STATE Vs. SARDOOL SINGH

JUDGEMENT

(1.) THIS is an application by the State for cancellation of the bail granted on the ground of sickness under the proviso to Sub-section (1) of Section 497 of the Code of Criminal Procedure by the learned Sessions Judge, Jammu, by his order dated November 2, 1974, to Bhagwan Singh respondent who has been committed to the court of Sessions to stand his trial under Sections 302, 307, 148 and 149 of the Ranbir Penal Code,

(2.) ON the matter coming up before the Hon'ble Chief Justice, his Lordship directed that Bhagwan Singh be examined by a Board of Experts consisting of Dr. N. S. Pathania, Dr, Kulbushan and Dr. S. L. Verma. The Board has accordingly examined the said respondent and has submitted its report which reads as under:

(3.) APPEARING for the State Mr. Amar Chand contended that in view of the report of the Medical Experts and the facts that the respondent is a person of violent propensities and has abused his liberty by thrice trying to attack Wadawah Singh, a prosecution witness, and intimidating other prosecution witnesses as is apparent from the affidavit of the said Wadawah Singh, the aforesaid order of the learned Sessions Judge, should be vacated.