PRITHI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the papers made available to me.

(2.) The petitioner is suffering from pulmenary Tuberculosis as it is confirmed by the Medical Board, which was constituted under the order of this Court dated 13th July, 1992. In this view of the matter, I intend to release the accused petitioner on bail. However, it is made clear that during the period he remains on bail if he tries to influence the witnesses or in any way tempers with the evidence it would be open to the learned Sessions Judge, to cancel the bail granted to the accused petitioner.

(3.) It is, therefore, directed that the accused petitioner namely Prithvi Singh son of Shriram, shall be released on bail provided he furnishes a personal bond in the sum of Rs. 10,000.00 together with two sureties in the sum of Rs. 5,000.00 each 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. Bail granted.