VIKAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner herein has sought the relief of regular bail in the criminal case arising out of the FIR bearing No.79 dtd. 21/2/2018 registered at Police Station Kharkhoda, District Sonipat, under Ss. 302, 449, 216 read with Sec. 34 IPC and Sec. 25 of the Arms Act.

(2.) Bereft of unnecessary details, the allegations, as levelled by complainant Samunder Singh in the subject FIR, are that on 20/2/2018, his son named Deepak had gone to sleep in the Gher (an enclosed plot) at night and on the next day, when he (complainant) went there at about 05.00 AM, he found his son lying dead and his body smeared with blood. One girl named Shiksha used to talk to and meet his son and due to this reason, her father Sudhir, Joginder, Rakesh and Vikas (the petitioner herein) had killed his son.

(3.) Initially, on completion of the investigation, said Shiksha was sent up to face trial for committing the offence under Sec. 302 IPC whereas the petitioner was found to be involved in the offences under Sec. 216 IPC and Ss. 27 and 30 of the Arms Act. However, the ADGP (Crime), Panchkula, transferred the investigation of the case to the State Crime Branch, Gurugram later-on and the supplementary statements of the complainant were recorded and the petitioner as well as his co-accused named Sudhir, Joginder @ Jagga and Rakesh were joined in the investigation and thereafter, the supplementary Challan was presented against them with the allegations that they were found to have hatched a conspiracy to kill the above-named son of the complainant.