GUDDU RAM Vs. STATE

JUDGEMENT

(1.) THE appellant has been produced from the Jail.

(2.) I have heard the appellant, who has stated that although he was directed to be released on bail vide order dated 30.3.2012 on his furnishing a personal bond in the sum of Rs. 30,000.00 with two sureties of the like amount to the satisfaction of the Trial Court and subject to certain conditions, however, he has not been able to take advantage of the said bail order. Accordingly, a fresh application bearing Crl.M.A.13849/2012 has been filed by him for releasing him on personal bond.

(3.) I have carefully considered the submissions made by the appellant.