KANWALJIT SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) The petitioner has sought pre-arrest bail in F.I.R. No. 46 dated 9th April, 1990 under Sections 307, 336 and 452 IPC read with Section 25 of the Arms Act registered in Police Station North Chandigarh. The allegations against the petitioner are that during the night intervening 8th/9th of April, 1990 at about 11.00 P.M., he went to the house of the complainant who is his father-in-law and fired. The shot did not hit the complainant but hit the beam of the Verandah. Another shot was fired which was aimed at the complainant but as the complainant sat, it passed over him. It is further alleged that the petitioner fired at the son of the complainant also.

(2.) The incident is result of matrimonial dispute as daughter of the complainant was married to the petitioner in 1985 and due to various reasons, they have strained relations. The version of the complainant is supported by J.L. Wahi, a State Bank of India's official who is a tenant in the first floor in the house of the complainant.

(3.) As the allegations against the petitioner are serious and his custody is required for investigation, I do not think it proper to grant petitioner anticipatory bail. This petition is, therefore, dismissed.