SAMEER AHMAD Vs. STATE OF J&K

JUDGEMENT

(1.) I propose to dispose of two bail applications Nos : 519 and 518 of 1988 by a common order, being applications in respect of offences contained in FIR 379 of 1988 P/S Saddar against the petitioners in both these applications.

(2.) IT appears that application, No: 512/88 came up before the Court on 5. 12. 1988 and on issuing the notice interim direction was passed by this court, that the petitioners shall not be arrested in respect of offences u/s 342/380 RPC subject to the condition that they will make themselves available to the Investigating" officer. The application came up again before the court on 19. 12, 1988 when Mr. M. M. Din, CGA sought time for filling the objection which was granted to him for 3 days and the matter was ordered to be listed for today.

(3.) ANOTHER petition being No: 518 of 1988 came up before the court on 6. 12. 1988 and the petitioner/accused in that petition were given similar relief of not being arrested in respect of offence u/s 347/380 RPC in FIR No: 379/88 This application came before the court again on 12. 12. 1988 and counsel for the petitioners sought extension in the interim direction which was granted to him subject to the condition that the petitioners accused in that petition will make themselves available to the Investigating officer on the following day i.e. 13. 12, 1988 at 12 Noon. Mr. Din, CGA appearing for the state has filed objections in application No: 519/83 which he has adopted in both the applications, I have heard learned counsel for both the parties.