STATE OF PUNJAB Vs. BALRAJ SINGH

JUDGEMENT

(1.) Shri K.S.Bhalla, Judge, Special Court, Judicial Zone, Jullundur, granted bail to the accused-respondents. They were accused of having committed offences under Ss. 25/54/59 of the Arms Act vide order dt. 6th Feb. 1985. The State of Punjab seeks cancellation of bail on a variety of grounds.

(2.) An Army Officer by the name of Major Charan Dass during mopping up operations after Army Action at Amritsar, who lodged the F.I.R. at Police Station Siri Hargobindpur, District Gurdaspur, on June 12, 1984 intimated that he had carried out the house search of Sarvshri Balraj Singh, Ajmer Singh (the present respondents) and Kirpal Singh, all sons of Gurbux Singh, residents of village Pind-Rodi and during search he had found four packages of arms and ammunition from their house from a steel box. The lists of arms and ammunition which he recovered from the house of the accused, when arrested, were as follows : -

(3.) The recovery itself reflected that the house from which these were recovered was a complete arsenal by itself. The accused-respondents were granted bail by Shri K. S. Bhall, Judge, Special Court, Judicial Zone, Jullundur observing as follows : -