RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition for bail by the accused who is arrested in connection with FIR No. 75, dated 12.10.1995, for the offence under Section 302 of the Indian Penal Code.

(2.) I have heard learned Advocate for the petitioner and learned Advocate for the State of Haryana.

(3.) THE learned Advocate for the petitioner argued that it was not the petitioner who killed Babli Devi, but when her in-laws came to know about the love affair of Babli Devi with the petitioner, they cancelled the marriage and the parents of Babli Devi killed her and put the blame on the accused. He further argued that except the mother of Babli Devi, there is no evidence and the eye-witnesses Devi Chand and Jagpal mentioned in the FIR do not support the prosecution.