- (1.) Heard learned counsel for the petitioner and the Public Prosecutor for the State. The first bail application came to be dismissed on 20.10.2005. Learned counsel for the petitioner submits that after dismissal of the first bail application, some of the prosecution witnesses have been examined by the trial court. Learned counsel further submits that the petitioner is in custody for last more than a year.
(2.) I have carefully gone through the statements of prosecution witnesses. Looking to the facts and circumstances of the case and the fact that the petitioner is in custody for last more than a year, having considered the oral arguments advanced by the counsel for the parties, I think it just and proper to enlarge the accused petitioner on bail.
(3.) Accordingly, this second bail application filed under Sec. 439 Cr.P.C. is allowed and it is directed that petitioner Madan Lal S/o Krishan Lal be released on bail in FIR No. 48/2005 P.S. Goluwalla, district Hanumangarh, provided he executes a personal bond for a sum of Rs. 20,000/- with two sound and solvent sureties in the sum of Rs. 10,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.;