BIRAMA RAM Vs. STATE

JUDGEMENT

(1.) Heard the sides.

(2.) In the peculiar facts and circumstances in particular the statement of the daughter of the informant and the accused applicant aged 7 years or so, eye-witness to the occurrence, that her mother upon a quarrel with her father and poured kerosene oil on her own person from a lantern and, thereafter, her father had slapped her, this is a fit case for allowing anticipatory bail.

(3.) I, therefore, allow anticipatory bail to accused applicant-Birama Ram till the presentation of challan, to enable him thereafter to move a regular bail application before the trial court and direct that in the event of her arrest in C.R. No. 102/96, Police Station Nana, Tehsil Bali, District Pali, he be released on entering into a bond in the sum of Rs. 6,000.00 (Rs. Six thousand only) with one surety in the like amount to the satisfaction of the Arresting Officer/Investigation Officer. The usual conditions imposed are that he is to make himself available to the Investigating Officer as and when required by him, not to do any act which may amount to hampering the investigation and to leave country without the prior permission of the trial court. Bail application allowed.