MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Rahul Tiwari Advocate on behalf of the applicant Fatta @ Fateh Singh pertaining to F.I.R. No. 140/2009 at police station Kotkasim, Alwar, in the offences under Sections 14 and 19/54 of Rajasthan Excise 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 canvassed that he has been falsely implicated and is in no way connected with the commission of the offences of the instant case. He is innocent. He has been in custody for quite a long time, 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 Fatta @ Fateh Singh S/o. Vishram in F.I.R. No. 140/2009 at police station Kotkasim, Alwar, shall be released on bail on furnishing a personal bond 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. ;