STATE OF MAHARASHTRA Vs. GENDALAL

JUDGEMENT

(1.) THIS is a revision application filed by the State of Maharashtra against the order passed by the Railway Magistrate, Nagpur, praying that the-order passed by him be set aside and the bail granted by the Railway Magistrate in Crime No. 22 of 1974 be set aside and the a'ceused, i. e. , the opponents be granted/ R. P. F. Police custody for a period of a week as early as possible.

(2.) IT appears to be a composite order comprising of three things. First, we shall consider the first order passed" by the Railway Magistrate about which-a grievance has been made in this revision application.

(3.) THE facts necessary to appreciate the allegations are that, the Oppo-aients 1 to 3 were serving as Rakshaks in. R. P. F. force attached to the Nagpur (Central Railway.