KAPIL NAGAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.74/2019 under Section 306 IPC, Police Station Khajuri Khas.

(2.) Subject FIR was registered on the complaint of the brother of the deceased. It is alleged that there was a dispute between the coaccused and the family of the deceased. FIR alleges that the coaccused Tushar Bansal, his father Pushpender Bansal and the petitioner were troubling the family of the deceased including the deceased. It is alleged that there was a monetary transaction between the family of the deceased and Pushpender Bansal and they used to fight with them. It is alleged that the petitioner along with Pushpender Bansal illegally showed that substantial amount of money was due from the complainant and his family. Subsequently, a settlement was arrived at with the intervention of some people. Pursuant to the settlement, one plot was transferred by the father of the deceased in the name of the mother of Tushar Bansal. Further, it is alleged that despite that they were not satisfied and they continued to harass and trouble the deceased. A complaint was made in August 2018.

(3.) The case of the prosecution is that in December 2018, posters were put up outside the house of the deceased and also in the entire locality alleging that the father and the brother of the deceased had absconded with Rs.5 crores of various people and any person who could disclose their whereabouts would be duly rewarded. Photographs of the father and the brother of the deceased were put on the posters.