JASMER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of restrictions due to outbreak of pandemic COVID-19.

(2.) Petitioner-Jasmer Singh @ Joban Singh, stated to be aged 21 years, has filed the present petition inter alia with a prayer for grant of regular bail in case FIR No.512 dated 11.07.2019, registered under Sections 364-A, 365, 302, 201 & 120-B of Indian Penal Code, at Police Station Assandh, Karnal.

(3.) Learned counsel for the petitioner, based on the pleadings, submits that the present case is based on circumstantial evidence only. He further submits that the present FIR has been lodged under suspicion by Jagtar Singh (complainant). Learned counsel submits that the petitioner is real brother of the deceased and thus, would not kill his own sister. He then submits that the petitioner in the present case, was arrested on 16.08.2019 and by now, he has completed more than one year of custody. By making reference to Annexure P-4, he submits that the petitioner is suffering from ailment as per the Medical Officer, District Jail, Karnal.