SHER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel and learned P.P. Learned counsel gives out that an application for bail was filed in the Sessions Judge court but was not entertained on the ground that the case is against SC/ST person. I have gone through the FIR which is a case of attempt to theft.

(2.) I hereby allow this application me direct that in the event of arrest of the accused petitioner Sher Singh in FIR No. 43/SO P.S. Mandawar, the SHO/IO shall release him on bail on his furnishing a personal bond in the sum of Rs. 5000.00 with one surety in the like amount to the satisfaction of the SHO/IO undertaking to appear before it for interrogation investigation as and when called upon to do so and further undertaking not to temper with any of such persons who are conversant with the facts of the case.