MAHENDER Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-224
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 29,2021

MAHENDER Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Avneesh Jhingan,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This is a petition filed under Section 439 Cr.P.C. seeking bail in F.I.R. No. 300, dated 30th May, 2020 under Section 302 of IPC [Section 3 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 was added later on], registered at Police Station Samalkha, District Panipat.
(3.) It is a case of blind murder. The F.I.R. was registered on the complaint of Kuldeep S/o Rajendra (deceased). As per the narration in the F.I.R., on 29th May, 2020, father of the complainant had gone for masonry work in the fields of Mahender (petitioner). He did not return, his body was found on 30th May, 2020 in the fields of Sultan. There were some scratches on the body of being dragged. A supplementary statement was made by the complainant in which a doubt was raised that his father was murdered by the petitioner.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.