RAGHUNATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the applicant as well as learned Public Prosecutor for the State and carefully gone through the impugned order. I have also perused the case-diary.

(2.) It is contended by the learned counsel for the applicant that the allegation against the applicant is for committing irregularities. Taking into consideration the facts and circumstances of the case, I think it just and proper to grant anticipatory bail to the applicant.

(3.) Accordingly, the application filed under Section 438 Cr.P.C. is allowed and it is directed that in the event of arrest of applicant Raghu Nath S/o Laxman Das by I.O./S.H.O. in connection with CR No.24/2006 P.S. Shambhugarh, he shall be released on bail provided he executes a personal bond in the sum of Rs.20,000/- and furnishes two sound and solvent sureties in the sum of Rs.10,000/- each to the satisfaction of the concerned investigating Officer on the following conditions :-