PREM CHAND Vs. STATE

JUDGEMENT

(1.) On a reference being made by the Single Judge for consideration of the proprietory of grant of bail to an approver who has been now in detention for over two years, and whose statement has already been recorded by the Session Court, this matter has come before the Full Bench. The entire background has been given in the order of the Single Judge, reference to which is advisable for resolving the controversy involved.

(2.) It is, however, unfortunate that at the time of the hearing before the Full Bench, none appeared from the side of the State. This has been in spite of the notice having been served upon the Attorney General, since the constitutional validity of the provisions contained in Section 306(4)(b) of the Code of Criminal Procedure has been assailed. Appearance was made on behalf of the accused only, and they contested the release of the approver during the trial as had been done before the Single Judge.

(3.) The brief background is that three persons, Satinder Singh, Gurvinder Singh and Sarvjeet Singh are being tried in the Court of Sessions in two separate cases under Sections 394, 397. 342 & 34 IPC. They are as a result of two bank robberies committed in the months of June and September, 1981 in New Delhi. The same set of accused was said to be involved in each of the robberies. Prern Chand, petitioner, was also taken into custody-in both the cases in April, 1982, but he has turned approver on being granted pardon. No material progress, however, has taken place in any of the cases, although charges were framed in mid 1983. So far the evidence of the approver only has been recorded and in one of the cases, one further witness was examined. There are said to be about 100 witnesses in each case. Earlier in criminal Misc. (Main) No. 525 of 1983, G.C. Jain. J. had directed on 1 1-7-1983 that the cases would be fixed for recording of evidence at least three days in a week, and every possible effort should be made to expedite their disposal. However, in spite of that, there appears to be no early possibility of conclusion of trials. The petitioner's grievance is that although formally the hearings used to be fixed thrice a week, they often were of short durations as the accused persons have been delaying the expeditious disposal.