GOYAL, J. - (1.) HEARD learned counsel, learned Public Prosecutor and perused the case diary. It was argued by learned counsel Sh. Sirohi that there is no evidence involving Nihal Singh and Shri Lal alias Lal Singh in this offence and they are in jail since long and only on account of doubt they were arrested. Learned counsel Sh. S. Balwada for accused No. 3 Rajpal argued that charge-sheet against him is filed only under Section 201 read with Section 120-B I. P. C. Learned Public Prosecutor opposed this application.
(2.) I have considered the submissions and the evidence collected by the Investigation Agency. Accused Rajpal deserve bail while remaining accused do not deserve bail. Keeping in view the evidence against them, the prayer of Nihal Singh and Shri Lal alias Lal Singh for bail is rejected and Shri Rajpal is released on bail. It is, therefore, ordered that the petitioner Shri Rajpal S/o Shri Surajbhan be released on bail provided he furnishes a personal bond in the sum of Rs. 20,000/- (Rs. Twenty thousand) with one sound surety of Rs. 20,000/- (Rs. Twenty thousand) to the satisfaction of trial court with the stipulation to appear in the court as and when called upon to do so during pendency of the trial against him in the case arising out of FIR No. 1/2003 Police Station G. R. P. Neem Ka Thana. .;