TEJVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is a second bail application by the petitioner. His first bail application was dismissed on 3/1/1989. The petitioner has remained in custody for nearly 9 months and so far the case has not made any progress. While dismissing the earlier application it was observed that the mother and sister of this petitioner would be important witnesses and much would depend upon their statements, but the stage of recording their statements has not been reached so far. The learned counsel for the petitioner bas contended that the other accused in this case have been released on bail and the extra judicial confession of accused Rajveer cannot be read against this petitioner. The learned counsel for the petitioner has an affidavit with him sworn by mother of the petitioner wherein her earlier suspicion on this petitioner bas shifted to some unknown political rivals. Considering this circumstances I would not like to make any observation on the merits of the case but looking to the long period for which the petitioner has remained in custody and the trial is being delayed on account of a number of persons, this petitioner can be released on bail.

(2.) THE petitioner Tejveer shall be released on bail provided he furnishes a personal bond in the amount of Rs. 5,000.00 with two sureties in the amount of Rs. 2,500.00 each to the satisfaction of the trial court for his appearance during the course of trial on all dates of hearing as and when he is called upon to do so and also on the condition that he shall not tamper with the prosecution witnesses either directly or through anyone else. Bail granted