SHYAM SUNDER SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned public prosecutor for the State and perused the relevant material placed before me.

(2.) Considering the rival submissions and looking to the facts and circumstances of the case, I deem it proper to release the accused- applicant on bail under Section 439 Cr.P.C.

(3.) It is, therefore, ordered that the applicant Shyam Sundar Sharma S/o Shri Ganga Shai Sharma, in F.I.R. No. 561/2009 registered at Police Station Shahpura, be released on bail provided he furnishes a personal bond in the sum of Rs. 30,000/- together with two surety bonds in the sum of Rs. 15,000/- each, to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.