DAYA RAM AND ANR Vs. KANTA AND ANR

JUDGEMENT

(1.) The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioners in Criminal Complaint No. 32 of 2009, dated 17.12.2009, titled as Smt. Kanta v. Lila Ram etc., pending in the Court of learned Additional Chief Judicial Magistrate, Narnaul, for 13.10.2010, in which the petitioners have been summoned as accused for committing offences under Sections 302, 201 read with Section 34 IPC.

(2.) I have heard Learned Counsel for the petitioners and have gone through the whole record carefully.

(3.) Petitioners have been specifically named in the complaint for causing murder of Ashok Kumar @ Kalu Ram. The complaint has been filed by the wife of the deceased. Earlier an FIR was lodged by her, however, as per her allegations, the case was not properly investigated by the police. She had made complaints to various authorities including National Human Rights Commission, Delhi, Women Commission, Delhi and to senior police officers, however, when the case was not properly investigated, she filed a criminal complaint before the Illaqa Magistrate. Report was called by the Illaqa Magistrate from the police, in which it was stated that the case was recommended for filing the untraced report.