SATISH JAGGI Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) Leave granted.

(2.) Respondent No. 3 is an accused u/s. 302/120B of the Indian Penal Code. His bail application was rejected by the trial Court. The same was confirmed by the High Court. Criminal Appeal No. 1630/2005 filed by him was also rejected by this Court by an order dated 5.12.2005.

(3.) It appears that his subsequent application for bail filed before the trial Court was also unsuccessful. Aggrived thereby, he filed Misc. Criminal Case No. 850/Hon'ble S. R. Nayak, Chief Justice of Chhattisgarh High Court at Bilaspur (as His Lordship then was). By an impugned order dated 3.5.2006, the Chief Justice of the High Court granted bail to the respondent accused on his executing a bond in a sum of Rupees One Lakh with two sureties of like amount to the satisfaction of the trial Court.