B.J.SHETHNA, J. - (1.) THIS is IVth successive bail application moved by the accused, who is alleged to be one of the dangerous members of Babbar Khalsa international Commando Force, which is actively working against our Nation since long and presently they are actively participating at 'Kargil' and other parts of Kashmir.
(2.) THOUGH , the accused petitioner is facing the charge for the offence under Section 384 I.P.C., which is punishable with imprisonment of three years with fine or both, (still it is non -bailable) read with Section 120B I.P.C. the allegations levelled against the petitioner are of such a serious nature which compelled this Court to refuse bail to the petitioner in his three previous bail applications. The prosecution case is required to be stated in brief, which is as under - - The prosecution case is that one letter was delivered by Shri Manga to Gurdit Singh, former Sarpanch of 3 'Y' in which it was stated that the persons belonging to Babbar Khalsa International Commando Force were to go to Pakistan on 2.9.1998 and shall come back to India on 15.9.1998. As the guns and he ammunition belonging to the Babbar Khalsa Force were lying near Karanpur and were to be transported to Mukatsar. It was enjoined upon Gurdit Singh to send his tractor and trolley along with a sum of Rs. 5 lacs on 16.9.1998 at the bus stand of Sahebadwala from 6 to 10 failing which his two sons shall be kidnapped and killed. Threat was also given in the letter stating that this may be kept as a top secret otherwise serious consequences would be faced not only by Gurdit Singh but his entire family also.
(3.) POLICE arrested the present accused on 18.9.1998 and also arrested two other co -accused Sakhi Mohd. and Joginder Singh for the offences under Section 384 read with Section 120B I.P.C.;