MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of third bail application filed under Section 439 of Cr.P.C. by Mr. Dinesh Singh Advocate on behalf of the applicant Om Prakash Nagar pertaining to F.I.R. No. 94/2009 registered at police station Vigyan Nagar, Kota, District Kota, in the offence under Section 380 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 he has been bailed out in all the criminal cases which have been pending against him (copy of bail orders have been enclosed in support of the arguments). Learned counsel has further contended that the petitioner has been in custody since 19.2.2009. All the co-accused persons of this case have already been enlarged on bail by the co-ordinate Bench, hence, he may also be granted indulgence of bail as the trial of the case is likely to take time. Learned Public Prosecutor appearing for the State has opposed the bail petition for the namesake. 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 Om Prakash Nagar S/o. Badri lal in F.I.R. No. 94/2009 registered at police station Vigyan Nagar, Kota, District Kota, shall be released on bail on furnishing a personal bond of Rs.50,000/-together with two surety bonds each in the sum 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.
(3.) HOWEVER, it is made clear that in case, the petitioner is arrested in any other criminal case of alike nature, the bail granted to him shall stand automatically stands cancelled without reference to this court. A copy of this order be sent to the concerned police station as also to the concerned court for their information.;