TILAK RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) In compliance of order dated 4.10.2019, an affidavit of Ashwin Shenvi, Senior Superintendent of Police, Jind has been filed, wherein, it has been pleaded that the bailable warrants were duly executed in respect of complainant and the complainant also appeard before the Court on 3.6.2019. However, due to paucity of time, her statement could not be recorded by the trial Court and the witness was again summoned for 5.11.2019 and on that date, she was examined by the trial Court.

(2.) This petition has been filed under Section 439 Cr.P.C. for grant of regular bail in case bearing FIR No. 360 dated 26.6.2018 registered under Sections 304/ 34/ 341 IPC at Police Station Safidon District Jind.

(3.) Initially, FIR under Sections 147/ 149/ 302/ 341 IPC was registered. Later on offences under Sections 147/149/ 302 IPC were deleted and offences under Sections 304/ 34 IPC were added.