CHAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a second bail application. Earlier bail petition bearing Criminal Misc. No. M-40210 of 2013 was dismissed as withdrawn vide order dated February 25, 2014.

(2.) Chain-petitioner has directed the present application under Section 439 of the Code of Criminal Procedure ( in short Cr.P.C.) for grant of regular bail in case FIR No.255 dated 04.07.2013 under Sections 302, 201, 148, 149 and 323 of the Indian Penal Code ( in short the IPC) registered at Police Station Safidon, Jind.

(3.) As per allegations of the prosecution Subhash son of Lalji has made a statement that on 4.7.2013 a quarrel took place between them Chauhans and Kangras for water and when the police came, they went to their respective houses. His brother Pali went missing on that day from 12/1 and they did not know about the same. At around 5/5.30p.m., he alongwith Suresh and Rajpal Panch were talking by standing in the street then petitioner along with 17 persons named in the FIR brought his brother Palli and went away after putting away his brother in the street near the house of Rampal. Complainant went near Palli and found that his neck was strangulated and he was found dead.