RAVI MATHURIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in FIR No. 78 dated 23.2.2012, under Section 302, 365, 201, 34 of the Indian Penal Code, registered at Police Station Central Faridabad, District Faridabad.

(2.) As per the prosecution case, Krishan Arya had left his house in car bearing No. HR-51AF-7777 on 22.2.2012 at 11.00 A.M. Complainant talked to his father Krishan Arya between 2.30 P.M. to 3.00 P.M. However, thereafter Krishan Arya had not returned back home. After thorough investigation of the case, challan has been presented against the petitioner and his co-accused qua murder of Krishan Arya.

(3.) Learned counsel for the petitioner has submitted that the material witness Puja had failed to specify that the petitioner was also present at the time of abduction of Krishan Arya. Further, the only evidence against the petitioner was the confession by his co-accused Sanjeev Sharma.