BALDEV SINGH AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F.I.R. No. 87 dated 4.6.1999 has been registered at Police Station Sarhali, under Sections 382, 427, 34 I.P.C. and Sections 25, 64, 59 of the Arms Act on the statement of Madan Marwaha, wherein he has stated that on 4.6.1999, he made collections from Fatehabad and was going in his Maruti Car, reached Dera Sahib where he made collections of the money. He has also alleged that when he was going in his car towards Chola Sahib, at about 4 P.M. a Tata Sumo came from his back, passed his car, and stopped. The last number of the Tata Sumo was 190. Four persons came down, brought the complainant out of the car, slapped him on his face, threatened him and took Rs. 10,000.00 from the car, Rs. 26,000.00 from the complainant's pant-pocket, a bag which was in his hand, a gold ring, writ watch, keys of his vehicle and the driving licence. They also broke the wind screen of the car. They were about 5'-7'-8" in height and 25/26 years in age.

(2.) The petitioners have approached this Court under Sec. 438 Crimial P.C. for bail in anticipation of arrest, but had not approached the concerned Sessions Court at Amritsar, since according to them there is threat to their lives and that the Amritsar Police are inimically disposed towards them.

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