SHIBBAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS Shibban and his father Ragghan son of Harpal Singh, have directed the instant petition for the grant of concession of regular bail, in a criminal case instituted against them in the wake of private complaint by complainant Govind son of Bir Singh (respondent No. 2), in which, they were summoned to face the trial for the commission of offences punishable u/ss 302 and 201 read with section 34 IPC, vide summoning order dated 13.5.2013 (Annexure P2) by the Magistrate.

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

(3.) WHAT cannot possibly be disputed here is that the complainant had earlier reported the matter and the police found the allegations contained in the complaint to be false. Thereafter, the complainant has filed the instant private complaint (Annexure P1). The dead body of Padam Singh son of Bir Singh was recovered on 3.5.2010 and it was claimed that the accused committed his murder by administering some poisonous substance on account of some money transaction/dispute. There is no direct evidence on record against the petitioners.