HOSHIAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Hoshiar Singh s/o Jai Singh has applied for grant of regular bail in FIR No. 190 dated 3.9.2011 under Sections 302, 148, 149, 120-B IPC and Sections 25-54-59 of Arms Act, registered at Police Station Kurukshetra University, District Kurukshetra.

(2.) As per allegation of the prosecution, law was set in motion by recording the statement of Lalita, who has stated that her husband Joginder Singh was a contractor of labour in Tohana Anaj Mandi. Suresh @ Tinku, Hoshiar present applicant, Bira and Sanju @ Jhota have several cases of fight/clash and they used to give repeated threat to her husband that if he again applied for the tender of labour, then he would be killed. Due to this her husband did not applied in the tender. Inspite of that they continued to give threat to Joginder Singh.

(3.) It is further alleged that on 3.9.2011, at about 3.00 p.m., she and her husband Joginder Singh were lying on different cots downstairs in the room and were watching TV.While watching TV they fell asleep and her brother-in-law Raju @ Shushil was lying upstairs on the Mounty. At once, there was sound of gun fire and she saw 4-5 persons were standing alongwith pistol. Two were youngsters among them and they fired two shots on Joginder Singh, while she was watching and they asked that where is Raju and while saying this they started going upstairs. Then the complainant ran outside and raised alarm, upon which more persons came from the neighbourhood and she alongwith them went inside. By that time those persons left their house with respective weapon. Complainant has further stated that she has suspicion that Hoshiar, Bira, Suresh @ Tinku and Sanju @ Jhota etc. have murdered her husband.