VIRENDRA SINGH Vs. STATE

JUDGEMENT

(1.) This is an application under section 439 of the Cr.P.C. for grant of bail in respect of FIR No.813/2011 under section 302/ 201/ 120B/ 34 of the IPC registered at P.S. Shakarpur.

(2.) The brief facts giving rise to the filing of the present application are these, according to the prosecution. At about 3:45 a.m. on 26.09.2011, a call was received by the PCR. The caller who was a woman stated that she was calling from Quarter No.112, Police Colony, Shakarpur and that her in-laws and "Mera Aadmi" were threatening to kill her. It appears that in a time-span of a minute or so there were five calls, since the calls were getting disconnected, but the message conveyed was the same. The last call was around 3:45 a.m. Information was accordingly passed on to the nearest PCR van. A constable from the PCR van went to the quarter to inquire. According to the statement of the constable, an elderly woman came out and told him that no such call was made from that quarters. Information about the call in the usual course was passed on to the police station concerned from where also a police constable went to Quarter No.112, Police Colony, Shakarpur.

(3.) The aforesaid events took place in the early hours of 26.09.2011.