MEHTAB Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused-petitioner Mehtab filed bail petition i.e. Crl.Misc.No.M-3876 of 2013 for bail in case FIR No.470 dated 11.08.2012, under Section 302 read with Section 34 IPC at Police Station City Jind, District Jind.

(2.) During the course of hearing of the said bail petition on 09.04.2013, learned State counsel on instructions from ASI Azad Singh stated that the deceased Anil had received last telephone call from mobile telephone of petitioner's co-accused Sanjay and tower location of mobile telephone call of Sanjay as well as that of petitioner Mehtab was found to be in the same area where the occurrence had taken place.

(3.) Learned counsel for the petitioner contended that no mobile telephone had been recovered from the petitioner. However, the State counsel reiterated that location of mobile telephone of the petitioner for the relevant time had been obtained from the mobile telephone company although the mobile telephone was not recovered from the petitioner. In view of this contention on behalf of the State, the aforesaid bail petition was dismissed vide order dated 09.04.2013.