G.S.Sarraf, J. - (1.) Heard learned counsel for the applicant and the learned Public Prosecutor and also perused the material made available to me during arguments.
(2.) The applicant was arrested on 18.7.2006 and he is in custody since then. Challan has been filed and charges have been framed.
(3.) Taking into consideration all the facts and circumstances of the case I deem it just and proper to release the accused applicant on bail under Section 439 Cr.P.C.;