STATE DELHI ADMINISTRATION Vs. GURCHARAN SINGH

JUDGEMENT

(1.) These are two applications filed onbehalf of the State under section 439(2) of the Code of CriminalProcedure

(2.) Cr. M.(M) 456 of 1977 has been filed for cancellation of theorder of bail dated 1/08/1977 passed by Sessions Judge, Delhi,granting bail to P. S. Bhinder, Deputy Inspector General of Police.Gurcharan Singh. Superintendent of Police, Amarject Singh, Inspecarof Police and Parsu Ram. constable.

(3.) Cr. M(M) 474 of 1974 has also been filed by the State forcancellation of bail granted, by different orders dated 11th August,1977, passed by the learned Sessions Judge, to Raj Kumar Sharma,S.D.P.O. Shahdara Division, Delhi, Rohtas Singh, Inspector, formerlyS.H.O. Police Station, Farash Bazar, East District Delhi, Harkesh, Inspector of Police, Sukhdev Singh, formerly S.D.P.O. Gandhi Nagar,East District, Dehii, Sita Ram Vohra, Sub-Inspector of Police, Rajeshwar Pershad Gautam, Sub-Inspector, Rajinder Singh, Sub-Inspectorand Dharampal Singh, Sub-Inspector.