AJAY Vs. U. T. CHANDIGARH

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) Briefly stated facts of the case as per prosecution story are that criminal machinery in this case was set into motion by complainant Guddu Shah, aged about 21 years son of Pati Ram Shah, resident of Burail, Chandigarh, who in his statement made to the police stated that he has been working as a mason in the tricity and residing in the rented accommodation at Burail, Chandigarh. On 15.03.2020, at about 11 p.m. he along with his friend Kamlesh was taking a walk and when they had reached near a grocery shop in the street next to their building at about 11.30 p.m., four boys rushed towards them from the opposite side, surrounded them, pressed their necks with their arm and started beating them up, asking them to take out whatever valuables they were having, otherwise, they would be strangulated by such assailants; two of the assailants pressed necks of complainant and Kamlesh, whereas two accomplices were beating them up and took out valuables in the form of mobile phones, important documents and currency notes. Thereafter, they left with the booty. Formal FIR was recorded; Ajay alias Babuganga, Sohail alias Chottu alias Billa, Nitain alias Tira and Rajaram alias Raja were arrested in this case. Complainant identified all four of them to be the assailants robbers. Four of them got the recoveries effected from their possession. On completion of investigation and other formalities, the challan against them has since been filed.

(3.) Petitioner/Accused Ajay had filed a petition for grant of regular bail before Court of Sessions at Chandigarh, which was dismissed by Addl. Sessions Judge, Chandigarh, vide order dated 04.06.2020. As such, he has approached this Court, craving for grant of similar relief, which request is being opposed by learned Addl. PP for UT Chandigarh.