- (1.) PETITIONER Smt. Krishna wife of Mahender, has preferred the instant petition for the grant of concession of regular bail, in a case registered against her along with her husband and main accused Mahender, Manjit and others, vide FIR No.8 dated 5.1.2014, on accusation of having committed the offences punishable under Sections 148, 302, 307, 325, 452 and 120 -B read with section 149 IPC and Sections 25 & 30 of The Arms Act, by the police of Police Station City, Rohtak.
(2.) NOTICE of the petition was issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this respect. What cannot possibly be disputed here is that only allegation assigned to the present petitioner in the FIR is that on the relevant date of occurrence, she has called her husband Mahender, who reached at the spot along with his other co -accused Manjit and 5/6 more unknown persons. No other specific role or particular injury is attributed to the petitioner in the FIR. According to the prosecution, main accused Mahender, Manjit and other co -accused started indiscriminate firing towards Anand alias Bachi and others. After hearing the noise, Monu, brother of complainant Pawan alias Pona s/o Krishan Jatan, has also reached at the spot. Thereafter, the indicated accused fired shots, which hit on the persons of Monu, Raju and Parveen etc., culminating into the death of Monu. Meaning thereby, all the main allegations of commission of murder of Monu are assigned to main accused Mahender, Manjit and other co -accused (non -petitioners).;