KOMAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Public Prosecutor for the State and also perused the documents on record. It has been submitted that petitioner is father-in-law of deceased and he is in custody since. 8.6.1995. He is about 70 years of age. No further investigation is required from him. The husband of the deceased is already in jail. In the facts and circumstances of the case and the arguments advanced by both the sides, I am inclined to grant bail u/s 439 Cr. P.C. to the accused-petitioner. It is, therefore, ordered that the accused petitioner Komal Singh S/0 Raja Ram shall be released on bail provided he furnishes a personal bond in the sum of Rs. 40,000/- (Rupees Forty thousand) with two sureties in the amount of Rs. 20,000/- each, to the satisfaction of the trial court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against him in this case. Application allowed.