PREM DASS KALRA Vs. SUSHIL KUMAR

JUDGEMENT

(1.) Crl.M. 55/98 Allowed subject to all just exceptions.

(2.) Crl.M.(M) 16/98 Heard the learned counsel for the petitioner. Since a very short point is involved I do not think it necessary to issue notice in the present case and I proceed to dispose of the same straightaway.

(3.) The grievance of the petitioner through the present petition is that the learned lower court while disposing of the application for cancellation of bail has used the word culprit while referring to the petitioner. The other grievance is that the petitioner has been warned from creating obstruction and indulging in such type of other activities. According to the learned counsel the same should not have been done.