BHAJAN VIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are being confined in the Central jail at Ambala under the order 29-6-1989 Annexure P-1 passed u/S. 268 of the Cri. P.C. They are also facing trial for some other offences in different Courts at Patiala and are not being produced in those Courts in view of the above referred order of the State Government. The State of Haryana thought of passing the above referred order after the petitioners were arrested in a case registered against them vide FIR No.336 dated 22-9-1988 at Police Station Assandh for offences u/Ss.3/4/5/6 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 and Ss. 4 and 5 of the Explosive Substances Act.

(2.) Through this writ petition, the petitioners have sought the quashment of the above referred order passed by the State of Haryana u/S. 268 of the Code of Criminal Procedure.

(3.) The learned Sessions Judge, Patiala, on the move of Shri S.S.Kanwal, the learned Additional Sessinons Judge, Patiala, had also made a reference to this Court as Bhajan Vir Singh, one of the petitioners in the present writ petition, is not being produced in that Court in a case registred against him vide FIR No. 145 dated 2-9-1987 at Police Station Sadar Patiala for offences u/Ss. 4 and 5 of the Explosive Substances Act.