MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Shashi Shekhar Advocate on behalf of the applicant Netrapal @ Kunal Choudhary @ Neta pertaining to F.I.R. No. 38/2007 at police station Gandhi Nagar, Jaipur, in the offence under Section 392 of IPC.
(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 canvassed that the petitioner has been falsely implicated. His name does not figure in the FIR. Nor any recovery is alleged to have been made from his possession or at his instance. The police after completion of investigation has filed the charge-sheet in the court, which is pending trial. The offence is triable by Judicial Magistrate, First Class. The petitioner has been in custody for more than one month, hence, he may 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 petitioner. It is, therefore, ordered that the accused petitioner Netrapal @ Kunal Choudhary @ Neta S/o. Virendra Singh in F.I.R. No. 38/2007 at police station Gandhi Nagar, Jaipur, shall be released on bail on furnishing a personal bond of Rs.20,000/-together with two surety bonds each in the sum of Rs. 10,000/- 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.MUKESH_C_ ;