RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, CRM-M No.4556 of 2017, CRM-M No.5918 of 2017 and CRM-M No.6426 of 2017 are being disposed of.

(2.) Petitioners seek grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.322 dated 24.09.2015, registered under Sections 302, 450, 120-B IPC at Police Station Civil Lines, Sonepat.

(3.) The FIR was registered at the instance of Dev Raj who alleged that his sister Veena @ Baby was married to Jogender who had died 20 years ago. Thereafter, Veena had started living near the house of the complainant in a separate house. Veena had two children. Elder is daughter who is married and younger is a son aged 24 years. On 209.2015 at about 10.15 PM, Manish son of Veena came to the complainant and informed that his mother has been murdered by someone by tying her hands and feet. Complainant went to the house of his sister and found that his sister was lying on the floor and many persons had gathered there. He took her sister to the hospital, where she was declared to be brought dead.