K.C.GUPTA, J. - (1.) THE petitioner alongwith other co-accused has been booked in Crime Case No. RC/SIH/1998/S/0005 dated 9.3.1998 CBI Chandigarh for offence under Sections 364/120-B IPC.
(2.) SMT . Urmila wife of Chander Pal had filed a private complaint on 1.7.1995 stating that her husband is missing since 10.6.1995. The said complaint was entrusted to C.B.I., Chandigarh, by this Court to conduct an enquiry as writ was filed regarding the dis-appearance of Chander Pal. During the course of investigation by the CBI, it was found that Chander Pal was abducted by two persons, namely, Rakesh Kumar and Bhupinder Pal on 8.8.1995 at the instance of Vikas Kumar and his brother Rakesh Kumar sons of Murli Dhar Sharma because Chander Pal was having illicit relation with Anita Rani, sister of accused Vikas Kumar and Rakesh Kumar. It was also found that Chander Pal and Anita Rani had eloped together for about one month. Chander Pal was handed over to Vikas Kumar and his brother, Rakesh Kumar, who killed him there and then by putting piece of cloth around his neck with the help of another person, Manage Ram, a taxi driver and relative of Vikas Kumar.
(3.) NOW the petitioner, Manga Ram, has filed the present petition for anticipatory bail.;