STATE Vs. AMARDEEP SINGH GILL

JUDGEMENT

(1.) In Crl. M. (M) No. 1630/99 the State through Delhi Police is seeking the setting aside/striking off of the order dated 20th May, 1999 whereby the learned Metropolitan Magistrate, New Delhi has granted bail to the Respondents. The Respondents in the case arc Amardeep Singh Gill @ Tony, Alok Khanna and Amit Jhingan. They are hereinafter respectively referred to as Tony, Alok and Amit.

(2.) In Crl. M. (M.) No. 1701/99 the State through Delhi Police has challenged the grant of bail to Vikas Yadav (hereinafter referred to as Vikas). He was granted bail by the learned Metropolitan Magistrate, New Delhi by an order dated 29th May, 1999.

(3.) Both these petitions arise as a result of F.I.R. No. 287/99 registered in Police Station Mehrauli, New Delhi for offences under Section 302/20V120-B/211/34 of the Indian Penal Code (hereinafter referred to as the IPC). The order dated 29th May, 1999 relies upon the observations made in the order dated 20th May, 1999. Consequently, with the consent of learned counsel for the parties, both these petitions were heard together.