PRAVEEN MALHOTRA Vs. STATE

JUDGEMENT

(1.) The petitioner, his father, mother and sister are being prosecuted for offences under Sections 498A/302/201/120B IPC. The wife of the petitioner succumbed to burn injuries on April 28, 1989. The father and the mother of the petitioner have been released on bail pursuant to orders made by Duggal, J. on October 4, 1989 in Cr. M.(M)1368/89. The sister of the petitioner was enlarged on bail pursuant to the orders of Additional Sessions Judge made on 17th October 1989. The bail application of the petitioner was, however, rejected by the Additional Sessions Judge on 4th January 1990. Therefore, the petitioner filed Cr. M.(Main) 161/90 seeking bail. The application of the petitioner came up for hearing on 25th January 1990 when notice was directed to be issued to the State for 8th February 1990. On 8th February 1990, it was directed that the record of the trial court be summoned and the case was adjourned to today.

(2.) The present application (Cr. Misc. 309/90) was filed on February 19, 1990 by Sh. Darshan Singh Chhabra-father of the deceased Smt. Shalini, Manila Dakshata Samiti, Shakti Shalini, Saheli, Joint Women's Programme, National Federation of Indian Women and Janwadi Mahila Samiti seeking permission to intervene in the aforesaid Criminal Misc. (Main) 161/90 and make oral arguments in opposition to the application for grant of bail filed by the petitioner. The father of the deceased and the six women organisations referred to above are joint applicants of Cr. Misc. 309/90. The application is being seriously opposed on behalf of the petitioners as also the State.

(3.) The question for determination is whether applicants have a right to intervene and be heard in opposition to the bail application.