HIRIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is contended by the learned counsel for the applicant that bail bonds of the applicant were forfeited on 20.12.2005 and by way of filing an application before the trial court, it was brought to the notice of the Court that due to fracture in the hand, he was not able to attend the court on the said date. Further, it is contended that now the applicant is in judicial custody from last near about 20 days.

(2.) Taking into consideration the facts and circumstances of the case and without expressing any opinion, I think it just and proper to enlarge the accused-applicant on bail.

(3.) Accordingly, the application filed under Section 439 Cr.P.C. is allowed and it is directed that the applicant Shree Hiriya S/o Vijya Meena shall be released on bail (in Sessions Case No.98/2005 pending in Court of Additional Sessions Judge (Fast Track), Pratapgarh) provided he executes a personal bond in the sum of Rs.20,000/- and furnishes two sound and solvent sureties in the sum of Rs.10,000/- each to the satisfaction of the 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 trial.