ANIL KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner Anil Kumar is one of the accused in FIR No. 98 of 2009 registered on 31st December, 2009, in Police Station, Barotiwala, under Sections 302, 201 read with Section 34 of the Indian Penal Code. He failed to get bail from the Court of Sessions, as such, moved the instant application under Section 439 of the Code of Criminal Procedure for his enlargement on bail precisely on the ground that he is innocent and has nothing to do with the alleged murder of late Shri Ravinder Kumar Mehta.

(2.) Heard and gone through the investigation file.

(3.) In short the facts can be mentioned thus. Ravinder Kumar Mehta (deceased) and his wife Pushpinder Mehta (accused) were residing in Barotiwala. The deceased was running a shop there. He was found missing with effect from 27th August, 2009 from his house. Father of the deceased was also residing nearby in a separate house. The wife of the deceased informed him on 28th August, 2009 that her husband Ravinder Kumar Mehta had gone to Delhi to purchase some articles for his shop and had not returned. Pushpinder Mehta lodged the report with respect to his missing on 4th September, 2009 in the Police Station, Barotiwala.