MOHD. FAIZAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (For short 'BNSS') seeking regular bail in the FIR mentioned below:-

(2.) As per the allegations, Suraj Bhan, husband of the complainant Rajjo Devi was residing in a flat at Faridabad from the last six months. On 30/1/2024, she had come to meet him. In the evening time, her husband had gone to Gym. At about 6:45 PM, on receipt of intimation that her husband had been shot at by someone, she rushed to the spot and came to know that some unknown assailants had killed him. On her complaint, the aforementioned FIR was registered. Investigation proceedings were initiated. Postmortem examination of dead body and inquest proceedings were conducted. CCTV footage of the camera installed in the vicinity were collected and two youths were found opening indiscriminate firing upon the victim after alighting from a car. On the basis of statements of the complainant and her son, the two persons namely, Paramjeet and Nitin Narula were nominated as accused. Accused Paramjeet was arrested on 1/3/2024. Accused Nitin Narula and Mangai Singh were arrested on 3/3/2024. Another accused Jyoti Prakash @ Baba was arrested on 16/3/2024. Challan qua the arrested accused was presented.

(3.) As per the further allegations, on 31/5/2024, accused Yogesh was arrested. Subsequently accused Sachinder Dabas @ Mona, Yogesh and Parveen were arrested. On the basis of disclosure statement of accused Sachinder Dabas @ Mona, the petitioner was nominated as an accused and was arrested on 22/10/2024. Investigation qua him also stands completed and challan has been presented.