KANWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. Offence alleged is under sections 302/34/120-IPC and section 25 of the Arms Act.

(2.) On 8.11.2005, the following order was passed:- "Sube Singh lodged FIR dated 12.9.2004 alleging that his son Vijay, who was having some dispute with Suresh, Joginder and Mukesh regarding a plot, appeared to have been murdered by the said three persons by themselves or with their companions. On 14.9.2004, the said three persons were arrested.

(3.) It came out during investigation that Kanwar Singh petitioner also wanted to purchase the plot and he held a meeting in the office of Dalbir Singh, in which Dharampal and Raju were also present. On 6.10.2004, the above three accused were declared innocent by DSP Ram Chander, who was investigating the case. Again the investigating agency implicated the three accused, who were earlier discharged and they were declared Proclaimed Offenders. Thereafter, the investigation was again transferred to Inspector Dhanna Ram CIA, who again declared the three accused to be innocent and implicated five other accused, namely, Raju, Dharampal, Babloo alias Jaibir, Narender and Dilbag and the petitioner was implicated as 6th accused under section 120-B IPC vide report dated 31.8.2005. Dharampal and Jaibir alias Babloo are said to have died and it is stated that they have been murdered while Dilbag has been arrested and is in custody. It is further stated that Raju and Narender are absconding.