BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is in custody for about 18 months. The trial of the case is still pending and so far only three formal witnesses have been examined. This Court while rejecting the second bail application on 18th Aug., 1993 directed that the case be decided as early as possible but in these four months only one witness was examined and the another witness has been partly examined. In the circumstances, there is no option but to release the petitioner on bail on account of delay in the trial of the case, but it is necessary to impose certain conditions.

(2.) It is, therefore, ordered that the petitioner Bhanwar Singh be released on bail provided he furnishes a personal bond in the sum of Rs. 10,000 (Rupees Ten Thousand only) with two sureties in the sum of Rs. 5,000.00 to the satisfaction of the trial court with the stipulation to appear before that court on each and every date of hearing during the pendency of the trial of the case against him with the further conditions: