RAJAN PANDEY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The accused-applicant has moved this application under Sec. 482, Cr. P.C. from jail. As the accused-applicant was unrepresented Shri G. K. Garg was appointed to represent him under the Legal At i Programme.

(2.) Accused-applicant Rajan Pandey is facing trial in cases No. 490/1975 and 857/75 for the offences under Sections 171, 468, 469, 471, 102B, 473, 420 and 511, IPC. He is being tried alongwith other persons.

(3.) It has been contended on behalf of the accused-applicant that pardon has been granted to him with respect to all these offences, and that as the accused-applicant is suffering from depression and has been advised for change of environment, he may be released on bail.