RAM AVTAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) F .I.R. No. 193 dated 23.6.1998 has been registered at Police Station Sadar Bahadurgarh, under Sections 302, 201, 148, 149, 120-B I.P.C. and under Section 25 of the Arms Act, on the statement of Laxmi Chand, Sarpanch of Gram Panchayat, Lohat, whereunder he reported about the finding of dead body of an unknown young man with multiple fire arm injuries on 23.6.1998 in the pucka drain of the field of one Umed Singh of village Kadipur.

(2.) THE petitioner-Ram Avtar had approached the the Additional Sessions Judge, Jhajjar, for bail but his application of bail was dismissed. Therefore, petitioner has approached this Court under Section 439 Cr.P.C. for bail.

(3.) THE learned counsel for the petitioner contends that this dead body was subsequently identified on 24.6.1998 as that of Jaiveer @ Bhana. Learned counsel for the petitioner also contends that one Rajesh had given a statement that he had seen deceased Jaiveer lastly on 22.6.1998 at 2 p.m. He also points out that one Basant Singh had also given a statement on 24.6.1998 that on 22.6.1998 at 6 p.m. when he was present at his house co-accused Bijender came and enquired about Jaiveer but Jaiveer was not present at that time at the house and, therefore, he had asked his (Basant Singh's) other brother Ashok to accompany Bijender on his scooter but, subsequently Jaiveer came to the house and he also left the house on being informed by Basant Singh about what had happened.