LOKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been filed under Sec. 439 Cr.P.C., for grant of regular bail to the petitioner in case FIR No.21 dtd. 23/1/2020 under Ss. 306 IPC, 1860 registered at Police Station Nangal Chaudhary District Mahendergarh.

(2.) Learned counsel for the petitioner inter alia submits that the deceased, who was the wife of complainant Vedpal, went missing on the night of 22/1/2020 as a result of which FIR was registered under Sec. 346 IPC by him wherein he expressed suspicion that it was the petitioner, who had taken his wife to some unknown place. It was further alleged that the petitioner had also provided a mobile phone to his wife and despite having apologized to the complainant, he kept stalking his wife repeatedly.

(3.) Learned counsel further submits that thereafter the dead body of the deceased was found floating in the village pond on 31/1/2020. The brother of the deceased after the recovery of her dead body, levelled allegations of rape and murder against the petitioner and four others, which however during investigation were found to be without any substance, as a result of which offences under Sec. 365, 302 and 376-D IPC were deleted. He still further submits that strangely without there being any qualitative evidence on record much less in the form of even any suicide note left behind by the deceased, petitioner was challaned under Sec. 306 IPC.