SHINGARA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of Criminal Misc. M Nos.38960 of 2011 (Shingara Singh Vs. State of Haryana) and 194 of 2012 (Satnam Singh Vs. State of Haryana), as the same have arisen out of common FIR.

(2.) THE petitioner (in Crl.Misc. M No.38960 of 2011) is father of a girl, who, as per the prosecution, had an affair with the deceased. THE case set up by the prosecution is that the father conspired to kill the deceased on account of this reason. Except for extra judicial confession and some recovery of mobile phone, which may reveal some conversation of the deceased with the girl, there is no material pointed out before me, which may have collected during investigation to bring home the charges against the petitioner. THE girl has been released on anticipatory bail by this Court. When the brother and son of the petitioner, who was also alleged to be a conspirator, has been released on bail by Juvenile Justice Board, he being juvenile.

(3.) WITHOUT any comments on merits of the case, bail to the satisfaction of Trial Court/Chief Judicial Magistrate/Duty Magistrate, Sirsa. Both the petitions are allowed.