SARABJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD . Shri Dhankar argued that the accused was arrested on 27 -2 -1987 and since then he is in jail. The challan has been submitted but the case has not been committed. It was also argued that on the basis of his statement recorded under Section 164 Cr.PC he has been arrested. It was also argued that the co -accused who have been arrested by the Police have been released on bail by this Court.

(2.) SHRI Tyagi opposed the bail application and argued that the main two accused persons who have been named by himself in his statement recorded under Section 164 Cr.PC are at large and if he be released on bail, then the cause of the prosecution would be hampered.