JAGDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) These two petitions are filed seeking regular bail in FIR No. 72, dtd. 19/7/2020, under Sec. 304 read with Sec. 34 IPC (Sec. 302 IPC converted to Sec. 304 IPC] registered at Police Station Rajpur Rain, District Panchkula.

(3.) The FIR was registered on complaint of Mahaveer Singh. As per allegations, son of the complainant namely Arun Kumar went with four persons including Jagdeep Singh and Sandeep Ganga. Later on Arun Kumar was found dead lying on driver seat of car bearing registration No. HR-03W-1731. During investigation, Sec. 302 IPC was deleted and Sec. 304 was added. Jagdeep Singh was arrested during investigation, on the basis of disclosure statement of Nanak Chand. During investigation it revealed that drug injection was given by Devinder Singh at his house on asking of the accused. The death was result of drug overdose.