TRILOK CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An affidavit has been filed before me by one Khushi Ram, wherein it is alleged that he is real brother of accused Trilok Chand and the accused has been stated to be 17 years of age and further that there is no other case pending against him either in any Court or during investigation with the police. In view of the aforesaid facts keeping in view the age and antecedents of the petitioner, I deen it proper that he should be directed to be released on bail so that he may not be kept with the hardened criminals.

(2.) It is, therefore, ordered that the accused petitioner Trilok S/o Keshav Dev, shall be released on bail, provided he furnishes a personal bond in the sum of Rs. 5,000.00 together with one surety in the like amount to the satisfaction of learned trial Court, for his appearance on all subsequent dates of hearing and as and when called upon to do so.

(3.) If it is found at any stage that the accused petitioner is involved in any other criminal offence or the facts mentioned in the affidavit of Khushi Ram, are found incorrect, it would be open to the trial Court to cancel the bail granted to the accused petitioner without reference to this Court.