SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor submits that the case diary has not been received. Learned counsel for the petitioner has submitted that in this case the allegation is of recovery of 560 gms of opium only. The petitioner is an old man of 65 years and he is in jail since 18/11/1991. In the facts and circumstances of the case, I am inclined to grant bail under Sec. 439, Crimial P.C. to the petitioner. It is, therefore, ordered that the accused-petitioner Shankar Lal son of Hari Singh, by caste Jat, resident of village Sarvarpur, District Hissar (Haryana), be released on bail provided he furnishes a personal bond in the sum of Rs. 10000.00 (Rupees ten thousand) with two sureties of Rs. 5000.00 (Rupees five thousand) each, of the local residents of Rajasthan having immoval property in Rajasthan to the satisfaction of the trial Court to appear before it as and when called upon to do so during the pendency of the trial against him.