DHARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Dharambir son of Ram Kumar has directed the instant petition for the grant of regular bail, in a case registered against him along with his other co-accused, vide FIR No.56 dated 6.2.2012, for the commission of offences punishable under sections 147 and 302 read with section 149 IPC by the police of Police Station Sadar Panipat, invoking the provisions of section 439 Cr.PC.

(2.) NOTICE of the petition was issued to the State.

(3.) ACCORDING to the prosecution that deceased Balbir was working as Driver on the tractor of Agya Pal, Sarpanch. He demanded an amount of Rs. 9600/- as his labour charges. The deceased was last seen in the company of petitioner and some other persons. There is no direct evidence on record against the petitioner. The prosecution is relying upon the circumstantial evidence of last seen and disclosure statement. No specific motive is alleged against the petitioner by the prosecution. Whether only circumstantial evidence of last seen and disclosure statement is sufficient to convict the petitioner-accused, would be a moot point to be decided during the course of trial by the trial Court.