MURLIDHAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of Criminal Miscellaneous No. 10419/M-1998 (Rakesh Kumar and another v. State of Punjab and another) and Crl. Misc. No. 11032/M-1998 (Murlidhar Sharma v. State of Punjab and another) arising out of one and the same case No. RC/SIH/1998/S/0005 dated 9.3.1998 CBI, Chandigarh, for the offences punishable under Section 364/120-B IPC.

(2.) THE facts relevant for the disposal of these two cases may be stated briefly, as under :-

(3.) THE Central Bureau of Investigation conducted a preliminary enquiry against the suspected persons, named above. During the course of enquiry, Chander Pal was reported to have been last seen near his village Kotu Phangian on the night intervening 8/9.8.1995 in the company of Rakesh Kumar and Bhupinder Pal, who allegedly took him to Abohar for arranging his meeting with Anita Rani. It has also come into light during the enquiry that they did not visit Abohar. Rakesh Kumar was to visit village Meerpur, Sirsa, on 8.8.1995 but he reached Meerpur, on 10.8.1995 in the morning. The enquiry also brought into light that there was a clear inter-action between Rakesh Kumar and Murlidhar Sharma and the latter had sufficient motive to eliminate Chander Pal as he had illicit relations with his daughter Anita Rani. It was also pointed out that the house of Rakesh Kumar was raided and some documents showing his complicity were recovered and as such his custodial interrogation is required.