DEEPAK KOCHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The accused/petitioner-Deepak Kochar who is in judicial custody in a case bearing FIR No.402 dtd. 22/4/2016 under Ss. 302, 201, 120-B, 34 of the Indian Penal Code and Ss. 25/54/59 of the Arms Act registered at Police Station Civil Lines, Rohtak, District Rohtak and whose earlier regular bail application was declined by this court has come up in this prayer for interim bail on the ground that marriage of his sister-Karuna is to be solemnized on 11/12/2021 and, therefore, being brother, his presence at the ceremonies would be essential.

(2.) Report of the State was also called for, who have filed their reply by way of sworn affidavit of Deputy Superintendent of Police, Rohtak. Admittedly and so is the stand of the State that Karuna, happens to be the real sister of the petitioner, whose marriage is to be solemnized on 11/12/2021 regarding which statements of the respectables of the area including Municipal Commissioner and family have been recorded by the police.

(3.) The opposition that has sought to be laid by counsel for the complainant Mr. Abhey Sher Singh, Advocate for Mr. Akashdeep Singh, Advocate that petitioner has another brother, who can carry on with the rituals, is sought to be controverted by the counsel for the petitioner on the grounds that being brother, presence of the petitioner is very much essential.