P C JAM AND V J JAM RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE case of the petitioner is that he apprehends his arrest in case No. FIR 12/1982 registered under Sections 395 and 397, IPC at the Police Station, Virat Nagar, Disirict Jaipur on 1/4/1982 on the report of Shri Shyam Sundar. It related to the commission of dacoits in the home of Mohan Lal during the night intervening March 31 and April 1, 1982. Sessions Case No 17/84 was registered against the other co-accused Hanuman Sahai and Ratan Lal. In that case, the learned Sessions Judge vide his order dated 19th June, 1986 has acquitted the accused persons, Hanuman Sahai and Ratan Lal. In another case arising out of the same FIR Samsuddin was acquitted.

(2.) IT is contended by the learned counsel for the petitioner that the petitioner bad no knowledge of such proceedings against him. He being a driver, he bas to remain normally out of his village. Inview of the circumstances that three accused persons have been acquitted in the case of FIR No. 12/1982 and he bas to face trial in the same case, I deem it proper to grant interim bail to the accused-petitioner. He be released on bail on his furnishing a personal bond in the sum of Rs. 15,000.00 with one surety in the like amount to the satisfaction of the SHO/ Arresting Officer/Investigating Officer, PS Viratnagar, District Jaipur on the following conditions: