RAVI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Ravi Kumar has filed CRM-M-23537-2020 and petitioner-Sahab Ram has filed CRM-M-23805-2020 under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C.") for grant of regular bail in case FIR No.126 dtd. 1/6/2018 registered under Ss. 285 and 365 of the Indian Penal Code, 1860 (for short, "the IPC") and Sec. 25 of the Arms Act, 1959 at Police Station Bhattu Kalan, District Fatehabad to which Ss. 148, 149, 364, 452, 302, 201 and 120-B of the IPC and Ss. 27 and 30 of the Arms Act, 1959 were added and from which Sec. 365 of the IPC was deleted later on.

(2.) The above said FIR was registered on statement of complainant Rai Singh who alleged that his nephew Dharambir, who used to reside with him, brought a girl named Sunita with him about 2/3 days back and introduced her as his wife. On 1/6/2018 at about 02:00 P.M. 15/16 persons came in two vehicles and one of them fired gun shot in the air and they abducted his nephew Dharambir and his wife and took them away in their vehicles. He could identify them if brought before him. Sunita was recovered on 2/6/2018 and her statement was got recorded under Sec. 164 of the Cr.P.C. Dead body of Dharambir was recovered from Sidhmukh Canal in the area of Bhadra, Rajasthan on 3/6/2018. Supplementary statement of complainant Rai Singh was recorded on 4/6/2018. On investigation 15 persons were stated to be involved in the occurrence. Six of them namely Dharampal @ Jagar, Dalbir, Sahab Ram (the petitioner in CRM-M-23805-2020), Sarjit, Siri Ram and Ravi (the petitioner in CRM-M-23537-2020) were arrested and challan was presented against them on 1/9/2018.

(3.) The first two petitions filed by petitioner-Ravi Kumar before this Court for grant of regular bail were dismissed as withdrawn vide orders dtd. 22/4/2019 and 27/2/2020 respectively and the first two petitions filed by petitioner-Sahab Ram before this Court for grant of regular bail were dismissed as withdrawn vide orders dtd. 7/2/2019 and 27/2/2020 respectively.