MAHAVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD . It is submitted that incident took place on 5 -5 -1990 but FIR was lodged on 9 -5 -1990. All other accused -persons have been released on bail Under Section 438, Cr. PC. The petitioner is alleged to have armed with gun and fired three shots. How ever, on perusal of the diary, it appears that, there no recovery momo regarding empty cartridges. There is no injury caused to any person also.

(2.) 2. In the facts and circumstances, I am inclined to grant indulgence of the provisions of Section 438,Cr. PC to the accused -petitioner It is therefore, directed that in the event of arrest of accused -petitioner, Manaveer, in FIR No. 116/90, Police Station Mania, District Dhdlpur, he shall be released on bail, provided he furnishes a personal bond in the sum of Rs. 5,000/ - (Rupees five thousand only) with one surety in the like amount each to the satisfaction of the SHO/Investigating Officer/Arresting Officer, Police Station, Mania, District Dholpur, subject to the following conditions: