VISHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioners under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.0316 dated 05.10.2020 registered under Sections 306, 323, 34 and 506 IPC at Police Station Murthal, District Sonepat.

(2.) It is contended by learned counsel for the petitioners that the case against the petitioners is totally concocted. Even the statement made by complainant is based on hearsay. He had never seen the petitioners fighting with the deceased. Even if the version of the complainant is taken on its face value, still merely the petitioners having quarreled with the deceased earlier, cannot be treated as abetment to commit suicide. That would have, at the best, invited some offences for causing injuries to the deceased, if at all found correct. However, there are not even any injuries on the body of the deceased. There is no other case against the petitioners. The petitioners shall join the investigation. Hence, the petitioners deserve to be protected against their arrest.

(3.) Notice of motion.