MANOJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the instant petition filed under Section 439 Cr.P.C. seeking benefit of regular bail to the petitioner in case FIR No. 60, dated 19.01.2016, under Sections 302/364/420/379-B/34 IPC, registered at Police Station Sadar Hisar, District Hisar.

(2.) Counsel for the parties have been heard at length.

(3.) FIR came to be registered on the statement of Sudesh Kumar. Complainant asserted that on 19.01.2016, while he along with his paternal uncle Kuldip (since deceased) were sitting in the office then during the afternoon hours, 3-4 unidentified young boys came in a white colour Maruti Swift Dzire car and called out for Kuldip. Complainant further stated that after sometime, upon hearing a noise, he came out of the office and noticed that such boys had forcibly put Kuldip in the vehicle and drove him away. The last number of vehicle was identified as 0009. The complainant thereafter along with certain other neighbours upon proceeding to Village Kaimri found Kuldip lying on the road and who was then taken to hospital at Hisar where he was declared dead. As per initial version of the complainant, unidentified boys had kidnapped Kuldip and had thereafter killed him.