MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Rajendra Sharma Advocate on behalf of the applicant Ramkesh pertaining to F.I.R. No. 868/2007 at police station Hindaun City, District Karauli, in the offence under Section 394 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 co-accused persons namely Chunni @ Hemraj and Bablu have already been enlarged on bail by the co-ordinate Bench as also by this Court and the case of the petitioner is similar to those of the co-accused persons. Hence, on the ground of parity, he may also 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 Ramkesh S/o. Arjun in F.I.R. No. 868/2007 at police station Hindaun City, District Karauli, 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. ;