SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have sought pre-arrest bail in FIR No.949 dated 14.12.2013 under Sections 147, 149 and 306 IPC, registered at Police Station Sadar, Bhiwani. As in both these petitions FIR is the same, it is proposed to dispose of both these petitions by this common order.

(2.) Hearing has been provided to the learned counsel for the parties.

(3.) Surat Singh of village Ninan (District Bhiwani) father of complainant Rakesh, a retired employee, had committed suicide on the intervening night of 13/14.12.2013. Petitioner Sanjay along with his father nonapplicant Ram Bhagat, mother Smt. Roshni non-applicant and his wife Smt. Santosh co-petitioner were living in the neighbourhood of the complainant. Petitioner, Vinod a resident of village Malar, who is the younger brother-in-law of petitioner Sanjay, had come to them.