MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Mukesh Sharma Advocate on behalf of the applicant Vinod Garg pertaining to F.I.R. No. 236/2009 at police station Gumanpura, Kota, in the offences under Sections 147, 148, 149 and 307 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 and is in no way connected with the commission of the offences of the instant case. The co-accused Nadeem Hasmi has already been enlarged on bail by the co-ordinate Bench and the case of the petitioner is on a better footing than that of the co-accused person. Only one pistol is alleged to have been recovered from his possession which has no nexus with the offence under Section 307 of IPC, 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 Vinod Garg S/o. Mohan lal in F.I.R. No. 236/2009 at police station Gumanpura, Kota, shall be released on bail on furnishing a personal bond of Rs.5000/-together with one surety bond in the like amount 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_ ;