LAWS(P&H)-1997-7-134

COURT ON ITS OWN MOTION Vs. BALJINDER SINGH

Decided On July 04, 1997
COURT ON ITS OWN MOTION Appellant
V/S
BALJINDER SINGH Respondents

JUDGEMENT

(1.) KEEPING in view the gravity of the allegations made against Sarvshri Ram Kumar, Bijender Singh and Teka, this court is of the opinion that none of the accused is entitled to the grant of bail. On account of the positive act performed by the accused, the life of an innocent child has been lost. Such serious allegations cannot go unnoticed, as in the opinion of this court, this would hamper the process of law itself.

(2.) SHRI Ram Kumar, one of the accused, was declined bail by the court of Session at Rohtak, vide order dated 6th April, 1996. The said gentleman filed Criminal Misc. No. 1693-M of 1997 and I dismissed the said application and issued show cause notice to Sarvshri Bijender Singh and Teka, the co-accused of Shri Ram Kumar petitioner, to show cause why their bail applications should not be cancelled.

(3.) SO far as Bijender Singh is concerned, he was not granted bail by the High Court. Keeping in view the allegations ascribed to this gentleman, I am of the considered opinion that this man was not entitled to the grant of bail. Resultantly, the bail of Bijender Singh is hereby cancelled and directions are given to the police to arrest this petitioner and produce him before the Court and this man will face the trial according to law.