HAN PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) FIR No. 29 dated 4.5.99 has been registered under Sections 306/34 IPC at Police Station GRP. Sirsa on the statement of Rajinder Singh wherein the following allegations are found: The complainant is owner of shop No. 4 in the Grain Market, Sirsa along with Ramesh Kumar (deceased). Their neighbour Mahesh Kumar son of Chaman Mal was having good relations with them. Pawan Kandoi son of Om Parkash, Pawan son of Mahesh Lal, Han Parkash and Pawan Dalla used to visit their shop along with aforesaid Mahesh, Many years ago, Mahesh alias Chautala, Han Prakash, (Durga Cotton Wala) Pawan Kandoi and Pawan Dalla came to their shop and requested Ramesh to give introduction to the UCO Bank since they wanted to open the account in the said bank. Believing them, Ramesh gave the introduction of Friends Agency Firm. For the last 10-15 days, police are visiting the residence of Ramesh and asking him about the introduction of the person to the Bank, stating that there was evasion of tax. Upon this, Ramesh went to the above said five persons and asked them to produce the person to whom he has given the introduction, so that he may produce him before the police and get rid of the police, But, they did not pay heed. Yesterday also, police came to the residence of Ramesh, and Ramesh was under tension and unhappy. At about 10 p.m. the complainant, Sita Ram Chawala, Ramesh and his wife Biramati were at the residence of Ramesh, and were discussing about this problem. At that time, the above said five persons and two! three others, armed with rifles came to the residence of Ramesh and said that if Ramesh tells the name of that person, then Ramesh, his wife and children will be killed. After this incident, Ramesh was quite upset, and by jumping in front of the train at Railway Station, Sirs a, Ramesh committed suicide.

(2.) These three petitions arise from the same FIR, and are, therefore, being disposed of by this common order.

(3.) The petitioners have approached this court under Section 438 Cr. P.C. for bail in anticipation of arrest. I have heard the counsel for both the sides and perused the records on file.