G.S.Sarraf, J. - (1.) Heard learned counsel for the applicant, learned Public Prosecutor for the State and perused the relevant material placed before me.
(2.) Learned counsel for the applicant submits that co-accused Dholya @ Jitendra has been released on bail by a coordinate bench of this Court by order dated 11.12.09.
(3.) Considering the rival submissions and looking to all the facts and circumstances of the case, I deem it proper to release the accused-applicant on bail under Section 439 Cr.P.C.;