GYANI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) By filing the abovementioned petitions under Section 439 of the Code of Criminal Procedure, the petitioners have sought regular bail in case FIR No.103, dated 24.4.2012, registered under Sections 148, 149, 342, 365, 302 of the Indian Penal Code at Police Station Salhawas, District Jhajjar.

(2.) Learned counsel for the petitioners refer to the FIR and contends that the petitioners are not named in the FIR. He further submits that the deceased was handed over to the police by the petitioners. Thereafter, the police moved him to a private hospital for the purpose of first aid. The name of the doctor, who examined and treated the deceased, while he was in police custody has not come on record. He further submits that the death occurred in the police custody. On the other hand, the learned State counsel informs that out of fifteen accused, five are yet to be arrested. Therefore, he prays for dismissal of the bail petitions.

(3.) Heard and perused.