PEHLAD SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an application for the grant of bail to Pehlad, Shamsher Singh, Ganga Lal and Virender Singh. It has been averred that all the four applicants have been in custody since September 9, 1992 and have been in custody for more than 7 years.

(2.) NOTICE of the application was given to the Advocate General, Haryana. No reply has been filed.

(3.) SO far as Pehlad and Shamsher Singh are concerned, it is established that they have been in custody for more than 7 years. Despite the grant of parole on different occasions, they have not been found to have done any thing wrong. The prayer for grant of bail made by these two persons is accepted as their case is clearly covered by the ratio of the Division Bench judgement in Crl. Misc. No. 24778 of 1999 in Crl. Appeal No. 428-DB of 1996 (Dharam Pal v. State of Haryana) decided on September 9, 1999) : 1999(4) RCR(Crl.) 600 (P&H)(DB)