RUPENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 104 dated 11.03.2016, registered under Sections 148, 302, 307, 333, 353, 186, 120-B and 149 of the IPC and Section 25 of the Arms Act, 1959 at Police Station Ganaur, District Sonepat.

(2.) Learned counsel for the petitioner has submitted that as per the allegations in the FIR, registered at the instance of one Ved Pal, it is stated that Vikas @ Dudiya was his cousin brother and at about 4:00 PM, he received information that Vikas @ Dudiya has been shot in the premises of Ganaur Court. On receiving such information, he reached the Civil Hospital, Ganaur and found that his cousin brother Vikas @ Dudiya has died in the hospital. Thereafter, Ajay s/o Sultan informed him that his cousin brother has been killed by Gaurav @ Meeta and Rupender @ Nanha (petitioner herein) and they have been apprehended by the police at the spot and it further came to his notice that Ravi, Ajay, Yashvir and Rahul @ Jahji were also involved in the conspiracy of murder of aforesaid Vikas @ Dudiya on the asking of one Sandeep Badwasni.

(3.) It is further stated in the FIR that while in police custody, deceased Vikas @ Dudiya had informed the complainant that some unknown persons in a Fortuner car bearing registration No. HR-10-X-4444 were doing surveillance for the past two days and on 09.03.2016, Vikas @ Dudiya informed complainant that Sandeep Badwasni and his brother, in conspiracy with police officials, will commit his murder in Sonepat Court.