STATE Vs. CHANDRASWAMY

JUDGEMENT

(1.) By way of this application a prayer has been made by the C.B.L for modification of the order dated 17.12.1990 of Chawla, J, thereby confirming the interim bail order relating to Chandraswamy-respondent and it has been further requested that the conditions as imposed on co. accused K.N. Aggarwal may also be ordered to be imposed on the respondent.

(2.) Briefly stated the facts leading to the filing of this application are as under:

(3.) On a petition being Crl. M. (M) 2683/90 moved by Chandraswamy, respondent an order was passed on 23.11.90 to the effect that the petitioner shall not be arrested in this case. The case was adjourned to 26th of November, 1990 and thereafter on 17th of November, 1990 the interim order of the petitioner was confirmed in view of the fact that co-accused had alread been granted bail vide order dated 17.7.1990 of Y.K. Sabharwal, J.