ABHISHEK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in this petition is to release the petitioner on a regular bail in FIR No. 632 dated 11.10.2006, under Sections 302/34 of Indian Penal Code, registered at Police Station, Civil Lines, Rohtak.

(2.) The above stated FIR has been registered on a statement made by Smt. Krishna Malhotra, who, inter alia, alleged that her son Rajesh aged about 46 years, was a divorcee and on 10.10.2006 at about 10.p.m, she served her son with meals and, thereafter, at about 11.15. p.m., one person came to meet her son and when she enquired, her son told that the person had come from Palika Bazar and that the petrol in his motor-cycle was finished, though he had to go to his village; thereafter, the complainant had gone to sleep; at about 3.30/4.00 p.m., when she woke up, she found that Rajesh was lying dead on his bed. His hands and legs were tied. The electric wire and a cloth were tied around his neck and the mouth was also tied with a piece of cloth. One more piece of cloth was also found which was wrapped on Rajesh's mouth. The complainant further noticed that injury was also caused to her son with a sharp edged weapon and a lot of blood had come out of his body which was lying on the bed and the floor. She further found that Godrej Almirah in his room was lying open and mobile set as well as cash amounting to Rs. 15,16,000.00 which used to be kept, was also missing. The complainant apprehended that his son was murdered for money transaction.

(3.) As noticed above, it is a case of clueless murder. During investigation, the police arrested the petitioner on 14.11.2006, along with his co-accused Sandeep, Amit and Sehdev. It is alleged that while knife with which the injury was caused to the deceased was recovered from Sehdev, a cheque and some National Saving Certificates of the deceased were recovered from the present petitioner.