MANNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the applicant as well as learned Public Prosecutor for the State and carefully gone through the impugned order. It is contended by the learned counsel for the applicant that co-accused have already been enlarged on bail and neither specific role has been assigned to the present applicant nor his name has been mentioned in the FIR.

(2.) Taking into consideration the facts and circumstances of the case and without expressing any opinion, I think it just and proper to enlarge the accused-applicant on bail.

(3.) Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed and it is directed that the applicant Manna S/o Ratna shall be released on bail (in FIR No.99/2006 P.S. Kalinjara District Banswara) provided he executes a personal bond in the sum of Rs.20,000/- and furnishes two sound and solvent sureties in the sum of Rs.10,000/- (out of which, one surety must be furnished by one female member of family, either mother, wife or sister) each to the satisfaction of the learned trial court for his appearance before that Court on each and every date of hearing and whenever called upon to do so, till the completion of trial.