KALU S/O SAMPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) One of the co-accused, namely, Kailash was granted bail by this court on October 13, 1983.

(2.) It is alleged that the accused petitioner along with Kailash and a few others committed dacoity in the house of the complainant Ram Swaroop on the night between August 12 and 13, 1983. The complainant mentioned the names of the accused petitioner and Kailash in the F.I.R. as the participants in the commission of this crime. The accused petitioner like Kailash was known to complainant beforehand. In fact Mal1aka-ka-Bass is situated very close to village Etada to which the complainant belongs.

(3.) It was in the facts and circumstances mentioned above that this court was pursuaded to grant bail to Kailash. Of course Kailash is said to be 16 years of age whereas the present petitioner is 19 years of age.