K.S. Kumaran, J. - (1.) On the statement of Bhola Ram, F.I.R. No. 189 dated 27.9.1999 has been registered under Sections 148, 149, 323, 452 and 365 Indian Penal Code at Police Station Mahesh Nagar, Ambala Cantt, wherein the following allegations are found :
(2.) On 27.9.1999, complainant - Bhola Ram, Reshma and others were singing and dancing in the courtyard of House No. 139, Vashisht Nagar for getting money. At that time 25/30 persons came there arming themselves with iron rod, dangs etc. and attacked. Reshma Hijra fell down unconscious after receiving injuries from the iron rod. There were three cars in which Reshma Hijra was taken forcibly. Among these persons the complainant could identify Poonam Hijra (first-petitioner herein). The petitioners' application for bail in anticipation of arrest was dismissed by the Learned Additional Sessions Judge, Ambala, and therefore, they have approached this court under Section 438 Criminal Procedure Code for the same relief.
(3.) I have heard the counsel for both the sides and perused the records on file.;