SURESH KUMAR Vs. STATE

JUDGEMENT

(1.) Heard learned counsel. This court directed the learned Public Prosecutor to produce the report of the Additional Superintendent of Police (CID (CB) Bikner regarding the further investigation. A report of the Additional Superintendent of Police has been brought to my notice and the same has been placed on the record. After perusing the report I do not want to express the opinion lest it may prejudice the prosecution case but it does not speak very high of the investigating authorities. Looking to the facts and circumstances of this case, I am inclind to enlarge accused petitioner on bail provided he furnishes a personal bond in the sum of Rs. 50,000.00 and two surieties of Rs. 25000.00 each to the satisfaction of the learned Additional Sessions Judge No.l Hanumangarh Camp Sangaria to appear in that court on each and every date and also whenever called upon to do so. Petition allowed.