S.P.PATHAK, J. - (1.) 'The learned counsel for the accused applicant submits that the accused applicant jumped bail and presently, he is in judicial custody. It is next contended that his son is getting marriage on 20.4.2008, therefore, his case for grant of bail requires consideration. The learned counsel in proof of marriage has submitted a marriage card before the Court.
(2.) THE learned P.P. has opposed the application. I have carefully considered the submissions made before me and perused the impugned order.
(3.) IN the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it proper to allow the application for bail moved by the applicant under Section 439 Cr.P.C. In the result, the bail application is allowed and it is hereby directed that applicant Beerbal S/o Thana Ram shall be released on bail in FIR No.243/2001 of P.S. Laxmangarh, Distt. Sikar provided that the furnishes a personal bond in the sum of Rs.30,000 along with two sureties in the sum of Rs.15,000 each to the satisfaction of the concerned Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so till conclusion of the trial. Bail application allowed.;