GAGAN INDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for pre-arrest bail has been filed by petitioner Gagan Inder Singh, an accused in FIR No.0133 dated 15.06.2020, for offences under Sections 306 and 34 of IPC, registered with Police Station BPTP, District Faridabad.

(3.) Briefly stated facts of the case as per prosecution version are that criminal machinery in this case was set into motion by complainant Shefali wife of Anil, resident of H.No.1581, Sector 8, Faridabad, aged about 63 years, who in her statement got recorded with police stated that her daughter Robika, aged about 39 years was unmarried, she was running a beauty parlour under the name and style of Studio by Robika near BKH Chowk near NIT. Robika was having an affair with Gagan Singh resident of 98/4 R NIT, Faridabad and she used to meet Gagan Singh frequently. On 14.06.2020 in the morning, Robika left home withGagan Singh and she remained with him till her death on 15.06.2020. In her such statement, the complainant stated that she was informed by her daughter's friend Akhil that Robika was going to commit suicide and sent her a message on phone; that he was going to BPTP bridge and complainant should also reach there. According to the complainant when she reached the bridge, she came across Akhil there. Robika had jumped of the bridge and had died. Though, she was taken to hospital but she was declared brought dead. In her such statement to the police, the complainant stated that her daughter Robika had sent a message at 3.52 PM on Akhil's Watsapp number that Gagan Singh and his family were responsible for her death and that Gagan Singh had deceived her. The complainant prayed that necessary action be taken in the matter.