RAVINDER PAL SINGH Vs. STATE

JUDGEMENT

(1.) By way of this order two petitions--one of Ravinder Pal Singh which is Cri. Misc (M) 100/86 and the other of Amrik Singh which is Crl Misc. (M) 101/86 are being decided. Both of them had applied to the Court of Sessions for grant of bail. The application of Amrik Singh was rejected on November 1, 1985 by Shri S.R. Goel.Addl. Sessions Judge. Delhi. A copy of order of Shri S.R, Goel has been placed on record of the petition filed by Amrik Singh. The application of Ravinder Pal Singh was rejected on 8th January 1986 by another Addl. Sessions Judge and copy of the order of learned Addl. Sessions Judge has been placed on record of the petition of the Ravinder Pal Singh.

(2.) Both the petitioners were involved in conspiracy to place transistor bombs and thereby committing murders and actually murders took place on account of blast of transister bombs. They are also involved in the commisssion of offences punishable under the provisions of Explosive Substance Act.

(3.) It may be recalled that there were bomb blasts on 10th May 1985 and the allegation of the prosecution is that the petitioners had placed transistor bombs in a train which ultimately resulted in the killing of two persons and injuries to others on 10th.May 1985 itself.