TEJINDER SINGH DHINDSA,J. - (1.) - Petitioner seeks the benefit of regular bail pending trial in case F.I.R. No.197 dated 9.4.2014 under sections 302, 201, 34 I.P.C registered at Police Station, Sadar Fatehabad, District Fatehabad.
(2.) Learned counsel for the parties have been heard.
(3.) F.I.R came to be registered on the statement of Vijay Kumar son of Mahabir Parsad in regard to his uncle's daughter namely Sonal. Sonal was stated to have been married to the present petitioner about 7 years prior to the registration of the F.I.R. Out of the wedlock two children i.e. daugher Khushi aged 5 years and a son Nikunj aged 3 years were born. Complainant had alleged that his cousin sister Sonal had been harassed on "petty domestic issues" by her husband Jai Parkash, present petitioner, brother in law Bobby, sister-in-law Sunita and father-in-law Mangat Ram. Complainant stated that one day prior to the registration of the F.I.R i.e. on 8.4.2014 at about 7 P.M he got a call from his uncle i.e. Devi Dayal, father-in-law of the present petitioner that a call had been received from Jai Parkash that Sonal is missing since 2' O clock in the afternoon along with the two children. Bodies of Sonal as also both the children were taken out from water near Badopal Johar. Injury marks were stated to be there on the face of Sonal and there were no injury marks stated to be on the bodies of the children. Specific allegation was that the present petitioner along with his brother, sister and father had killed Sonal by causing injuries and by throwing her along with children in a water body. Motive attributed, as per complainant, was harassment by the husband i.e. the present petitioner on account of petty domestic issues.;