- (1.) Hans Raj Rana, the petitioner seeks pre-arrest bail in a case registered by way of FIR No.118 dated 1.8.2011 at Police Station Division No.8, District Jalandhar for an offence punishable under sections 302, 34 read with section 120-B of Indian Penal Code.
(2.) Learned counsel for the petitioner has submitted that the police after due investigation found the petitioner to be innocent.
(3.) According to him, the police did not challan him. According to him, at the trial, after some evidence has been led, the court on the application of the State made under the provisions of section 319 Cr.P.C. summoned the petitioner to stand trial as an accused. According to him, the only allegation against the petitioner is that two persons came to the house of Anita alias Neeta, the complainant and asked her son, Sonu to come alongwith them because he had been called by Hans Raj Rana, the petitioner. According to him, there is no further evidence to the effect that they took the son of the complainant to Hans Raj Rana or that in fact, Hans Raj Rana had called him. He has submitted that after some time, the complainant was told that her son was lying in injured condition and on receipt of this message, the complainant and her husband reached Baba Deep Singh Nagar and found her son lying injured because of receipt of electric shock and that they took Sonu to Civil Hospital, Jalandhar, where he died.;