MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Manoj Avasthi Advocate on behalf of the applicant Ashok pertaining to F.I.R. No. 33/2007 at police station Bari, District Dholpur, in the offence under Section 379 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 all the accused persons except the petitioner, have been enlarged on bail by the co-ordinate Bench and the case of the petitioner is similar to those of the co-accused persons. The petitioner has been in custody for the last one year, 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 Ashok S/o. Vidhaya Ram in F.I.R. No. 33/2007 at police station Bari, District Dholpur, shall be released on bail on furnishing a personal bond of Rs.20,000/-together with two surety bonds each in the sum of Rs. 10,000/- 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.mukesh_c_ ;