Mohini Kapoor, J. - (1.) THE petitioner is accused in a case under Sections 395, 397 and 307, IPC The incident is said to be of February, 1983. The other accused in the case have already been tried and some of them have been convicted and one has acquitted. This petitioner was arrested only in October, 1988. From the case diary it appears that search for him was made in 1983, but he has not available and thereafter he could be arrested only in October, 1988. It appears that in between no search was made for him. This petitioner has been identified by one witness and there is no recovery at his instance. At this stage it would not be appropriate to express opinion on the merits of the case, but considering that search for him does not appear to have been made from 1984 onwards and that he has been identified by one witness only, he can be released on heavy bail with appropriate conditions.
(2.) THE petitioner Hem Singh alias Vijender Singh shall be released on bail provided he furnishes a personal bond in the sum of Rs. 10, 000/ - with two sureties in the amount of Rs. 5,000/ - each to the satisfaction of the trial court for his appearance during the course of trial on all dates of hearing and as and when be is -called upon to do so. The sureties shall be the persons having immovable property besides agricultural land within the jurisdiction of the court. The petitioner shall not have the jurisdiction of the court without obtaining prior permission of the court.;