BHAGAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered against him vide FIR No.0168 dated 13.06.2020 at Police Station Hansi Sadar, District Hansi, Haryana under Section 147/148/149/302 IPC (Section 120-B IPC was subsequently added).

(2.) The FIR in question was lodged at the instance of Rajesh Kumar, wherein it is alleged that about 4 months back, Mandeep and Amit had entered into an altercation with his brothers and had given beatings to his brother Suresh, but the matter was subsequently compromised. However, Amit and Mandeep had been threatening his brother that they will not spare him. It is alleged that on 12.06.2020 at about 8:30 PM, he along with his brother Suresh went towards their fields after having meals. While on the way, they saw Mandeep, Amit, Bhagta son of Rajinder, Bhupender @ Kali son of Rajinder and Sunil accompanied by 2-3 other boys, who were inebriated and were carrying rods, sticks and axes in their hands. While the complainant's brother stayed in the fields situated near the village, the complainant proceeded towards their other fields which are about 10-12 killas away and slept there. On the next day, when the complainant came to their fields near the village, he saw the dead body of his brother lying there on a cot, which bore several injuries on his head and feet and there was blood all around. The complainant suspected that Mandeep, Amit, Bhagta, Kali, Sunil and 2-3 other boys had murdered his brother.

(3.) Learned counsel for the petitioner has submitted that he is nowhere named in the FIR and that Bhagta, as mentioned in the FIR, is a different person with a different parentage and that while the petitioner is Bhagat Singh son of Balwant Singh, the person mentioned as Bhagta in the FIR is Bhagat Singh son of Rajinder Singh.