Inderjeet Singh, J.:— The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 347/2018 registered at Police Station Surajgarh District Jhunjhunu for the offence(s) under Sections 147, 148, 149, 302 & 397 of IPC.
2. Counsel for the petitioner submits that co-accused Rajesh Kumar @ Polia has already been released on bail by this court vide order dated 10.05.2019 passed in S.B. Criminal Misc. Bail No. 5345/2019 and his case is similar to that of co-accused Rajesh Kumar @ Polia.
3. Learned Public Prosecutor & counsel for the complainant have opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Ajay Kumar @ Shyodan S/o Shri Hari Singh shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs. 50,000/- with two sureties of Rs. 25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.