Prem Dass Kalra vs Sushil Kumar
1997 Latest Caselaw 1106 Del

Citation : 1997 Latest Caselaw 1106 Del
Judgement Date : 31 December, 1997

Delhi High Court

Prem Dass Kalra vs Sushil Kumar on 31 December, 1997

Equivalent citations: 1998 (46) DRJ 188

Author: M Shamim

Bench: M Shamim

JUDGMENT

Mohd. Shamim, J.

(1) CRL.M. 55/98 Allowed subject to all just exceptions.

(2) CRL.M.(M) 16/98 Heard the learned counsel for the petitioner. Since a very short point is involved I do not think it necessary to issue notice in the present case and I proceed to dispose of the same straightaway.

(3) The grievance of the petitioner through the present petition is that the learned lower court while disposing of the application for cancellation of bail has used the word culprit while referring to the petitioner. The other grievance is that the petitioner has been warned from creating obstruction and indulging in such type of other activities. According to the learned counsel the same should not have been done.

(4) Considering the above facts and circumstances, I think it expedient in the interest of justice to expunge the word culprit and the later portion of the order referred to above. It is hereby ordered accordingly.

(5) The petition stands disposed of.