PAVITER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been filed by Paviter son of Krishan (now confined in District Jail, Rohtak) under Section 439 Cr.P.C seeking bail in case FIR No. 42 dated February 10, 2013 under Sections 302, 201, 120-B and 34 IPC registered at Police Station Sadar, Rohtak, District Rohtak.

(2.) Instant FIR has been registered at the instance of Karambir, Sarpanch of village Bahu Akabarpur who has unfolded that on February 10, 2013 at about 7.15 AM, he alongwith Naresh son of Joginder Singh was going to the fields and when they reached near Hisar-Rohtak road near hand pump, they spotted a dead body of unknown person lying on kacha portion of the road. On seeing the dead body appearing to be of an Army Man (Force) suspected that some unknown persons due to some unknown grudge have committed the murder of an unknown person by strangulation and threw away the dead body with a view to destroy away the evidence. On the basis of his statement, investigation was put into motion.

(3.) During investigation, investigating officer recorded the statements of various witnesses including that of Narain son of Bhim Singh, Shakuntla wife of Jai Pal, mother of deceased and Bijender brother of deceased, got identified the dead body to be that of Satish son of Jai Pal and subjected it to autopsy. After completion of investigation challan was presented in the Court of learned Jurisdictional Magistrate which was subsequently committed to the Court of Sessions for trial.