RAM PARTAP Vs. STATE OF HARYANA

JUDGEMENT

(1.) AFTER hearing the learned counsel for the parties, find that the learned Additional Sessions Judge, Hissar, was not at all justified in expressing a definite opinion regarding the version of Ram Partap as given in his complaint, while disposing of an application for bail. Even if any observation was necessary for the purpose of assessing the merits of the bail application, it should have been mentioned in the order that the observation so made should not be treated as an expression of final opinion. This was, however, not done by the learned Additional Sessions Judge. Consequently, the following observations made by the learned Additional Sessions Judge, Hissar, in his order, dated November 6, 1984 are ordered to be expunged : "It is true that the complaint has also been filed by Ram Partap but the version given therein is not only delayed but also against the natural conduct."

(2.) EXCEPT for these remarks being expunged, the remaining part of the order shall remain as it is.

(3.) THE present petition is disposed of accordingly. Order accordingly.