BALVIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a second bail application, the earlier bail application was rejected on 27-11-90 with a liberty to the petitioner to file a fresh application after the charge-sheet is filed. Now the charge-sheet has filed hence the second bail application is moved by the petitioner.

(2.) The contention of the learned counsel for the petitioner is that there are cross cases and both the parties has sustained injuries and the accused petitioner is in jail (illegible) long, and the trial of the case is likely to take time.

(3.) Taking into consideration that they are cross-cases and members of both the parties have sustained injuries, 1 think it just and proper to release the petitioner on bail under Sec. 439 Cr. P C It is, therefore directed that the petitioner shall be released on Oail, provided, he furnishes a personal bail bond in the sum of Rs. 5000.00 with one surety in the like amount to the satisfaction of the trial court, for his appearance in that court or any other court on all dates of hearing and as and when called upon to do so, during the pendency of enquiry or trial against him in the case. Bail granted.