SHER SINGH Vs. SINGHA SINGH AND ORS.

JUDGEMENT

(1.) This petition is directed against the order dated May 28, 1971 passed by the Magistrate 1st Class, Nahan, granting bail to the Respondents No. 1 to 32 and a subsequent order dated June 3, 1971 by the same Magistrate reviewing the case and granting bail afresh to the said Respondents.

(2.) The petition purports to have been made under Ss. 435 and 439 of the Code of Criminal Procedure and also under Article 227 of the Constitution.

(3.) At the out set, learned Counsel for the Respondents No. 1 to 32 has raised an objection that this revision application should not be entertained as the Petitioner should apply in the first instance to the learned Sessions Judge.