VIJAY SHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) There are 57 witnesses in the calender of witnesses produced alongwith the charge-sheet. According to the learned counsel only four have been examined. The accused was arrested on 31.6.92 and according to the learned counsel even in the FIR it was not alleged that the accused petitioner has fired. Learned counsel contends that under order dated 2.12.1992 rejecting the bail, what was observed by this court was that the possibility cannot be excluded that the accused too might have fired. Learned counsel contends that on the ground of delayed trial and the possibility that the trial may not be concluded early, this bail should be granted.

(2.) I hereby allow this application and direct that the accused petitioner Vijay Shankar @ Vijay son of Bherulal shall be released on bail on his furnishing a personal bond in the sum of Rs. 12,000.00 with two sureties of Rs. 6,000.00 each to the satisfaction of the trial court undertaking to appear in that court or any other court on all dates of hearing or as and when called upon to do so.