BALA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks grant of regular bail in a case registered vide FIR No. 234 dtd. 22/5/2017 under Ss. 302/120-B/34 of IPC and under Sec. 25 of the Arms Act at Police Station Dadri Sadar, District Bhiwani.

(2.) The FIR was lodged at the instance of complainant Rajender wherein it is alleged that his nephew Jitender was witness in a murder case and the present Sarpanch Lokram, Ex-Sarpanch Jitender, Ved Pal, Maninder @ Peddy, Sukhpal, Bala and wife of Jassu, residents of Bhagvi used to say that they will not allow Jitender to depose in murder case and will eliminate him. It is further alleged that on the day of occurrence, when deceased was standing behind liquor shop, Maninder @ Peddy and Kally @ Lok Ram and two other unidentified persons came there and fired at Jitender and killed him.

(3.) The learned counsel for the petitioner has submitted that although the petitioner is named in the FIR but she is not amongst those who are alleged to have fired at the deceased. The learned counsel has further submitted that in any case, the petitioner has been behind bars since the last more than 1 year and is a widow and as such deserves the concession of bail, more particularly, when the co-accused Pardeep, Naveen and Deepak have already been granted regular bail.