LUBNA Vs. GANESH AND ORS.

JUDGEMENT

(1.) This petition is filed by the petitioner-victim under Section 439(2) of Cr.P.C. seeking the cancellation of bail granted by the trial Court on 14.07.2015 in Crl.Misc.No.242/2015.

(2.) The brief facts of the complainant's case on the basis of the information given by one Smt.Taranum W/o. Saleem Kabaldar, case has been registered, wherein, she stated that she is residing with her mother and other family members at Vannalli and by the side of their house, the house of the petitioner is situated. On 05.06.2015 some relatives came to their house, they have also visited the house of the petitioner, after their return from the house of the petitioner, one person came on motorcycle, entered the house of the petitioner and came out of the house and went away on the same motorcycle. Petitioner came out of the house and went away on the same motorcycle. When that person came out of the house, petitioner-Lubna, Complainant's aunt came out crying by saying "bachavo bachavo". After hearing the said words, complainant Taranum, her mother and other relatives went near her to see her. Petitioner informed that, the person, who came on the motorcycle entered the house forcibly by pushing the doors even though she tried to close the doors. The said persons forcibly closed her mouth with the help of cloth and took her to bedroom and stabbed with the knife on stomach repeatedly four to five times and robbed golden mangalya chain weighing about 55 grams and four golden bangles weighing about 12 grams and went away.

(3.) Heard the arguments of the learned counsel appearing for the petitioner, who is the victim seeking cancellation of the bail, the learned counsel appearing for respondent No.1-accused No.1 and also the learned HCGP appearing for respondent No.2-State.