V.S. Dave, J. - (1.) Heard learned counsel for the accused petitioner and the learned Public Prosecutor for the State and also perused the documents on record. Directions had been given in this case for completion of trial as an early date but for various reasons the same has not been complied with. The accused is in trial for practically little less than two years. In this view of the matter, I am inclined to accept this application for bail.
(2.) In the facts and circumstances of the case and the arguments advance by both the sides, I am inclined to grant bail under section 439 Criminal Procedure Code to the accused petitioner.
(3.) It is, therefore, ordered that the accused-petitioner Sabba S/o Chand Mal r/o Kanwari, Police Station, Palodi, Distt. Bharatpur shall be released on bail provided he furnishes a personal bond in the sum of Rs. 10,000/- (Rupees Ten thousand) with two sureties in the amount of Rs. 5,000/- each to the satisfaction to the trial court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against him in this case.;