MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Vinay Pal Yadav Advocate on behalf of the applicant Iqbal @ Longiya pertaining to F.I.R. No. 5/2009 registered at police station Ganj, Ajmer in the offences under Sections 323, 341 read with Section 34 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 co-accused persons namely Mohammad Rafiq @ Mota and Aabid have already been enlarged on bail by the co-ordinate Bench and the case of the petitioner is similar to that of the co-accused persons, hence, on the ground of parity, he may also be granted indulgence of bail. 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 Iqbal Ali @ Longiya S/o. Fakir Mohd. in F.I.R. No. 5/2009 registered at police station Ganj, Ajmer 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. ;