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Hariya vs State of Rajasthan

Rajasthan High Court · Decided on 22 March 1993 · Citation: (1993) WLN 72(1)

HON’BLE JUDGES
Y.R. Meena, J
CASE NUMBER
Criminal Miscellaneous Bail Application No. 37 of 1992
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Judgment

3 paragraphs · 141 words

Y.R. Meena, J.—Heard learned Counsel for the petitioner and learned Public Prosecutor for the State.

2.

So far ten witnesses are examined. Six witnesses have been declared hostile including two eye witnesses namely, PW 3 Kikaram and PW 9 Mangi The total 31 prosecution witnesses are to be examined. The examination of rest of the witnesses will take time in completion of the trial.

3.

Considering the facts and circumstances of the case, I am inclined to grant him bail. Hence, it is ordered that the petitioner, Hariya Rabari be enlarged on bail, provided he furnishes a personal bond in the sum of Rs. 50,000/- with two sureties of Rs. 25,000/- cash to the notification of Addl. Sessions Judge Bali for the appearance in that court on the next date of hearing and as end when called upon to do so.