SONU SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - Heard learned counsel for the petitioner and the learned Public prosecutor for state and also perused the material on record.

(2.) AFTER taking into consideration the submissions made before me and taking into consideration the allegations for the offence under Section 382 IPC and also the fact that no previous conviction has been recorded against the accused-petitioner, without expressing any opinion or the merits of the case, I deem it proper to allow the application for bail moved by the applicant under Section 439 Cr. P. C.

(3.) IN the result, the bail application is allowed and it is hereby directed that applicant Sonu Saini S/o Billu Ram Saini shall be released on bail in FIR No. 305/07 of P. S. Kishangarh Bas, Alwar provided that he furnishes a personal bond in the sum of Rs. 30,000/- along with two sureties in the sum of Rs. 15,000/- each to the satisfaction of the concerned Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so till conclusion of the trial. Application allowed.