AYUB KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is a District and Sessions Judge of Rajasthan Judicial Service. The appellant joined the judicial service in the year 1993. The appellant has filed the present appeal for limited purposes of striking down observations made in the impugned order against him and for quashing the adverse directions issued against him. The appellant decided a bail application filed by an accused who was charged with offences punishable under Sec. 307 read with Sec. 34 of the Indian Penal Code (for short, 'IPC') and Ss. 3, 3/25 and 5/25 of the Arms Act, 1959. The appellant rejected the bail application. Therefore, the accused filed a bail application before the High Court.

(3.) In the case of Jugal Kishore vs. State of Rajasthan, (2020) 4 RLW 3386, Rajasthan High Court issued directions to the Trial Courts, which were to be implemented while deciding bail applications. The directions were contained in paragraphs 9, 10 and 11 of the decision. Paragraphs nos. 9 to 11 read thus: