JAGPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the applicants as well as learned Public Prosecutor for the State.

(2.) On 2/5/2006, learned counsel for the applicant has filed one affidavit given by the prosecutrix. A copy of the said affidavit was ordered to be given to the Public Prosecutor with a direction to send the same to the Investigating Officer for making enquiry with regard to the said affidavit. In pursuance of the order dated 2/5/2006, report has been sent by SHO, Police Station, Gangapur, District Bhilwara and as per the report of the Investigating Officer, the prosecutrix has supported the contention of the affidavit. The said report is taken on record. 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 second bail application filed under Section 439 Cr.P.C. is allowed and it is directed that the applicant Jagpal Singh @ Gordhan Singh S/o Bhawer Singh shall be released on bail (in FIR No.247/2005 P.S. Gangapur District Bhilwara) provided he executes a personal bond in the sum of Rs.20,000.00 and furnishes two sound and solvent sureties in the sum of Rs.10,000.00 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.