P.C. Jain, J. - (1.) Heard learned counsel for the petitioner(s) and the Public Prosecutor for the State. I have perused the case diary.
(2.) Learned counsel for the petitioner has submitted that the petitioner has been lodged in jail for the last 1½ months.
(3.) In view of the facts an dcircumstances of the case, I accept the bail application and it is hereby ordered that the accused petitioner (s) may be enlarged on bail provided he furnish (es) as personal bond in the sum of Rs. 10,000/- together with one/two sureties of Rs. 5,000/- each to the satisfaction of the learned Trial Court for his/her/their appearance in the Trial Court during trial as and when called upon to appeal.;