APPELLANT PARTY MISSING IN SOURCE FILE Vs. RESPONDENT PARTY MISSING IN SOURCE FILE

JUDGEMENT

(1.) This petition was heard by a Division Bench and due to difference of opinion it was referred to learned brother Mr. Justice D.P. Sood. Mr. Justice D.P. Sood has agreed with the decision of Mr. Justice Bhawani Singh.

(2.) In view of the majority decision, the petition has to be allowed and the petitioner who is in custody shall be released forthwith as he has been acquitted by the majority view. This position is not disputed by Mr. P.A. Sharma, learned Sr. Central Government Standing Counsel.

(3.) Consequently, the writ petition is accepted and it is directed that petitioner Amar Singh who is in custody shall be released forthwith. The petition is closed and disposed of.