DUMAN SINGH Vs. KASHMIRA SINGH

JUDGEMENT

(1.) REPRESENTATION of one Dhuman Singh, resident of village Khassikaluan, District Ludhiana, received through post and addressed to the Chief Minister, Punjab with a copy of the Chief Justice of this Court, was treated to be a petition for cancellation of bail granted to Kashmira Singh in Crl. Misc. No. 15152-M of 1994. The office registered it as Crl. Misc. No. 20265-M of 1994. The consideration in this case is, thus, for cancellation of bail granted to Kashmira Singh by this Court on October 11, 1994.

(2.) THE co-accused of Kashmira Singh, who was earlier declined bail by this Court, prays for the same in Crl. Misc. No. 15539-M of 1994. This order shall, thus, dispose of both these petitions.

(3.) EARLIER in point of time Chamkaur Singh prayed for bail in Crl. Misc. No. 9832-M of 1993 which came up for hearing before J.B. Garg, J. on September 1993 when the following order was passed :-