PURAN Vs. STATE

JUDGEMENT

(1.) The report of the Additional Sessions Judge No. 2, Hanumangarh, perused. The accused is in jail since April 28, 1986. This Court by the order dated Feb. 9, 1990, had directed the trial court to finish the trial within the period of four months. The trial could not be finished for the reasons mentioned in the report of the Additional Sessions Judge. Seven witnesses for the prosecution are still to be examined. It is not known how long to trial would take before it is completed.

(2.) Having regard to the facts and circumstances of the case, petitioners deserve to be enlarged on bail.

(3.) Accordingly, it is directed that the accused petitioners (1) Puran S/o Thakar Ram (2) Khajan Singh S/o Sajjan Singh and (3) Dalip Sin h S/o Sajjan Singh shall be released on bail provided each of them furnishes a personal bond in the sum of Rs. 20,100.00 (Rupees twenty thousand only) with two sureties of Rs. 10,000.00 (Rupees ten thousand only) each to the satisfaction of the Additional Sessions Judge No. 2 Hanumangarh, for their appearance in the trial Court on each and every date of hearing or whenever called upon to do so till the disposal of the trial. Bail allowed.