Mr Sandeep Maheshwari Mr Yogesh Kumar Jatav - for the petitioner Mr RS Raghav, PP for the State BY THE COURT: Learned counsel for the petitioner submits that co- accused has been granted bail and the case of the petitioner is not different than that of the co-accused. The main allegation exist against Harji, thus petitioner may be granted bail.
On the other hand, learned PP has opposed the bail application.
After considering submissions of the parties and without expressing any opinion on merits of the case, which may otherwise affect outcome of the trial, looking to the facts of this 2case, I am of the view that the petitioner deserves to be enlarged on bail. Accordingly, bail application under section 439 CrPC is allowed. It is ordered that petitioner Pappu may be released on bail in FIR No.180/2014, registered with Police Station Lamba Harisingh, Tonk, provided he/she furnishes a personal bond in the sum of Rs.40,000/- together with one surety in the like amount to the satisfaction of the learned trial court for his/her appearance before that Court on all subsequent dates of hearing and as and when called upon to do so.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW