- (1.) Bhane Ram, the petitioner has sought regular bail in a case registered by way of FIR No. 120 dated 07.06.2011 at Police Station Beri, District Jhajjar, for an offence punishable under sections 302, 120-B read with section 34 IPC and section 25 of the Arms Act.
(2.) Brief facts of the prosecution case are that Satpal son of Bhane Ram, the petitioner was murdered by Ram Niwas and Parvinder. Parvinder son of the complainant Murti was lodged in Rohtak Jail. On 07.06.2011 the complainant Jagbir, her husband went to meet his son Parvinder at Rohtak Jail on a motorcycle. After meeting his son, at about 11.00 O'clock, he alongwith the complainant started for village Sheria to meet their relatives. At about 12.00 O'clock when they were near village Sheria, Krishan, Sudhir and a brother-in-law of Satpal, deceased, came there on motorcycle, which was driven by Krishan. Mukesh the said brother-in-law was sitting at his back and Sudhir was there at their back. Bringing the motorcycle parallel to the motorcycle of Jagbir, Mukesh expressed his anguish regarding murder of his Jija Satpal. At this, Sudhir fired a gun shot at Jagbir and the bullet had hit the right side of his chest.
(3.) The motorcycle fell down and the three assailants escaped from the spot. Jagbir died at the spot on account of the gun shot injury. It was alleged in the FIR that Bhane Ram, the petitioner had hatched a conspiracy to avenge the murder of Satpal and got the same executed in this manner.;