JAGDEESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD. After going through the statement of the prosecutrix recorded under section 164, Cr. P.C. and other facts submitted by the learned counsel for the petitioners with regard to the court marriage of the prosecutrix with the co-accused Girraj Prasad, I am of the view that it is a fit case in which the petitioners should be given the benefit of pre-arrest bail under section 438, Cr. P.C. The SHO/Arresting Officer, Investigating Officer, Police Station Sadar, Alwar in F.I.R. No. 1102/91 is, therefore, directed that in the event of arrest of petitioners - Jagdeesh S/o. Sh. Ram Chander and Rohtash S/o. Sh. Sundar Lal they be released on bail, provided each of them furnished a personal bond in the sum of Rs. 5,000.00 (Rs. Five thousand only) with one surety in the like sum to his satisfaction on the following conditions: (a) that the petitioners shall make themselves available for interrogation by a police officer as and when required; (b) that the petitioners shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case, so as to dissuade him from disclosing such facts to the court, of to any other police officer; and (c) that the petitioners shall not leave India without the previous permission of the court. Application allowed.