- (1.) HEARD learned counsel for petitioner Jeki Qureshi, learned Public Prosecutor for the State and perused the relevant documents placed before me.
(2.) WITHOUT making any observation on the merits of this case at this stage but considering the submissions made at the bar, the nature of accusation against him, the materials on record and all other facts and circumstances of the case, I deem it just and proper to release him on bail. In the result this bail application u/s. 439 Cr. P. C. is allowed and it is directed that petitioner Jeki Qureshi S/o Saddik Qureshi shall be released on bail in FIR No. 208/2005 P. S. Srimadhopur, District Sikar for offences under Sections 341, 323, 324 and 326 IPC on his furnishing a personal bond in the sum of Rs. 20,000/- together with one surety in the like amount to the satisfaction of the concerned Court for his appearance before that court on all dates of hearing until conclusion of the trail. .;