with this aim both the parties agreed to come to the office of the complainant Lala Harkishan Dass at about 4 00 P.M. on 4th March, 1991.

(3.) On the aforesaid date Sham Sunder along with his brothers Raju, Hans Raj and Krishan reached the office of Lala Harkishan Dass at about 4.00 P.M. where Tilak Raj, Tarsem and Sarover were also present. Suresh singhal and his father Pritpal while accompained by another person reached the said office at about 5.10 P.M. and immediately thereafter hot words were exchanged between Sham Sunder and Suresh Singhal. At that time Suresh Singhal took out a revolver from his pocket and fired at Sham Sunder. There was commotion in the office and Harkishan Dass along with others came out from the back door of the said premises Lala Harkishan Dass subsequently came to know about the death of Sham Sunder and about the Injuries of others. Suresh Singhal, his father and their companion left behind their Maruti Car DL-4C-0532 and escaped in a Fiat Car of one Subhash which was parked at the spot.