- (1.) HEARD learned counsel for the parties and with their assistance perused the material made available during arguments.
(2.) COUNSEL for petitioner submits that from the complaint on the basis of which FIR came to be registered, the main allegation is against Ashish Bheechar and allegation against the accused petitioner is of Rs.13000/- having been deposited in his account. Counsel for accused petitioner on instructions submits that the accused petitioner is ready to deposit and repay the said amount of Rs.13000/- without going into merits of the allegations alleged against him. Counsel submits that there was no malafide intention of the petitioner at any stage being pointed out by the complainant in its report and charge-sheet has been filed and trial may take its own time while he is facing incarceration. Learned Public Prosecutor opposed the bail application. Taking note of nature of the alleged accusation and the statement made by counsel on behalf of the accused petitioner that money as alleged of Rs.13000/- will be deposited/ repaid to the complainant at the time of submission of bail bonds by the accused petitioner, but without expressing any opinion on merits, this Court considers it appropriate to allow this post-arrest bail application of accused petitioner U/s 439 Cr.P.C. Accordingly applicant (Vineet Kumar @ Rajesh Kumar) be released on post-arrest bail U/s 439 Cr.P.C. in FIR-213/2011 registered at Police Station Ranoli, District Sikar for offences alleged provided he furnishes personal bond in a sum of Rs.50,000/- with two sureties each for Rs.25,000/- 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.;