PRABIR KUMAR MUKHERJEE Vs. STATE OF HARYANA

JUDGEMENT

(1.) Invoking the provisions of section 438 Cr.PC., petitioner Prabir Kumar Mukherjee son of Prafulla Kumar Mukherjee, has instituted the present petition for anticipatory bail in a case registered against him alongwith his other co-accused, vide FIR No.268 dated 23.5.2010 (Annexure P1), on accusation of having committed the offence punishable under section 306 read with section 34 IPC by the police of Police Station City Ballabgarh, District Faridabad.

(2.) Concisely, according to the prosecution that on 20.1.2010, one Ashok Kumar was stated to have stolen an amount of Rs.50,000/- from the drawer of Bhagirath (deceased). He reported the matter to the concerned authorities. Ultimately, the matter was compromised. The prosecution claimed that Bhagirath committed suicide on 25.1.2010 and the present case was registered against the accused on 23.5.2010 i.e. after about four months of the occurrence, claiming that the petitioner-accused abetted the commission of the crime.

(3.) Notice of the petition was issued to the State.