MOHAN SINGH Vs. STATE OF U.T.

JUDGEMENT

(1.) F.I.R. No.85 dated 1.6.1998 has been registered at Police Station North, Chandigarh under Sections 341, 427, 506 and 308 Indian Penal Code The F.I.R. had registered on the statement of Ravneet Singh wherein he has alleged that on 1.6.1999 at about 6.15. p.m., he went to village Kaimbala in his car and at village Kaimbala petitioner - Mohan Singh and another person crossed him in a scooter but on seeing the complainant, they turned back, followed him, (the complainant) abused and threatened to kill him (the complainant). He has also alleged that he (complainant) sensed threat to his life and, therefore, without stopping at the house of Tarsem Lal, whom he had wanted to meet, he drove his car to get out of the sight but still they followed him. According to the complainant, he had reached a dead end and the petitioner Mohan Singh and the other person got down from their scooter and started banging at his car from all sides. The complainant has also alleged that he reversed his car and managed to speed up to get out of Kaimbala, but the petitioner and the other person followed him along with two other persons. It is further alleged that those persons asked another person to stop the complainant, and the said person picked up a big stone and threw it on the wind screen of the car of the complainant. According to the complainant, the wind screen broke and the splinters had hit his face and other parts.

(2.) The petitioner had approached the Sessions Court, Chandigarh for bail in anticipation of arrest, but the same was declined by the learned Additional Sessions Judge, Chandigarh. That is why the petitioner has approached this Court under Sec. 438 Code Criminal Procedure for the same relief.

(3.) I have heard the counsel for both the sides and perused the records on file.