LAL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Perused the relevant record.

(3.) Learned counsel for the petitioner submits that in future the petitioner shall not absent himself and will not misuse the indulgence granted by the court by allowing him to grant on bail. It is true that in this case the petitioner has jumped bail on 28.5.85 and thereafter on 13.7.88 with the result that the trial of the court was protracted for about five years. Petitioner is facing charges punishable under Sections 147, 325 Indian Penal Code which are bailable. Therefore, keeping in view the facts and circumstances of the case as well as the specific assurance given by the learned counsel for the petitioner, I, allow this petition and order that petitioner Lal Chand shall be released on bail provided he executes his personal bond for a sum of Rs. 10,000.00 (ten thousand) and furnishing two sound and substantial sureties in the amount of Rs. 5000.00 each to the satisfaction of the learned Additional Munsif and Judicial Magistrate, No. 2 Bikarner with the stipulation to appear before that court on each and every date of hearing and whenever ordered to do so till the completion of the trial.