SEEMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.1044 dated 20.11.2016 registered for offences punishable under Sections 148, 149, 302 read with Section 120-B of Indian Penal Code (for short, "IPC") and 25 of the Arms Act, at Police Station Jhajjar, District Jhajjar. Heard. Notice of motion.

(2.) On asking of the court, Mr. Amrik Narwal, DAG, Haryana, who is present in the Court accepts notice and submits that intimation by Registry informing of fixation of the petition has already been received and record of the case is available with him.

(3.) As per case of prosecution, complainant alongwith his brother and sister-in-law was going to his home, when Neeraj, Narender, Chand son of Chander, Sunder, Satish, Satbir, Chand Ram, Seema (petitioner), Pritam, Chand son of Dharambir Brahmin alongwith one Bittu and his nephew 1 of 3 Vikas came there. Chand, son of Chander, Bittu Bhadani, Vikas, Satish and Satbir fired shots at Rajender, who died at the spot. A year before the incident, aforesaid persons have killed Anil, nephew of complainant.