STATE Vs. JAGAT NARAIN GUJARATI

JUDGEMENT

(1.) The facts are stated in my order dated 20th September 1985 passed in Criminal Misc. (Main) 1093 of 1985. A copy of that order has already been placed on record.

(2.) . While deciding that petition I suo moto directed issue of a notice to Jagat Narain Gujarati and Smt. Vijay Laxmi who are co-accused in the same case to show cause as to why their bail granted by Shri G.S. Dhaka, Addl. Sessions Judge, Delhi be not cancelled. It is on account of that notice that the present proceedings are being taken.

(3.) . During the pendency of these proceedings not only counsel for the State urges that the bail should be cancelled on merits but also he has brought to the notice of this court that Jagat Narain Gujarati, respondent No. I is trying to tamper with the evidence by way of threatening two prosecution witnesses, namely, Bhola Shanker and Sudhir Gupta and that, therefore, that is a good ground for cancellation of the bail. Counsel for the State pointed out that both these witnesses lodged separate reports with the police in respect of the threats extended to them.