ROHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition seeking regular bail in FIR No. 166 dtd. 17/6/2021, registered under Ss. 147, 149, 323, 365, 379-A IPC and later on added Sdections 341, 120-B, 379-B (Sec. 379-A IPC has been deleted) registered at Police Station Dujana, District Jhajjar.

(2.) The FIR was registered on the statement of Damanjeet. It was alleged that on 17/6/2021, Tarun and Mohit along with 8-10 boys came in a Verna and Swift Dezire car. They gave beatings to Hunny (brother of the complainant) and took him in the Swift Dezire car. Petitioner-Rohit @ Mirchi was named by victim in a statement recorded under Sec. 164 Cr.P.C.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody since 11/3/2022, the petitioner was not named in the FIR. It is argued that the matter has been compromised between the parties and a petition for quashing of FIR on the basis of compromise has been filed. The contention is that in the impugned order, prayer for bail was declined on the ground that the victim later committed suicide due to the beatings given in the incident, which is factually wrong. He further submits that on committing suicide by the victim, a separate FIR was registered in which the petitioner was not named.