M.B.SHARMA, J. - (1.) THIS is third bail application. The earlier two have been dismissed under Section 439 Cr. P.C. It appears that the learned Magistrate committed the case to the Special Judge for dacoity effected areas, but he took a view that the case is not triable by him and sent the case back to the Magistrate. It also appears that the evidence against the accused petitioner is of recovery of some stolen property. The other accused petitioners similar situated, namely, Bablu and others except Raju have been released on bail.
(2.) IT is also said that the accused is of tender age. I, therefore, allow this bail application and direct that the accused petitioner shall be released on bail on his furnishing a personal bond in the sum of Rs. 10,000/ - (Rs. Ten thousand) with two sureties in the amount of Rs. 5,000/ - (Rs. Five thousand) to the satisfaction of the trial court with the stipulation to appear before that Court or any other Court as and when called upon to do so. Application allowed ===========================================================================;