MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Dinesh Kumar Garg Advocate on behalf of the applicants pertaining to F.I.R. No. 123/2009 at police station Muhana, District Jaipur, in the offence under Section 393 of IPC.
(2.) HEARD the learned counsel for the petitioners and learned Public Prosecutor appearing for the State and perused the material on record. Learned counsel for the petitioners has canvassed that the co-accused persons namely Sikander and Rahul Kaushik have already been enlarged on bail by the co-ordinate Bench and by this Court. The case of the petitioners is similar to those of the co-accused persons, hence, on the ground of parity, they may also be granted indulgence of bail. Learned Public Prosecutor appearing for the State has opposed the bail petition. Having reflected over the submissions made at the bar and scanned the relevant material available on record, I, without expressing any opinion on the merits of the case, do feel inclined to grant bail to the accused petitioners. It is, therefore, ordered that the accused petitioners namely Rajesh S/o. Gajraj; and Parmeshwar S/o. Sh. Prahlad in F.I.R. No. 123/2009 at police station Muhana, District Jaipur, shall be released on bail on furnishing a personal bond each in the sum of Rs.50,000/-together with two surety bonds each in the sum of Rs. 25,000/- to the satisfaction of the learned trial Court with the stipulation that they shall appear before that Court on all dates of hearing and as and when called upon to do so till the trial is concluded. ;