MANJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for bail pending trial in FIR No.152 dated 21.07.2017 under Sections 306 / 34 / 506 IPC, registered at Police Station Rojkameo, District Nuh.

(2.) This is the petitioner's second application for bail. His earlier bail application was dismissed as withdrawn on 20.12.2017 as the final report under Section 173 Cr.P.C. had been presented during the pendency of the said petition on 13.12.2017 and the petitioner withdrew the same with liberty to approach the learned trial court in view of the changed circumstances.Thereafter, the petitioner's application for bail pending trial has been dismissed by the learned trial court on 03.01.2018.

(3.) Learned counsel for the petitioner argues that the petitioner aged about 24 years has been falsely implicated in this case. He is serving the Indian Army. The father of the deceased at the outset on 11.05.2017 specifically stated that his daughter aged about 17 years, studying in Class 12, was unwell for a number of days and was thus staying at home. It was stated that on 10.05.2017 at about 9.00 p.m., his daughter (the deceased) and son were cleaning the tank to put wheat grain. It is further stated that his daughter (the deceased) consumed Sulphas tablet placed there mistaking it to be a Digene tablet (antacid) and took some water. When they realised that his daughter had consumed the Sulphas tablet by mistake, she was taken to Om Hospital at Palwal but she died during treatment. It is stated that none is responsible for her death and he did not wish to take any action in this regard against any person.