STATE (DELHI ADMINISTRATION) Vs. VIPIN KUMAR JAGGI,

JUDGEMENT

(1.) BY his order dated May 18, 1974, the Sessions Judge, Delhi, admitted Vipin Kumar Jaggi to bail on his furnishing two sureties in the sum of Rupees 10,000/ - each and executing personal bonds for the like amount. For getting the order of the learned Sessions Judge, Shri S. Gill, set aside the present petition was filed on behalf of State.

(2.) ON September 28, 1973. F.I.R. No. 571 was registered in Police Station Kamla Market, Delhi. That was on the report lodged by Inder Singh Rana, a Cashier of the Union Bank of India. Chandni Chowk, Branch. After investigation a police report or Challan was submitted on April 25, 1974. Earlier to that date an incomplete report had also been submitted.

(3.) ACCORDING to the police report or the challan five persons, namely, Shawar Khan, Boby alias Sunil Batra, Ravi Kapur, Harjit Singh and Vipin Kumar Jaggi had entered into a criminal conspi -racy and were responsible for dacoity committed on September 28, 1973, when after murdering the gun -man of the Union Bank of India van No. DHB -768 and seriously injuring the driver of that vehicle two cash boxes containing currency notes of the value of six lakhs rupees were taken away. The gun -man was Shri, Bansi Ram and the driver of the van was Shri Ram Niwas Sharma. The driver also died on October 4, 1973, in Irwin Hospital.