DALJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) LEARNED counsel for the petitioner has shown photostat copies of some letters which are infact love-letters alleged to have been written by Minu, who is me daughter of the complainant.

(2.) TAKING into consideration all the facts and circumstances and the fact that no article has been taken in me alleged theft, the petitioner may be given the benefit if pre-attest bail u/s.438 Cr.P.C.i.It is ordered that the petitioner Daljit Singh 5/0. Dhyan Singh, if sought to be arrested by me SHO, P.S. Hindaun City in F.I.R. No. 460/92, he shall be released on bail on his furnishing a personal bond in the sum of Rs. 5,000/- (Rs. Five thousands) with one surety in the like amount, to the satisfaction of the SHO concerned to appear before him for interrogation/priority whenever required.