RAMPAL SHASTRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the case-diary.

(2.) The occurrence relates to 22nd Feb., 1990 and the name of the present accused was not known till Aug., 1990, and that of Ranjeet Singh, (who has disclosed the name of accused petitioner) co-accused who was arrested in the case named as one of the accused first. Ranjeet Singh, himself has been bailed-out in this case.

(3.) In this view of the matter, I am inclined to grant pre-arrest bail to the accused petitioner more particularly, because the applicant is an elected Sarpanch of Gram Panchayat, Chhureti, Surehati and also the General Secretary of Haryana Arya Yuvak Parishad, besides having other political affairs.