SUDESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sudesh Kumar son of Dharam Chand, has instituted the instant petition for anticipatory bail in a case registered against him along with his other co-accused, namely Saroj Devi etc., by virtue of FIR No. 67 dated 10.09.2010 for the commission of an offence punishable under Section 306 read with Section 34 IPC, by the police of Police Station GRP Ambala Cantt, invoking the provisions of Section 438 Code of Criminal Procedure.

(2.) The epitome of facts, which need a necessary mention for deciding the core controversy involved in the present petition, is that on 23.07.2010, Satish Kumar Bagri, husband of Saroj Devi (co-accused of the Petitioner) committed suicide. He left a hand-written suicide note and also executed a will few days before his death, inter alia alleging therein that he was committing suicide owing to illicit relations of his wife-Saroj Devi with Petitioner Sudesh Kumar and others. In pursuance of the complaint of complainant-Dhanpat Bagri, father of the deceased, the present case was registered against the accused in the manner described hereinabove, in which, the Petitioner has sought the concession of anticipatory bail.

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