CHANDER SAGAR @ GHARONDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks regular bail in case FIR No. 514 dated 09.08.2014, under Sections 302 , 34 , 120-B IPC and 25 of Arms Act , registered at Police Station City Fatehabad, District Fatehabad.

(2.) The prosecution story as emerged from the FIR was that the complainant gave eye witness account that his brother Bharat went to a tea shop for purchasing biscuits for the dog. Four persons came there on motorcycle. One of them fired at the brother of the complainant. The said person was identified as Subhash Nai. Other persons were identified as Nupi Nayak, Chander Sagar @ Gharonda and Sonu Arora. During investigation, Subhash Nai and Sonu Arora were found to be innocent and they were summoned under Section 319 Cr.P.C. on the basis of statement of the complainant.

(3.) The prosecution alleged that brother of the complainant used to quarrel with Gulshan Kumar and said Gulshan Kumar hired Vinod @ Dholia who got him murdered after doing reki. The police implicated Gulshan Kumar, Ravinder Kumar @ Poppy, Vinod @ Dholia, Neeraj @ Tinda, Manish Kumar, Naveen @ Noni, Anoop @ Nupy and Gharonda Naik. The police arrested all the eight persons. The motorcycle and sim card were recovered from Ravinder Kumar @ Poppy on the basis of disclosure statement.