RAJIVE BHALLA, J. - (1.) - The petitioner seeks grant of regular bail in case FIR No. 321, dated 14.10.2005, registered under Sections 302/34, 109, 115, 120-B of the IPC, at Police Station Civil Lines, Patiala, District Patiala.
(2.) A brief background, that has led to the filing of the present petition, would be appropriate. The murder of Shri Vijay Singh, the then Additional Sessions Judge, Labour Court, Chandigarh, led to the lodging of the aforementioned FIR. The deceased was found lying in a pool of blood with injuries on his face, neck, chest, legs and head. He was taken to Amar Hospital by the first informant, where he was declared dead. Upon investigation, the petitioner, was cited as one of the accused and arrested on 18.10.2005. She was produced before the Magistrate on 19.10.2005 and was remanded to police custody and thereafter to judicial custody. The prosecution filed a report/challan, under Section 173(2) of the Cr.P.C. on 21.12.2005, a second report/challan on 21.2.2006 and thereafter, vide application dated 22.3.2006, prayed that the report of the Forensic Science Laboratory be appended along with the challan already submitted.
(3.) THE petitioner filed an application on 22.3.2006, before the Additional Sessions Judge, Chandigarh, praying for grant of regular bail on the plea that as a complete challan had not been presented, within the period of 90 days, as envisaged under Section 167(2) of the Cr.P.C., an indefeasible right, to be released on bail, had accrued. Vide order dated 24.4.2006, the said application was dismissed.;