PANDI Vs. STATE

JUDGEMENT

(1.) Heard counsel for the petitioner and the Public Prosecutor for the State. According to the prosecution case itself it was fire by Gajan Singb which hit the deceased Gajan Singh S/o Surmukh Singh. As regards petitioner Pandi @ Balvinder Singh, the only allegation against him was that he also fired from his pistol although if did not hit the deceased. The first bail application of the petitioner was dismissed as not pressed on Jan. 24, 1990. He was, however, given liberty to move fresh bail application after 3 months or after the report of the Ballistic expert in respect of the pistol was received. The report of the Ballistic expert has not been received, (illegible)the accused is in jail since Aug. 27, 1989.

(2.) Having regard to the facts and circumstances of the case, it is directed that accused petitioner Pandi @ Balvinder Singh S/o Gajjan Singh shall be released on bail provided he furnishes a personal bond in the sum of Rs. 20,000.00 (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. 1, Hanumangarh, for his 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.