JAGDISH Vs. STATE

JUDGEMENT

(1.) THIS application for bail has been made on behalf of the accused who is facing trial under Sections 302/323/324 IPC read with Section 34 IPC for murder of one Vinit. The bail application was rejected by the trial Court vide order dated 30th July, 2010. The accused is in judicial custody for more than 02 years. The application is made on the plea that prosecution has examined 11 witnesses and all the 11 witnesses have turned hostile and even otherwise no role was assigned to the accused by the prosecution in murder of the deceased, the accused was under detention without any reason.

(2.) THE facts as narrated by the learned trial Court in its order dated 30th July, 2010 give the prosecution case as under:

(3.) CONSIDERING the role assigned by the prosecution to the accused I consider that keeping the accused in judicial custody any more would be unjust. The bail application is allowed. It is directed that the applicant be released on bail on his executing personal bond to the tune of Rs.50,000/- with one surety of the like amount to the satisfaction of the trial Court concerned.