STATE OF DELHI Vs. JAGDISH SINGH

JUDGEMENT

(1.) + CRLM. 1281/2001 in CRL REV.P. 670/ 2001 Although this application for condonation of delay leaves much to be desired, in view of the seriousness of the facts and circumstances surrounding this case, I feel that it would be in the interest of justice if the delay is condoned. Accordingly, the application is allowed and the delay is condoned. CRL. REV. P. 670/2001 The counsel for the State as well as the counsel for the respondents have been heard and I have examined the impugned order and other documents connected with this revision petition.

(2.) This revision petition has been preferred by the State against the order passed by the learned Additional Sessions Judge dated 09.12.2000 whereby the respondent Nos 1, 2 and 3 have been discharged of the offences for which they were originally charge sheeted.

(3.) The charge sheet against the respondent Nos 1, 2 and 3 was filed for offences under Sections 147, 148, 149, 302, 395, 436, 427 and 452 IPC. This is a case which pertains to the unfortunate riots which took place in Delhi on 1.11.1984 after the assassination of Prime Minister Indira Gandhi on 31.10.1984. It is a well known fact that in these riots members of the Sikh community were targeted.