MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Shri Surendra Sharma Advocate on behalf of the applicant Devendra Singh Hada pertaining to F.I.R. No. 136/2009 at police station Itawa, District Kota, in the offence under Section 4/25 of Arms Act.
(2.) HEARD the learned counsel for the petitioner and learned Public Prosecutor appearing for the State and perused the material on record. Learned counsel for the petitioner has contended that the petitioner has been falsely implicated is in no way connected the commission of the offence of the instant case. He has been in custody since 16.07.2009, hence, he may 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 petitioner. It is, therefore, ordered that the accused petitioner Devendra Singh Hada S/o. Late Sh. Vijay Bahadur Hada in F.I.R. No. 136/2009 at police station Itawa, District Kota shall be released on bail on furnishing a personal bond of Rs.10,000/-together with a surety bonds 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. ;