VED KUMAR SETH Vs. STATE OF ASSAM,

JUDGEMENT

(1.) THE facts leading to these applications for bail under Section 439 read with Section 401 of the Criminal Procedure Code 1973 are as follows : -

(2.) ON receipt of the First Information Report the Police registered case No. 149(6) of 1974 under Section 302, Indian Penal Code.

(3.) IN connection with the aforesaid case under Section 302, Indian Penal Code, the Police arrested Ajit Kumar Singh, Ved Kumar Seth and Harnam Singh on 25.6.1974, Sita Rani Bedi on 28.6.1974, Avtar Singh on 9.7.1974 and Sardar Ajit Singh Walia on 12.8.1974