PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No.19 dtd. 12/1/2021 under Ss. 148, 149, 323, 325, 341, 506, 379-B, 120-B IPC, registered at Police Station Indri, District Karnal.

(2.) Learned counsel for the petitioner relies upon the order dtd. 29/6/2021 passed in CRM-M-23057-2021, vide which co-accused Mohit Kumar been granted the concession of regular bail. The operative part of the order reads as under: -

(3.) Counsel for the petitioner has argued that later on, the police recorded the statement of the victim Amit Kumar, who has stated that he has come to know that the injuries were caused to him on the asking of Rajinder, brother-in-law of late brother Sanjeev, Karan Singh, father-in-law and Kela Devi, mother-in- law. It is further stated in the statement that all the accused who are from the in-laws family of his deceased brother Sanjeev had been putting pressure on him to get married to Neelam, widow of his brother Sanjeev Kumar but he refused. Due to this reason, Neelam and her family members kept grudge and on 26/12/2020, Neelam committed suicide by swallowing some poisonous substance.