NARESH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED Naresh, his wife Babita and their sons Rahul and Rohit have filed this petition for anticipatory bail in case FIR No. 83 dated 19.06.2011, under Sections 306 and 34 of the Indian Penal Code, registered at Police Station Farrukh Nagar, District Gurgaon.

(2.) I have heard Learned Counsel for the parties and perused the case file.

(3.) SHAMSHER Singh deceased was married on 21.11.2008 with Indu, who is daughter of petitioners no. 1 and 2 and sister of petitioners no. 3 and 4. Shamsher committed suicide on 19.06.2011. His father lodged FIR alleging that petitioners and Indu forced the deceased to commit suicide. Suicide note was also recovered.