MINTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two petitions bearing CRM-M- 9780-2020 and CRM-M-34880-2020 as both have arisen out of the same FIR.

(2.) The petitioners in both the petitions have sought regular bail under Sec. 439 Cr.P.C. in case FIR No.117 dtd. 16/7/2016, under Ss. 201, 364, 365, 302, 34 IPC, registered at P.S Loharu, District Mintu vs State Of Haryana on 26/10/2021 is filed by Mintu.

(3.) The FIR was lodged on the statement of one Babu Lal Saini, recorded on 14/7/2016. He stated that his son namely Amit alias Mufla was at his home on 28/6/2016. At about 8 O'clock a friend of Amit named Devender alias Pucchi resident of Loharu came to their residence and took his son (Amit) out on the pretext of some work. Devinder told the wife of the complainant that he was taking Amit for some time and they would come back after a short while. The complainant and his wife waited the entire night for them to return. However, they did not come back. Next day, the complainant and his family members searched for Amit everywhere but they could not locate him. After three days Devender alias Pucchi came to the house of complainant and asked whether Amit had come home. As Amit had gone with Devinder, the wife of the complainant asked him as to where Amit was. On this Devender alias Pucchi became perplexed and fled from there. Thereafter, he also could not be contacted. The complainant stated that his son was missing. He was 21 years old. The complainant also provided the mobile number of Devender alias Pucchi which was switched off.