RAJHENG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant(s) and the learned Public Prosecutor.

(2.) Learned counsel for the petitioner submits that in this case, accused petitioner was not put for identification parade, though he has been shown to be identified by witness Kan Heng. According to him, the only recovery is some silver 'Hash' from the present petitioner, who is languishing in jail for thirteen month.

(3.) Keeping in view all the facts and circumstances of the case, this bail application under Section 439 Cr. P.C. is allowed and it is directed that the applicant(s) Raj Heng shall be released on bail provided he/each one of them furnishes a personal bond in the sum of Rs. 20,000/- and two sureties of Rs. 10,000/- each to the satisfaction of the learned trial Court on usual conditions and shall appear before the trial Court on each and every date of hearing and wherever called upon to do so, till the completion of the trial.