SURESH @ SAKRUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Petitioner, Suresh @ Sakruddin, has filed this petition under Section 439(1) of the Code of Criminal Procedure for grant of bail in FIR No. 142 dated 20.2.2010 registered under Sections 379 and 302 of the Indian Penal Code in Police Station City, Jind.

(3.) This FIR was registered on the basis of the complaint made by Vikas son of Sh. Krishan Chand, deceased. As per his version, he himself and his mother waited for the deceased during the night and on the next day, his mother asked him to go to CIA Staff, where the deceased was employed, to enquire whether he remained in the CIA Staff on the previous night. When he was going to that staff, he found the dead body of his father lying near the bridge of the canal. He found injuries on the head of the dead body and that the cell phone and ring were missing from his person. No one was named by him as an accused in the FIR. However, in the course of investigation, one Vikram @ Vicky was arrested. He made a disclosure statement that this murder was committed by him and the present petitioner in order to loot the deceased. After this petitioner was arrested, wrist watch of the deceased and Rs. 500/- were recovered from his possession and subsequently that watch was identified by the complainant as that of his father's.