GUDDO Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of this petition filed under Sec. 439 CrPC, petitioner prays for his release on regular bail in case FIR No.355 dtd. 7/10/2020 registered under Sec. 302/34 IPC at Police Station Chandimandir, District Panchkula.

(2.) Status report by way of affidavit of Sh. Surender Singh, HPS, Assistant Commissioner of Police, Panchkula, Zone-II, on behalf of the respondent-State, has been filed.

(3.) As per prosecution version, on 15/9/2020, Rakesh son of Siya Ram resident of Nada Sahib, was brought dead in Government Hospital, Sector 6, Panchkula. On the statement of his sister Reena, DDR No.24 dtd. 15/9/2020 was recorded. Investigation was conducted and physical evidence was collected. Postmortem examination of the dead body was got conducted, which revealed as many as six injuries on vital parts of his body, which were ante-mortem in nature and sufficient to cause death in ordinary course of nature and it was opined that injuries could not be self inflicted.