Mehinder Singh Sullar, J. - (1.) PETITIONER -Virender Kumar son of Jal Singh, has preferred the instant petition for the grant of concession of regular bail, invoking the provisions of Section 439 Cr. P.C. in a case registered against him, vide FIR No. 281 dated 06.07.2013, on accusation of having committed the offences punishable under Sections 302, 392 and 201 IPC, by the police of Police Station Kherki Daula, District Gurgaon.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this behalf.
(3.) PRECISELY , the prosecution claimed that on 06.07.2013, a telephonic information was received from Ishwar Singh, Sarpanch in police station that one dead body was lying in the well of Satbir Singh. In the wake of information, police reached at the spot and recovered the dead body of Jai Kishan. Complainant Ishwar Singh, brother of the deceased moved an application to the police on the basis of which the present case was registered against the accused.;