KISHORI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEAD .

(2.) RAJENDRA and Jagedev, the co -accused in the case, who are alleged to be the beneficiary of the Bonds received by them on getting themselves operated in the Scheme enforced by the Family Planning Deptt. to control the population of the country, were admitted to bail vide order of this Court dated 8.9.1998 in S.B. Cr. Misc. Bail App No. 4292/98. The applicant is stated to be in Government Service and as such to have motivated persons for getting themselves operated. Such motivation is further stated to have been made by the applicant on the basis of public documents, prepared by the Patwaris/Gram Sevaks or other officers, working with or for the Medical Department.

(3.) THIS order shall remain in force till the expiry of one month after the submission of the charge sheet, if any, against him/her/them, during the meanwhile the applicant(s) may appear before the court concerned and pray for regular bail there.