Mohammad Rafiq, J. - (1.) HEARD learned Counsel for Petitioner as well as learned Public Prosecutor and perused material made available to me during course of arguments.
(2.) LEARNED Counsel for Petitioner has argued that co -accused persons, against whom there are identical allegations, have already been enlarged on bail by coordinate bench of this Court in S.B. Cr. Bail Applications No. 241/2011 - Vijay Kumar Meena v. State of Rajasthan, decided on 11.01.2011, S.B. Cr. Misc. Bail Application No. 11959/2010 - Digambar Singh v. State of Rajasthan, decided on 21.12.2010, S.B. Cr. Misc. Bail Application No. 11103/2010 - Narendra Kumar Sharma and Anr. v. State of Rajasthan, decided on 01.12.2010 and S.B. Cr. Misc. Bail Application No. 1661/2011 - Anil Agarwal v. State of Rajasthan, decided on 07.03.2011. The offence is triable by a Court of 1st Class Magistrate. Learned Public Prosecutor opposed the bail application.
(3.) AFTER considering all facts and circumstances of case and without expressing any opinion on its merits and demerits, I deem it just and proper to release accused -Petitioner, namely, Kamlesh Kumar Son of Shri Rambharsi, Resident of Gram Aantapada, Post Ghadi Sawawiram, Thana Laxmangarh, District Alwar, (presently confined in Central Jail, Jaipur) on bail under Section 439 Code of Criminal Procedure, in FIR No. 63/2010, Police Station Jyoti Nagar, Jaipur City (South), Jaipur, for offence under Sections 420, 467, 468 and 471 IPC, provided he furnishes a personal bond in the sum of Rs. 30,000/ - with two sureties of Rs. 15000/ - each to satisfaction of trial Court for his appearance on all subsequent dates of hearing and as and when called upon to do so.;