Tejinder Singh Dhindsa, J. - (1.) THIS order shall dispose of the present petition filed under Section 439 Cr.P.C. praying for the grant of regular bail to the petitioners in case F.I.R. No. 392 dated 7.12.2013 under sections 306, 34 I.P.C., registered at Police Station, Meham, District Rohtak.
(2.) LEARNED counsel for the parties have been heard. The deceased in the present case is Karamvir, who is stated to have committed suicide on 6.12.2013. The process of law was set in motion on the complaint of Nirmala wife of deceased, who alleged that there was a dispute between her father -in -law and Tara Chand as also Chander with regard to a common gali abutting their houses. The present petitioners are the sons of Tara Chand. Further allegation is that her husband Karamvir (deceased) had been constantly harassed by the petitioners and had also been given beatings and on account of such circumstances he committed suicide by consuming some poisonous substance.
(3.) THE petitioners have been in custody since 8.12.2013. The Post Mortem Report clearly reveals that there was no indication of any wound/bruises on the body of the deceased to indicate any beating/thrashing.;