D. L. Mehta, J. - (1.)Learned Public Prosecutor is not in a position to point out whether any case has been instituted against the present petitioner after 1978, and whether in any case the petitioner has been convicted after 1978.
(2.)I have perused the order passed by the learned Session Judge. From the order, it shows that the accused petitioner was convicted three times and the last date has been shown 24.6.1978. Learned Public Prosecutor is also not in a position to show whether in any other case other than the present one is pending against the petitioner.
(3.)In the facts and circumstances of the case. I am inclined to release the accused petitioner Ajan on bail. He be released on bail, provided he furnishes a personal bond in the sum of Rs. 10,000.00 with two sureties of Rs. 5000.00 each to the satisfaction of learned Sessions Judge, Tonk for his appearance in his court on all dates of hearing and as and when called upon to do so.