RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties at length.

(2.) A perusal of the FIR shows that the deceased had stated that he did not know who the assailants were. This statement is also repeated before the wife of the deceased. The petitioner is sought to be implicated in this case on the basis of extrajudicial confession which is stated to have been made before the Kiran Pal who claims to be a respectable member of the Kamboj brotherhood. Even in the extra judicial confession, apart from saying that injuries hat been inflicted by the persons mentioned therein, no specific role has beet attributed to a particular person. The weapon which is stated to have beet, wielded by the petitioner is an iron rod. The report of the FSL dated 08.11.2001 shows that no blood could be detected on the weapon.

(3.) Without commenting on the merits of the case, I find that this is a fit case for grant of bail Petitioner is allowed bail to the satisfaction of C.J.M./Duty Magistrate, Jagadhri.