DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking the concession of bail under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023 in case FIR No.47 dtd. 6/2/2022 under Ss. 302, 323 of the IPC registered at Police Station Khedki Dhaula, District Gurugram.

(2.) Learned counsel for the petitioner submits that the allegations levelled against the petitioner in the FIR, lodged by his brother-in-law are highly improbable and baseless. The complainant has accused the petitioner of murdering his wife and minor daughter. However, it is argued that the false implication of the petitioner is evident from the fact that his son, who allegedly witnessed the crime in question, did not support the case of the prosecution and was declared hostile.

(3.) Furthermore, it is emphasized that even the neighbours of the petitioner who allegedly informed the complainant about the crime and purportedly took the deceased to the hospital, have also turned hostile during the trial. These material witnesses turning hostile as per learned counsel, underscored the fabricated nature of the allegations.