DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking regular bail in the FIR mentioned below:- FIR No. Dated Police Station Ss. 309 15/8/2023 Civil Lines Kaithal, District Kaithal 302 and 201 of IPC

(2.) As per the allegations, the victim Surender used to ply an E- rickshaw which he used to take to Kaithal from his Village Sega, on daily wages. In the morning of 14/8/2023, he had left home with his E-rickshaw but did not return in the night. His mobile phone was also found to be switched off. In the next morning, information qua his dead body lying in the area of Village Devigarh road had been received by his family members. On reaching there, it was found that somebody had caused several injuries to the victim and had caused his death and had escaped after leaving the dead body in his E-rickshaw. On the basis of statement of Deveder, brother of the victim to the effect that he had come to know that the petitioner had killed his brother, the aforementioned FIR was registered. Investigation proceedings were initiated. Postmortem examination of dead body of the victim was conducted.

(3.) As per the further allegations, the petitioner was apprehended on 15/8/2023. He was interrogated and suffered disclosure statement admitting his involvement in the crime and disclosing that he suspected that the victim Surender was keeping in evil eye on his wife and to take revenge, he had called him at his house in the night of 14/8/2023, made him consume liquor and then had killed him by striking several blows with a bamboo stick. He further disclosed that he had kept the dead body of the victim in his E-rickshaw and had left it at Devigarh road. Investigation now stands completed.