RAJEEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of the pandemic COVID-19 situation.

(2.) Petitioner-Rajeev @ Raju has filed CRM-M-17518-2021 and petitioner-Monu @ Ravinder has filed CRM-M-23949-2021 under Section 439 Cr.P.C. for grant of regular bail in case FIR No.232 dated 29.03.2019 under Sections 302, 34, 120-B and Section 25 of the Arms Act, Police Station Sadar Bhiwani, District Bhiwani.

(3.) The present case was registered at the instance of Sandeep Kumar S/o Hans Raj. As per version of the complainant, he along with his friend Harjit alias Heta and Sunil alias Sura, used to work as property dealers in Bhiwani. There was a dispute between them and Rajeev s/o Ram Niwas resident of village Nangal. On 29.03.2019, at about 4.00 p.m., Harjit alias Heta made a call to Vikas Balmiki r/o village Paluwas, in connection with some money transaction. Vikas had asked Harjit alias Heta to come to his house. After about half an hour, the complainant received information about Harjit @ Heta to have been shot at in Haripur. Thereafter, the complainant and Sunil alias Sura reached the spot and saw Harjit alias Heta to be lying dead on the road. Some used cartridges were also lying there. The complainant further stated about Raju alias Rajeev, his cousin brother Monu and Lal resident of village Nangal along with their companions, to have murdered Harjit alias Heta. During the course of investigation, as asserted in the petition, petitioner Rajeev @ Raju was arrested on 30.11.2019 whereas, petitioner Monu @ Ravinder was arrested on 18.11.2019.