MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Abdul Kalam Khan Advocate on behalf of the applicant Jagdish pertaining to F.I.R. No. 06/09 registered at police station Simliya, Kota, in the offences under Sections 420, 406, 467, 468 and 471 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 the co-accused person Dhanna lal has already been enlarged on bail by the co-ordinate Bench and the case of the petitioner is similar to that of the co-accused person, hence, he may also be granted indulgence of bail on the ground of parity. 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 Jagdish S/o. Mathura lal in F.I.R. No. 06/09 registered at police station Simliya, Kota shall be released on bail on furnishing a personal bond in the sum of Rs.30,000/- together with two surety bonds each in the sum of Rs. 15,000/- 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. ;