Tejinder Singh Dhindsa, J. - (1.) THE petitioner has approached this Court seeking the benefit of regular bail in FIR No. 365 dated 28.11.2013 for offence under Section 306, 120 -B of IPC registered at Police Station Parao, District Ambala, Haryana.
(2.) COUNSEL for the parties have been heard. The present case has been registered on the statement of Dhan Singh on the allegations that his cousin brother, namely, ASI Karan Singh committed suicide on 28.12.2013 and the present petitioner along with co -accused have abetted the commission of such suicide.
(3.) DURING the course of arguments, it has been revealed that ASI Karan Singh had allegedly left behind a suicide note in which the name of Balwinder Kaur -co -accused prominently figured. As per suicide note, deceased -ASI Karan Singh was disturbed on account of registration of FIR No. 164 dated 27.11.2013 under Sections 376(2) and 506 of IPC at Police Station Barara, Ambala, Haryana at the behest of Balwinder Kaur. Still further as per suicide note the present petitioner had allegedly given suggestions and encouraged Balwinder Kaur to level false allegations against ASI Karan Singh and which in turn lead to the registration of FIR afore -noticed.;