RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed their respective petitions under Sec. 439 Cr.P.C. for grant of regular bail pending trial in case FIR No.0306 dtd. 15/6/2020, under Sec. 302, 120-B, 34 IPC, Police Station Urban Estate Hisar, District Hisar, who are in custody since their arrest in June, 2020.

(2.) The allegations contained in the FIR as noticed by the Addl. Sessions Judge-cum-Special Court for Heinous Crime against Women, in the order dtd. 24/12/2020, are as under:-

(3.) Krishna also told the complainant that when she and deceased Satbiri were walking in a street of Urban Estate at about 08:30 pm, suddenly, near Tarun Coaching Centre, two boys came on motorcycle and attacked on Satbiri with bluet fire and also one boy attack with knife, due to which deceased fell down. On 14/6/2020 at about 10:00 pm, Satbiri died during treatment in the Jindal Hospital. Complainant alleged that her mother has been killed by two unknown persons and he has doubt that his mother has been killed at the instance of his brother Rajesh (present petitioner). He also alleged that some other persons may also be involved."