SWATI SETHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition under Section 439 Cr.P.C. for seeking regular bail to the petitioner in case FIR No. 239 dated 28.02.2018, registered under Sections 302, 201, 120-B, 364 IPC read with Section 34 IPC and Sections 25/54/59 of the Arms Act, 1959 at Police Station Central Faridabad, District Faridabad.

(2.) Prosecution case is that on 01.03.2018, an unfortunate car bearing registration No. HR-51-BP-8550, owned by Brahmjeet (since deceased), was found parked unattended near Milan Vatika. As per CCTV footage, Brahmjeet was observed as having boarded a red coloured Brezza car. One lady was seen alighting from the driver seat and subsequently, she opted to sit on rear seat. Petitioner Swati Sethi and her co-accused Rajiv Bhati were joined for investigation and their disclosure statements were recorded, on the basis of which, corpus of Brahmjeet were recovered from the land of S.S. Developers after digging the earth. The alleged Brezza car was recovered from Jaipur and two pistols were also recovered from one dirty drain. As such, FIR No. 239 dated 28.02.2018 under Sections 364, 302, 201, 120-B & 34 IPC and Sections 25/54/59 of the Arms Act, 1959 was registered. After investigation, report under Section 173 Cr.P.C. has been filed.

(3.) Learned counsel for the petitioner contended that petitioner is in custody since 24.03.2018 and charges have already been framed against her. Learned counsel further contended that trial of the case still to take some more time and, therefore, petitioner be released on regular bail.