HARJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD , Perused the case diary copy of challan papers made available for perusal. This is bail application under Section 439 Cr. P.C. and the accusation against the accused -applicant is for the offence under Section 379 I.P.C.

(2.) LEARNED Public Prosecutor opposed the bail application on the ground that seven cases are pending against the petitioner. List of the pending cases have been given in the order of rejection of bail dated 10.3.2000 by learned Addl. Sessions Judge, No. 2 Sriganganagar. It is submitted that the petitioner committed theft of motor -cycle and also then committed offence under Section 543 Excise Act. Therefore in such circumstances, the petitioner does not deserve to be released on bail otherwise, he is likely to commit offence again. Learned counsel for the petitioner submitted that the pendency of the case is not a sufficient ground and the petitioner may be released on bail of heavy because he has already remained in custody for about two months.

(3.) THEREFORE , this bail application is allowed and it is ordered that the applicant namely Harjeet Singh S/o Balbir Singh, R/o Suratgarh, Dist. Sriganganagar, be released on bail provided he executes personal bond for a sum of Rs. 20,000 (Rs. Twenty thousand only) and furnishes two sound and solvent sureties in the sum of Rs. 10,000/ - to the satisfaction of the learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.