RIAZ AHMAD Vs. STATE

JUDGEMENT

(1.) The following points of law formulated by one of us (Sethi J.) have been referred to this Division Bench for decision and to consequently decide the application of the petitioners for the grant of bail :- 1. Whether an accused person arrested in connection with the commission of some offence is entitled to the grant of bail after the expiry of the period of sixty days from the date of his arrest irrespective of the nature of the custody and the number of cases in which he is involved;

(2.) What is the meaning and scope of the words "authorised custody" of the accused person "in the case" used in Sec. 167 of Cr. P.C.;

(3.) Whether the custody of the accused person initially arrested in a particular case can be an authorised in another case dis-entitling him the benefit of the grant of bail under proviso to Sub-Sec. (2) of S.167 of the Cr. P.C.; and