MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Sudhir Jain Advocate on behalf of the applicant Kishan Singh pertaining to F.I.R. No. 320/2009 registered at Police Station Bansur, District Alwar in the offence under Section 379 of IPC.
(2.) HEARD the learned counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant material available on record. Learned counsel for the petitioner has canvassed that he has been falsely implicated in this case and is in no way connected with the commission of the offence of the instant case. He is innocent. He has been in custody for quite a long time, hence, he may be granted indulgence of bail. Learned Public Prosecutor has opposed the bail petition. Having considered the submissions made at the bar and carefully scanned the relevant material available on record, I, without expressing any opinion on the merits of the case, do feel inclined to grant indulgence of bail to the accused petitioner. It is, therefore, ordered that the accused petitioner Kishan Singh S/o. Narayan Singh in F.I.R. No. 320/2009 registered at Police Station Bansur, District Alwar shall be released on bail on furnishing a personal bond in the sum of Rs.5,000/- together with one surety bond in the like amount to the satisfaction of the learned trial Court with the stipulation that he shall appear before that Court on all dates of hearing and as and when called upon to do so till the trial is concluded. ;