LEKH RAM Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) In this petition under Section 439 of the Code of Criminal Procedure, the petitioner has come up with a prayer to release him on bail in case bearing No.RC 6(S)/2002 S.I.C.I dated 8.3.2002 under Section 218/323/342/305/306 read with Section 34 and 120-B IPC registered by CBI of P.S. SIC-I, New Delhi.

(2.) One Ashok Kumar Aggarwal was found in an unconscious, naked and injured condition on November 16, 2000 and when taken to the Civil Hospital, Rewari, he succumbed to the injuries. Smt. Sita Devi wife of deceased Ashok Kumar Aggarwal was called by the local police of Haryana to identify the dead body which she allegedly identified by seeing the toe/foot only i.e., even without seeing the face of the deceased, which led to cause some suspicion in the mind of the local police regarding possible involvement of Smt. Sita Devi in the murder of her husband.

(3.) Petitioner - Lekh Ram was posted as Sub-Inspector at P.S. Dhamhera (District Rewari) along with SHO Siri Ram at that time and the said SHO was investigating the afore-mentioned case. SHO Siri Ram allegedly brought Smt. Sita Devi and her minor daughter Sarika, aged about 16 years, along with their tenant Giri Raj Parsad to the police station at about 10 AM on 19.11.2000.