KIRPAL SINGH VIRDHI Vs. STATE

JUDGEMENT

(1.) The accused is on interim bail till today. The learned counsel for the applicant does not press for

(2.) I have heard the learned counsel for the parties and have gone through the record. The incident took place on 28.10.1988. This accused along with other co-accused was arrested just after the incident i.e. in the year 1988. The other co-accused have been admitted on bail while this accused, Kirpal Singh Virdi, was not granted bail. Keeping in view the gravity of the offence he has been in jail since then, except that he was granted interim bail on various occasions for certain interim period. It is not in dispute that he has remained in jail for a period of more than three years in all. Record shows that the trial has taken a long time. Report of the Sessions Judge was called for, which shows that statements of only two witnesses which are of formal nature were recorded and the statements of the main witnesses are still remained to be recorded. Learned counsel for the State says that it will take some long time for concluding the trial and particularly in view of the fact that the lawyers of the Tis Hazari Court are on strike. Keeping in view the circumstances explained, I hereby order that this accused be also admitted on bail. Let the petitioner be released on bail on his furnishing a personal bond in the sum of Rs. 15,000/- with two sureties for the like amount to the satisfaction of the concerned trial court with the condition that he shall not leave the country without the permission of the Court. Dasti.