Gopal Krishan Vyas, J. - (1.) I have heard learned counsel for the applicant as well as learned Public Prosecutor for the State and carefully gone through the impugned order.
(2.) There is no question of recovery after investigation now. The petitioner is in judicial custody. The offence is triable by Magistrate.
(3.) Without expressing any opinion on the merits of the case, in the facts and circumstances, taking into account submissions of the counsel for the applicant as well as Public Prosecutor, I think it just and proper to enlarge the accused-applicant on bail.;