OMKAR Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) The petitioner has filed this petition seeking grant of regular bail in a case registered against him vide FIR No.119, dated 10.4.2018, Police Station Sector 36, Chandigarh, under Sections 302, 120-B IPC.

(2.) The FIR in question was lodged pursuant to an information received by the police from one unknown person regarding presence of a dead body in a park in Sector 52. Upon receipt of said information the police went to said park and dead body of a young man (later found to be aged 33 years) was found which was bearing several injuries including a mark of strangulation. Upon inquiry, the deceased was identified as Dharmender whose dead body was identified by his sister Rekha.

(3.) It is further the case of prosecution that during the course of investigation the police recorded the statement of Umesh Kumar who is owner of House No. 1732, Sector 52, Chandigarh and who stated that Dharmender along with his wife was residing as a tenant on the first floor of his house. He stated that Dharmender confided in him that something unfortunate may happen to him and suspected that his "saala" Ramu was having illicit relations with his wife Seema and although said Ramu and Seema were related being brother and sister but he used to touch her inappropriately. During the course of investigation statement of Rekha sister of the deceased was also recorded who also stated that the relation between the deceased and his wife Seema were strained and that she suspected that Seema was having illicit relations with Ramu. To a similar effect was the statement of Sudha who is a neighbour of the deceased.