Tejinder Singh Dhindsa, J. - (1.) THIS order shall dispose of CRM No. M -18206 of 2014 titled as Sadhu Ram Vs. State of Haryana and CRM No. M -18215 of 2014 titled as Om Parkash @ Dholu Vs. State of Haryana as both these petitions have been filed under Section 439 Cr.P.C. praying for the grant of regular bail to the petitioners pending trial in case F.I.R. No. 75 dated 13.2.2013 under sections 148, 149, 302, 120B I.P.C. and Section 25 of Arms Act, registered at Police Station, Jhajjar, District Jhajjar.
(2.) LEARNED counsel for the parties have been heard. The deceased in the present case is Vijay. F.I.R. was registered on the statement of Satyavir. As per prosecution version, complainant Satyavir was proceeding along with Vijay (deceased) on a motorcycle on 13.2.2013. It is alleged that at about 10 A.M. when the motorcycle being driven by Vijay (deceased) reached at village Mehrana on Bahadurgarh Road, a car came from behind and struck the motorcycle. Resultantly, complainant as also Vijay deceased fell down on the road and two boys got down from the car and started firing shots at Vijay. As per complainant one of the boys, who had got down from the car was recognized as Karambir @ Katti son of Chhotu. Vijay is stated to have died having succumbed to such fire arm injuries.
(3.) IT has gone uncontroverted that the present petitioners were not even named in the F.I.R. They are sought to be implicated in the present case on the disclosure statement of co -accused Rajpal i.e. brother of main accused Karambir @ Katti.;