GHASI SINGH Vs. STATE

JUDGEMENT

(1.) The accused is in Jail since 1st July, 1984, in a case where the allegation against the accused is that he used sharp edged weapon from the blunt side and the arguments has been advanced that it is rules out intention to cause death. Without expressing any opinion about the merits of the case, keeping in view that even the cross examination of the first eye witness is not yet over, according to the order of the learned Session Judge himself. I am inclined to grant bail to the accused petitioner.

(2.) It is therefore ordered that accused petitioner Ghasi Singh S/o Vijay Singh be released on bail provided he furnishes a personal bond in the sum of Rs. 10,000.00 (Rs. Ten Thousand only) with two sureties in the amount of Rs. 5 000.00 each to the satisfaction of the trial court with the reputation to appear in that court as and when called upon to do so during the pendency of the trial against him in this case. Application allowed.