G.K.SHARMA,J. - (1.) GURMEET Singh petitioner has moved this bail -application.
(2.) MR . Dhankhar, the learned counsel for the petitioner has argued that Rambali, Rajbhar and Kamla Prasad Jaisawal were also arrested in this murder -case, and that all these persons have been ordered to be released on bail, by this Court, vide its order dated 16th November, 1987. He argued that the case of the petitioner Gurmeet Singh is similar to that of Rambali. Rajbhar and Kamla Prasad. According to him, the allegation against the petitioner is on the basis of a statement recorded under Section 164, Cr.PC of one Sarabjeet Singh, who is also co -accused in this case. 2. The confessional -statement of Sarabjeet Singh recorded under Section 164, Cr.PC is a detailed statement, and while dealing with the confessional -statement, Justice Farooq Hassan, while granting the bail -application of Rambali, Rajbhar and Kamla Prasad Jaisawal, observed that the only point which emerges for determination in this case is as to whether the evidence of confession by Sarabjeet, can be read against the present application; whether the evidence is admissible; or whether the evidence is sufficient so as to connect the present applicants with the crime. 4. Here, similar is the position with regard to the confessional -statement, so far as the present petitioner Gurmeet Singh is concerned. Therefore, as the case of Gurmeet Singh is not distinguishable from that of Rambali, Rajbhar, and Kamla Prasad Jaisawal, I am inclined to accept this bail -application. 5. It is, therefore, ordered that petitioner Gurmeet Singh be released on bail, provided, he furnishes a personal bond in the sum of Rs. 20,000/ -, together four sureties of Rs. 5,000/ - each, to the satisfaction of the CJM(CBI) Jaipur City, Jaipur, for his appearance before the trial court, as and when called upon to do so, during the pendency of the trial against him. It is further directed that the petitioner shall not leave India without the previous permission of the trial court. It is also directed that the surety -bonds be accepted from persons residing in Rajasthan only, and the CJM (CBI) should strictly verify those surety -bonds. 6. The bail -application is accordingly accepted.;