BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners in these two bail applications namely, Balbir Singh and Hem Raj are the co-accused in FIR No. 188 dated 2.2.1997 of Police Station Sadar, Karnal registered under Sections 302/34 I.P.C. Therefore I am disposing of these two applications by this common order.

(2.) THE F.I.R. has been registered on the basis of the statement of Amarjit Kaur wife of Surjit Singh. The said Amarjit Kaur is the sister of Amrik Singh, who according to F.I.R., has been killed by the Balbir Singh, Hem Raj (petitioners herein) and Mohini (Non-applicant). In the F.I.R. it has been stated as follows.

(3.) THE petitioners moved an application each for bail before the learned Sessions Judge, Karnal which was dismissed by the learned Sessions Judge. That is why the petitioners have filed these petitions.