BASHIRUDDIN ALIAS ASGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused is in jail since 17th August, 1991. It was given to understand that there was a case under sections 302 & 318 in Andhra Pradesh against accused besides other cases. A report was called for in F.I.R. No. 310 into 448/86 dated 9/11/1987 of Police Station, Nellore, a final report has been given on 31/8/1988 and the same has been accepted by the learned Magistrate, on 1/10/1988. Thus, in the major case, registered against him, he is no more required. It is true that there are few other cases pending against him in Andhra Pradesh but in them bail has been granted to him. In the instant case, the evidence against the petitioner prima-facie is very weak.

(2.) In these circumstances, 1 am inclined to grant bail to the accused petitioner because co-accused has already been released on bail.

(3.) It is, therefore, ordered that the accused petitioner Bashiruddin S/o. Rafiuddin, r/o Dyex Road, Nellore A.P. shall be released on bail, provided he furnishes a personal bond in the sum ofRs. 20,000.00 with two sureties in the sum of Rs. 10,000.00 each to the satisfaction of learned trial court, with the stipulation to appear before him on all subsequent dates of hearing and as and when called upon to do so.