MADAN LAL ALIAS BABLU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the Public Prosecutor for the State. While rejecting the first bail application, the petitioner was granted liberty to file a fresh bail application after the challan is filed. Learned counsel for the petitioner submits that challan has been filed. I have perused the challan papers.

(2.) LOOKING to the facts and circumstances of the case and having considered the oral arguments advanced by the parties, I think it just and proper to enlarge the accused petitioner on bail. Accordingly, this second bail application filed under Sec. 439 Cr.P.C. is allowed and it is directed that petitioner Madan Lal @ Bablu S/o Krishan Lal be released on bail in FIR No. 460/2005 P.S. Hanumangarh Jn., provided he executes a personal bond for a sum of Rs.20,000/- with two sound and solvent sureties in the sum of Rs. 10,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.