DAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard the learned counsel and the learned P.P. It is really surprising that the police party was in a jeep but still the accused petitioner is said to have made on escape. At any rate the accused petitioner was not apprehended and others were apprehended, and foreign liquor was recovered.

(2.) In the facts & circumstances of the case I hereby allow this application and direct that in the event of arrest of the accused petitioner Shri Dayal in FIR No. 50/89 PS Ram Gunj, Ajmer. The SHO/IO shall release him on bail on his furnishing a personal bond in the sum of Rs. 5,000.00 with one surety in the like amount to his satisfaction, undertaking to appear before him for introgation/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. Application allowed.