GULAB KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The manner in which two Judicial Officers in the State of Chhattisgarh have rejected the bail furnished by the accused/appellants in compliance of the order passed by this Court on 7-3-2005 in Criminal Appeal No. 475/2002 Gulab Khan and Ors. v. The State of Chhattisgarh has shocked our judicial conscience compelling us to consider this matter in exercise of suo motu revisional powers.

(3.) Brief facts are that in Criminal Appeal No. 475/2002 vide order dated 7-3-2005 this Court had granted bail to Gulab Khan, Shabbir @ Shabbu and Minaz Khan and had directed that the execution of substantive sentence imposed on them shall remain suspended on their furnishing personal bonds in sum of Rs. 20,000.00 with the sureties in the likewise amount to the satisfaction of the Trial Court concerned for their appearance before the said Court on 9lh May, 2005.