RAVI KULSHRESTHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was granted bail by this Court vide order dated Oct. 23, 1992 in S.B. Criminal Misc. Bail Application No. 4323/1992.

(2.) It appears that during the pendency of trial, the petitioner failed to appear in the trial court on Nov. 20, 1995 hence his bail was cancelled by the trial Judge. Subsequently, the petitioner surrendered before the trial court on 20th Jan., 1997 and he is in custody since then. His application for grant of bail was rejected by trial court.

(3.) After hearing the learned counsel for the parties and considering the facts and circumstances of the case, I think it proper to release the petitioner on bail but on certain conditions.