MANJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for accused petitioner, learned Public Prosecutor for the state and perused the material placed during the course of arguments.

(2.) Without making any observations on merits, having considered the rival submissions made at the bar, nature of allegations levelled against the accused petitioner, material placed during the course of arguments and entire facts and circumstances, I deem it proper to enlarge the accused petitioner on bail under section 439 Cr. P.C.

(3.) It is, therefore, ordered that the accused petitioner Manjesh Kumar S/o. Ram Chandra in FIR No. 1188/2006 Police Station Sanganer, District Jaipur be released on bail provided he furnishes a personal bond in the sum 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 to appear before that Court on all dates of hearing and as and when called upon to do so during the pendency of the trial against him. Application allowed.