KAMLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the available relevant record. The investigating officer has not cared to get the test identification parade of the accused petitioners conducted by the Magistrate. The only evidence collected by the I.O. against the petitioner is that the latter get recovered one brown colour tin box and a Sadari (Jacket) which is alleged to have been identified by Smt. Lila.

(2.) Keeping in view all the relevant facts and circumstances of this case, I feel inclined to enlarge the accused-petitioner(s) on bail.

(3.) I, therefore, accept this bail application and order that petitioner(s) Kamla shall be released on bail provided he executes his personal bond for a sum of Rs. 20,000.00 (Rs. Twenty thousand) and furnishes two sound and substantial surety/sureties in the amount of Rs. 10,000 each amount to the satisfaction of the learned Sessions Judge Pratapgarh with the stipulation to appear before that court on each and every date of hearing and whenever ordered to do so till the completion of the trial.