GAGAN @ GAGGU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.79 dated 26.02.2019, registered under Sections 302, 34 IPC and under Sections 25, 54 of the Arms Act at Police Station Rajendra Park, Gurugram.

(3.) The FIR was registered at the instance of Ram Avtar Tyagi with the allegations that on 25.02.2019, his younger son namely Sachin went along with Amit Dalal to attend court proceedings at Gurugram Court. He did not turn up thereafter though he responded to the mobile calls at about 4.00 p.m. and 8.00 p.m. that he will be reaching home very soon. On next day 26.02.2019, the Police informed that Sachin was shot dead by someone and his dead body was kept in the Hospital. The complainant saw the dead body of his son and found mark of bullet on his chest. Suspicion was made against Amit Dalal in connivance with his friends.