- (1.) HEARD learned counsel for accused petitioner as well as learned Public Prosecutor and with their assistance perused the material made available at the time of arguments.
(2.) COUNSEL for the accused-petitioner submits that nature of allegation against the petitioner is that he was alleged to be along with co-accused Vijay Kumar, who was identified by Kajod, who happens to be brother-in-law(Jija) of the deceased. He further submits that no evidence has come on record to connect the present petitioner with the alleged offence and he is in incarceration since 18.06.2011 and other co-accused, namely Dhanraj Singh and Lal Singh, both, have been enlarged on bail by this Court vide order dated 19.03.2012 in Bail Application No.11321/2011. Learned Public Prosecutor opposed the bail application. Taking note of the submissions made (supra) and so also the material which has come on record, but without expressing any opinion on merits, this Court considers it appropriate to allow post-arrest bail application of accused petitioner under Section 439 Cr.P.C. Accordingly, applicant (Ajay @ Mahesh Patel) be released on post-arrest bail under Section 439 Cr.P.C. in FIR No.358/2011, registered at Police Station Sanganer, Jaipur, for offences alleged, provided he furnishes personal bond in a sum of Rs.50,000/- (Rs. Fifty thousand) with two sureties each for Rs.25,000/- (Rs. Twenty five thousand) to the satisfaction of trial court for his appearance before that court on subsequent dates, whenever called upon to do so and will further furnish correct residential address along with contact number and so also change if any takes place, to the trial court.;