RAVINDER SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) F.I.R. No. 32, dated 1.2.1999 under Sections 392, 394, 397 of the Indian Penal Code has been registered at Police Station Central, Chandigarh. The petitioner moved the Sessions Court, Chandigarh, for being released on bail in anticipation of his arrest, but, his request was declined by the Additional Sessions Judge, Chandigarh. Therefore, the petitioner has approached this court under Section 438 Cr. P.C. for the same relief.

(2.) The F.I.R. was registered on the statement of Vijay Singh and the following, among other allegations are found therein.

(3.) The complainant's maternal aunt Suman resides alone in House No. 2594, Sector 22, Chandigarh. On 1.2.1999 at about 10.20 a.m. the complainant and his mother Chand had gone to his maternal aunt's house and found the door of the house bolted from outside. The complainant rang the bell, found no response from inside, called, her, but, his maternal aunt did not reply from inside. Then he unbolted the door and found blood lying in the room. There were three glasses of tea and two glasses of water and some saltish snacks. There was blood on the bed and the wall. The complainant and his mother went into the court-yard and saw his maternal aunt lying near the door of stair-case, with injuries in her neck as well as both arms, and blood was oozing. The wire of the telephone was found cut on enquiry, his maternal aunt told that Sonu her brother-in-law's son and a sikh boy had come to her house, caused injuries to her with a knife, and taken away the jewellery and cash.