KUSHAL SINGH @ CHHELA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the material/case diary made available to me during the arguments of the case.

(2.) Learned counsel for the petitioner submits that the investigation in the matter is complete and challan has already been filed. The petitioner is in custody for the last two and half months. Learned Sessions Judge has rejected the bail application on the ground that there were total 28 cases against the petitioners and out of them, the petitioner was convicted in 14 cases, which included the present-case also. Although cases relates to the period from 1977 to 1994, no offence was committed by the petitioner during the period 1994 to 2004. One case under section 323/504 was registered on 22.10.04 and the present case was registered on 25.12.2004. In number of cases, the petitioner was acquitted and cases relating to conviction are concerned, they were of minor nature also.

(3.) Taking into consideration all the facts and circumstances of the case, I consider it just and proper to release to accused petitioner namely; Kushal Singh @ Chhela S/o Sh. Sardar Singh on bail under Sec. 439 Cr.RC. in FIR No. 478/04, Police Station Manak Chowk, Jaipur registered under Sec. 308 Penal Code provided he of them furnishes a personal bond in the sum of Rs. 25,000.00 together with one surety of the like amount to the satisfaction of learned trial Court for his appearance before that Court on all subsequent dates of hearing and as and when called upon to do so.