ANIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant Petition has been filed under Section 439 of the Code of Criminal Procedure seeking Regular Bail on behalf of the Petitioner in case FIR No.216, dated 28.04.2018, registered under Sections 148, 149, 302, 404, 120-B of the Indian Penal Code and Section 25 of the Arms Act, 1959, at Police Station Sampla, District Rohtak.

(2.) The Petitioner has remained in detention in this case for more than 03 years since 18.05.2018.

(3.) The FIR was lodged by one Mukesh wife of deceased Anand resident of Village Karor, District Rohtak, who was shot down by many persons, who had chased him after having stopped his Car (No.HR-56B-7377) on the relevant date. The Complainant (his wife) was with him in the Car, but hid herself on hearing the gun-shot firing. She had named the Petitioner and several other persons such as his own brother Sandeep both son of Ram Niwas, Sampat Nehra, Pardeep @ Popi, Raju, Jaiparkash, Jai Bhagwan, Baljeet, Vikash @ Bhandu, Mohit, Pardeep, Kuki, Sandeep, Vikas @ Bagga, Raj Kumar @ R.K., Rohit @ Rocky and Vicky @ Vikash son of Jai Bhagwan as accused, who according "to her full belief", had murdered her husband.