MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Mohd. Anees Advocate on behalf of the applicant Bhuranath @ Bhuria pertaining to F.I.R. No. 97/2007 at police station Bhudadit, District Kota, in the offences under Sections 308 and 325 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 in custody since 19.3.2009. The police after completion of investigation has filed the charge-sheet in the court, which is pending trial. The trial shall take time, as such, 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 Bhuranath @ Bhuria S/o. Amar lal in F.I.R. No. 97/2007 at police station Bhudadit, District Kota, 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. ;