MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Shri Ashvin Garg Advocate on behalf of the applicant Rustam pertaining to F.I.R. No. 418/2008 of Police Station Laxmangarh District Alwar in the offences under Sections 143, 332, 353, 365, 341, 382, 336, 225 of IPC and Section 3 of P.D.P.P. Act.
(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record. Learned counsel for the petitioner while drawing my attention to the contents of FIR, has contended that as per the allegations levelled against him four persons including Mohd. Rustam blocked the way and pelted stones on a vehicle of police department. This is the maximum allegation levelled against him. Neither he caused any injury to any injured person nor prevented police officer in discharging their official duty. The petitioner has been in custody since 22.01.2009 and the case is still pending investigation which is likely to take time, hence, he may be granted indulgence of bail. Learned Public Prosecutor has opposed the bail application. Having considered the rival submissions made at the bar and scanned the relevant material available on record, I deem it just and proper to grant bail to the accused petitioner. It is, therefore, ordered that the accused petitioner Rustam S/o. Bhuru Mev in FIR No. 418/08 Police Station Laxmangarh shall be released on bail on furnishing a personal bond of Rs.50,000/- together with two surety bonds each of Rs.25,000/- 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. ;