RAJENDRA PRASAD Vs. STATE

JUDGEMENT

(1.) Mr. Kumbhat submits that due to illness from time to time and transfer of the petitioner he could not remain present in court, therefore, petitioners bail bonds were forfeited. He further submits that petitioner surrendered on 13.4.93 and is prepared to abide by all the conditions imposed by the court. In this respect, he has filed some medical certificates and prays for one chance to release the petitioner on bail.

(2.) Heard learned counsel for the parties and perused the impugned order.

(3.) In this case, the trial has been delayed on account of non-appearance of the petitioner but under the facts and circumstances of the case, I deem it just and proper to give one last opportunity to the petitioner and to release him on bail. It is ordered that petitioner Rajendra Prasad be enlarged on bail provided he furnishes an undertaking that he will cooperate with the trial and also furnishes a personal bond in a sum of Rs. 10,000.00 with two sureties of Rs. 5,000.00 each to the satisfaction of learned Addl. Sessions Judge, Pali to appear before him as and when called upon to do so, and if not required in any other case. Application allowed