- (1.) G. P. Srivastava, J. Heard learned Counsel for the applicant and learned A. G. A.
(2.) IT is argued that the only allegation against the applicant is that his subordinates demanded illegal gratification in his presence at the police station and beaten to the victim Harish Chandra Arora. There is evidence to the effect that the applicant was posted as S. H. O. of police station. In his presence his subordinates co-accused R. K. Chauhan and Dharamveer demanded Rs. two lacs gratification for exonerating Harish Chandra Arora. Besides this several irregularities and illegality were committed by his subordinates in his presence and knowledge. So it cannot be said that the applicant was innocent. Besides that the applicant avoided his appearance before the Court from a long time i. e. from the year 1999. He did not surrender before the Court despite the order passed by this Court. In the circumstances I am of the opinion that the applicant does not deserve bail. The bail application is rejected. Application rejected. .;