KIRAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks benefit of regular bail pending trial in case FIR No. 58, dated 19.01.2017, under Sections 302/120-B IPC, registered at Police Station DLF, Sector-29, District Gurugram.

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

(3.) Deceased in the present case is Bijender. FIR came to be registered on the disclosure statement of Sandeep i.e. husband of the petitioner. As per statement of Sandeep, Bijender was done to death on 23.12.2016 by inflicting axe blows. In other words, Sandeep is the main accused in the matter. The motive behind the occurrence is that deceased Bijender, who was the brother-in-law of Sandeep had entered into forcible illicit relations with the present petitioner and which development had been disclosed to Sandeep but keeping in view the close proximity between the parties, Sandeep had kept quite on the issue for a certain length of time.