AB RASHID Vs. STATE

JUDGEMENT

(1.) PETITIONERS , Abdul Rashid, Mohd Sadiq alias Sadiq, Mohd Hanif, Ghulam Mohd and Mohd Bhuttu, who figure as accused in a session case titled as Gulshan Kumar and others Vs State for offences under Sections 148,149,341/302 -RPC pending decision before Additional Sessions Judge Reasi, have, through the medium of the petition in hand sought the indulgence of the court for releasing them on bail. It is inter alia maintained in the petition that the accused Gulshan Kumar, Harbans Lal and Mohd Lateef have been released on bail by the trial court; that the alleged occurrence took place on 26.8.1998 and since then the accused are languishing in the jail; that the eye witnesses have been examined in the case and they have not deposed anything incriminating against them; that with respect to the occurrence in question two FIRS have been filed by one Noor Bibi, the mother of the deceased and that speedy trial of the accused is a facet of the fundamental rights of life and liberty of the citizens under Art.21 of the constitution of India.

(2.) ON 20.12.2001 notice of the petition was given to the respondent -State through Sr. AAG for filing objections but despite various opportunities granted in this behalf the Govt. Advocate has not filed objections nor has he, despite direction of this court, furnished any information with regard to the latest stage of the case. Heard learned counsel for the parties, and have perused the order recorded by the learned trial court dated 20.9.2001 whereby the accused namely Gulshan Kumar, Harbans Lal and Mohd Lateef came to be released on bail. This order is annexure A to this petition.

(3.) THE accusations set -forth against the petitioners and other accused in the case are that on 26.8.1998 the accused persons committed the murder of one Abdul Rashid, after they intercepted the matador bearing registration No.2285/ JKU at Mari Nallah and assaulted him and inflicted injuries on his person with drat, axe and tokas, when accused Ghulam Mohd held the deceased at gun point.