KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Kuldeep Singh has filed this petition under Section 439 of the Code of Criminal Procedure for the grant of regular bail in case FIR No. 66 dated 11.4.2004 registered at Police Station Beri, District Jhajjar, under Sections 302, 34, 120-B IPC and 25/54/59 of the Arms Act. I have heard counsel for the parties and gone through the contents of the FIR and the order dated 13.5.2006, passed by Additional Sessions Judge, Jhajjar, whereby bail application of the petitioner has been dismissed.

(2.) In this case, as per the complainant, when his father Sube Singh was taken by accused Ravinder towards the road, three persons were already standing there, one of whom was Shoki son of Chand Singh. It was further alleged that the other two persons were not known to the complainant, but he could identify them, if they come before him. Further, it was alleged that those two persons were armed with pistols and they raised lalkara.

(3.) Thereupon, accused Ravinder, who was also having pistol in his hand, fired shot upon the father of the complainant. Thereafter, all of them ran away from the place of occurrence towards village Gocchi. The said occurrence took place on 11.4.2004. After one year of the said occurrence, i.e. on 22.4.2005, the complainant Ramphool made a supplementary statement that those two unknown persons who raised lalkara on the day of the occurrence are petitioner Kuldeep Singh and Vinod. It is alleged that after the said statement, petitioner was arrested and he made a confessional statement before the police and verified the place of occurrence.