RAM LAL Vs. STATE

JUDGEMENT

(1.) The bail application was allowed by this Court by order dated 3.1.2013 but the matter was kept open for receiving a report of the DGP for ensuring that the witnesses of the Police Department are examined at the trial without any delay.

(2.) Today Shri Pradhuman Singh has filed the report/guidelines issued by the DGP for ensuring early examiation of the Police Witnesses before the trial vide circular dated 8.1.2013. Certain extensive guidelines have been issued by the circular dated 8.1.2013, which are reproduced hereunder:

(3.) The guidelines are in consonance with the provisions of Section 309 Cr.P.C. and thus, have to be carried out in their letter and spirit.