HARVINDER SINGH Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) By this judgment I am disposing of five petitions (Criminal Miscellaneous (Main) No. 271 of 1980, Criminal Miscellaneous (Main) No. 294 of 1980, Criminal Miscellaneous (Main No. 298 of 1980, Criminal Writ No. 46 of 1980 and Criminal Writ No. 47 of 1980) as the question of law raised therein is common.

(2.) In criminal Miscellaneous (Main) No. 271 of 1980 the petitioner Harvinder Singh, who is facing a trial under Section 302, Indian Penal Code, claiming himself to be a 'better class' undertrial seeks directions to the police that he should not be handcuffed while being escorted from the jail to the Courts and back on the dates of hearings. The petitioner seeks a further direction to the police that while being taken from the jail to the hospital for treatment he should not be handcuffed.

(3.) Similar directions are sought by petitioner Ghander Mohan in Criminal Miscellaneous (Main) No. 294 of 1980. He also claims to be a 'better class' undertrial. He is facing a number of prosecutions under various offences of the Indian Penal Code.