COURT ON ITS OWN MOTION Vs. RAGHUBIR SINGH

JUDGEMENT

(1.) Complaining the release of Raghubir Singh, son of Sh. G.S. Bali, under Section 4 of the Probation of Offenders Act, 1958, after his conviction under Section 332 IPC, a complaint was sent by the President, Bhartiya Janta Party Yuva Morcha & Jan Chetna Kangra & Dharamshala, to various authorities including the Hon'ble Chief Justice of the High Court of Himachal Pradesh.

(2.) Vide order dated 22.5.2012, this Court took cognizance of the said complaint and registered the same on the file of the High Court of Himachal Pradesh as Criminal Revision No. 102 of 2012, titled as Court on its own motion vs. Raghubir Singh & anothr.

(3.) I have heard Sh. Sunil Mohan Goel, learned counsel for the convict Raghubir Singh and Sh. Nand Lal Thakur, learned Additional Advocate General for the State of Himachal Pradesh and have also gone through the record.