RAMKANWAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioners, namely, Ramkanwar and Suman, who have been booked for having committed the offence punishable under Section 306 read with Section 34, IPC, in a case arising out of FIR No. 220, dated 5.6.2013, registered at Police Station, Sadar, Sonepat.

(2.) Learned counsel for petitioner No. 1, Ramkanwar, had prayed for withdrawal of the petition for bail on behalf of petitioner No. 1 on 2.7.2013 and the said request was allowed. Therefore, the prayer for grant of anticipatory bail qua petitioner No. 1, Ramkanwar, was dismissed as withdrawn.

(3.) So far as petitioner No. 2, Suman, is concerned, learned counsel contends that while committing suicide the deceased, Sunil, had left behind a suicide note (Annexure P-5). In the said suicide note, there is not an iota of allegation that petitioner No. 2, Suman, ever abetted Sunil (since deceased) to commit suicide. The only averment in the suicide note was that petitioner No. 2, Suman, be not allowed to solemnize marriage with the younger brother of the deceased. He further submits that in compliance of the order dated 2.8.2013, passed by this Court, petitioner No. 2, Suman, has joined the investigation and cooperated with the investigating agency.