SAIKUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case was 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.397 dated 14.05.2019, registered under Sections 148, 149, 302, 307, 365 IPC and Section 25 of the Arms Act (Sections 54 and 59 of the Arms Act added later on) at Police Station Nuh, District Nuh, Haryana.

(3.) The present FIR was registered in respect of murder of Sapat. Present case has some connectivity with FIR No.396 dated 14.05.2019, under Sections 148/149/323/364/285/452 IPC and Sections 25-54-59 of the Arms Act (Section 302 IPC added later on) P.S. Nuh, District Mewat which was registered at the instance of the petitioner. The said FIR was registered in respect of kidnapping and murder of Sakir. During the process of kidnapping of said Sakir, Sapat fell down from the vehicle. He was tied with the ropes at the Chowk and police was informed. Sapat died on that very day on account of injuries on his person and the present FIR was registered by Deenu on 14.05.2019 itself.