RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM-29063-2020

(2.) The petitioner has remained in detention in the present case for more than 2 1/2 years since 04.05.2018.

(3.) Ld. Counsel for the petitioner has drawn attention of the Court to the fact that three versions of the alleged occurrence have transpired. In the FIR, the complainant had alleged that his father, who had gone to the Tailor's shop for stitching his kurta-paijama was caught hold of by the present petitioner on the instigation of one Sumer, after which his head was allegedly smashed on the pakka area outside the Tailor's shop resulting in his death, and two other brothers of the present petitioner, namely Parveen and Deepu, as also their father, namely, Antru were actually present at that time and had actively abetted the attack resulting in the death of the complainant's father. 3. However, on the very next date, the complainant made a supplementary statement in which he withdrew his allegations against the petitioner's two brothers, namely, Parveen and Deepu and also his father by saying that he learnt that these three persons named in the FIR had reached the spot after the occurrence had already taken place.