- (1.) Criminal Misc. Petition No. 1964/88.
(2.) The petition filed by the petitioner pertaining to facilities of inter view and other matters, it is directed that the authorities concerned may consider the prayer and whatever is permissible under the rules may be provided to the petitioner.
(3.) As regards wound where bullet is lodged inside the body, the petitioner has made some grievance. The authorities will see that he is medically examined and adequate arrangements are made for that I purpose. Criminal Misc. Petition No. 5711/87.;