RAM LAL Vs. STATE OF U T, CHANDIGARH

JUDGEMENT

(1.) THE instant petition has been moved under Section 439 of the Code of Criminal Procedure by Ram Lal, son of Shri Dhuda Ram, presently lodged in Model Jail, Chandigarh, seeking bail, in case FIR No. 530, dated 17.10.2014, under Sections 302, 34, 120 -B, 419 and 471 IPC and Section 25 of the Arms Act, 1959 (for short, 'the Act').

(2.) INSTANT case stands registered on the basis of statement of Ms. Avneet Kaur (sister of deceased), made to police on October 21, 2014, unfolding that she is a student of B.Sc. (Nursing), Ambika College, Kharar, District Kharar (Punjab). Her sister, Ms. Puneet Sandhu had been residing on rent in Flat No. 720, PSB Society, Sector 49 -A, Chandigarh for the last about four years, who fell in love with a boy named Amit, son of Ram Lal (petitioner). Amit, started visiting her sister and they have been living together. Amit was already married and had two children. Due to said reason, he could not marry her sister despite the fact that Amit intended to marry her. It has further been stated by her that some months back, her sister (deceased) disclose her (complainant) as well as her mother that Amit's father namely, Ram Lal had been extended threats to the deceased to leave the company of his son otherwise he would either kill her or get her killed. She suspected that murder of her sister has been committed or got committed by Amit or his father Ram Lal.

(3.) AFTER registration of case, statement of Ms. Avneet Kaur (complainant) was recorded under Section 164 Cr.P.C., which discloses that Ms. Puneet Sandhu (deceased) had a talk with Ram Lal only once about 11/2 year ago and further they have not met with each other. Allegation of conspiracy was specifically levelled by Ms. Avneet Kaur (complainant) qua Anju, sister of Amit. During investigation of case, statement of mother of deceased, namely Lakhwinder Kaur was also recorded, who simply raised suspicion. However, petitioner -Ram Lal, Anju Walia, Supreet Dilawar and Manpreet Singh @ Lali, whose names figured during investigation of the case for the commission of offence, were arrested. They were subjected to custodial interrogation. Statements of Supreet Dilawar and Manpreet Singh @ Lali were also recorded under Section 27 of the Evidence Act. After investigation of case, challan was presented.