RATAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the case diary as also the statement of prosecutrix Smt. Chandi. After radiological examination, the doctor has opined that her age was about 17 years but below 19 years. As regards the alleged recovery of silver Kandora, it will suffice to add that anticipatory bail does not take away the right of investigation by' police and that even a person, who has been granted anticipatory bail, can be called by the Investigation Officer for interrogation and if he voluntarily makes disclosure statement under section 27 Evidence Act, recovery of an article can legally made at his instance.

(2.) Keeping in view the facts and circumstances of this case, but without commenting on the merits I feel that it is a fit case, wherein the petitioner should be granted anticipatory bail. Accordingly this petition is allowed and it is ordered that in the event of his arrest in F.I.R. Case No/ 140/94, P.S. Kapasan, Distt. Chittorgarh, petitioner Ratanlal be released on bail provided he executes his personal bond for a sum of Rs. 10,000.00 (Rs. ten thousand) and furnishes two sound and substantial sureties for a sum of Rs. 5,000.00 each to the satisfaction of the S.H.O./LO. of the said Police Station with the following conditions:-