ANKUR Vs. STATE OF U.P.

JUDGEMENT

(1.) On 26.5.93, Roorkee Police sought judicial remand before Addl. C.J.M. Roorkee in case crime No. 140 of 1993 under Sec. 25 Arms Act in respect of accused Ankur the petitioner herein. The learned Magistrate, after hearing the parties, released the accused vide his order dated 25.5.93.

(2.) Feeling aggrieved against this order, the State filed criminal revision petition before the District Judge, Hardwar who allowed the same and directed the accused to be released on bail subject to his furnishing a bail bond in the sum of Rs. 4,000.00 pending investigation.

(3.) It is that order dated 28.5.94 of the learned Sessions Judge, Hardwar which has been challenged by the accused in this revision petition and which, requires my scrutiny for its sustainability.