TARLOK CHAND MAHAJAN Vs. STATE

JUDGEMENT

(1.) THIS application has been initiated for grant of bail to applicant, Tarlok Chand Mahajan, facing trial for commission of offence under sections 302/452 RPC, 3/25 Indian Arms Act, before learned 2nd Additional Sessions Judge, Jammu, being at the stage of recording prosecution evidence.

(2.) THE allegations against the accused enumerated from record, are that on 27.9.2000, at Industrial Area Gangyal, the accused with criminal intention to commit the murder of Rahul Sharma, a disabled person, clandestinely forced his entry into the Factory premises (Olympian Paints) of Rahul Sharma, with a loaded revolver, dragged him from the office of the factory and fired two rounds on him with the revolver in his possession as a result of which Rahul Sharma died and further the licence of the revolver used in the commission of offence was not renewed on the date of commission of offence.

(3.) AFTER registration of case under FIR No. 485/2000, police swung into action and on conclusion of the investigation, challan came to be presented against the applicant -accused before the trial court. The trial court, after hearing the parties and scanning the material available on record, framed a charge against the accused on 18.5.2001.