RATTAN CHAND AND ORS. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THESE bail applications being Cr. M.P. (M) 41 to 44, 37, 38 and 40 of 1976, under Section 439 of the Code of Criminal Procedure and Rule 134 of the Defence of Internal Security of India Rules 1971 have been filed on behalf of the Petitioners in all the cases through their Counsel M.G. Chitkara and M.V. Sharma, Advocates. The allegations for their detention are the same in all the petition, inasmuch as the Petitioners are alleged to have contravened the provisions of Rules 43 and 36(6)(e) of the aforesaid Rules. The Petitioners by these applications have denied the allegations on the basis of which they have been arrested and detailed. They had also filed applications for their bail before the learned Sessions Judge also who dismissed the same.

(2.) NOW the Petitioners submit that under the provisions of proviso to Sub -section (2) of Section 167 of the Code of Criminal Procedure they cannot be detained for more than 60 days.

(3.) THE Petitioners are prepared and willing to furnish bail bonds for their appearance before the Tribunal for purpose of trial and, in my opinion, when they are willing and there is no reason to apprehend that they will abscond or tamper with the evidence which is in the possession of the prosecution I think the Petitioners should not be denied bail when the object of detention can be achieved by requiring them to furnish adequate surety for their appearance.