PREM CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application under Sec. 438 Cr.P.C. has been filed by the accused-petitioners apprehending their arrest in connection with F.I.R. No.26/2021, Police Station Gogameri, District Hanumangarh for the offence under Sec. 306 IPC.

(2.) I have heard and considered the submissions advanced at bar by learned counsel representing the petitioners, learned Public Prosecutor, learned counsel representing the complainant and have gone through the case diary.

(3.) The F.I.R. came to be lodged with an allegation that the petitioners herein, fraudulently induced Sheeshpal who was a deaf and dumb man and instigated him to file a revenue proceedings against his own father i.e. the deceased Shri Harfulal. The complainant Suresh S/o Harfulal and Harfulal himself, implored the petitioners not to indulge in such foul activities but, the accused allegedly instigated Harfulal thast he had grown old and was a load on the earth. It is alleged that being severely perturbed by this instigation given by the petitioners, Harfulal ended his life by hanging himself to a tree on 11/2/2021. The FIR above came to be lodged at the Police Station Bhadra by Shri Suresh S/o Harfulal whereupon, a case for the offences under Ss. 306 and 34 IPC has been registered against the present petitioners who have approached this Court seeking pre-arrest bail apprehending their arrest.