RAM KARAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this 2nd petition is for grant of regular bail to the petitioner under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.44 dated 13.02.2017, for offence punishable under Sections 365 of the Indian Penal Code, 1860 (in short 'IPC') (Sections 364, 302, 201, 450, 511, 506, 120-B IPC added later) registered at Police Station Gohana City, District Sonepat.

(2.) Counsel for the petitioner has argued that as per the allegations in the FIR, registered at the instance of Prehlad son of Kehar Singh, it is stated that on 11.02.2017, he had gone to his in-laws house in village Rukhi where he was informed that his brother-in-law Balbir Singh had gone to Chopra Colony, Gohana. Thereafter, he came back and on 13.02.2017, he again went to village Rukhi and was informed that his brother-in-law Balbir Singh has not returned back. Thereafter, he looked for him by making enquiries from some persons and information was given to the police for registration of the FIR.

(3.) Counsel for the petitioner has further submitted that thereafter, an SIT was constituted and during the investigation of FIR No.100 of 2017 registered under Sections 332, 353 and 307 IPC at Police Station Tilak Nagar, New Delhi, the police arrested 04 persons namely Ramesh (a) Mesha Pehalwan, Sushil (a) Sheela, Sushil @ Ullu and Amit @ Lamba and they made their disclosure statements before the police that they in conspiracy with their accomplices had murdered Balbir Singh, Sandeep Badwasani and Surender Rathi on 11.02.2017 at Gohana by fire-arms.