AMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel and the learned P. P. Learned Counsel has shown to me a Certificate from the school run by the Panchayat Samiti Veir wherein the date of birth of the accused petitioner is entered as 10-7-1974, and as such even today he was not attained the age of 16 years. Learned Counsel is directed to file the same in this Court. Taking into consideration that the accused petitioner is below 16 years of age, I hereby allow this application and direct that the Amar Singh shall be released on bail on his furnishing a personal bond of his guardian, he being minor, in the sum of Rs. 10,000/- with two sureties of Rs. 5,000/- each to the satisfaction of the trial Court stipulating to appear in that Court or any other Court on all dates of hearing or as and when called upon to do so. Application Allowed.