S S KANODIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The learned counsel for the petitioner states that originally the case was registered under Secs. 223, 224 and 120-B IPC, later on, Sec. 225 IPC was also added and although this fact is mentioned in the body of the application, inadvertantly, it was not mentioned in the cause title of the application. With the consent of the learned PP, the learned counsel for the applicant has been allowed to make the necessary correction in the cause title of the application already filed. Let the arguments be addressed.

(2.) After hearing the learned counsel for the parties and taking into consideration all the facts and circumstances of the case, it is directed that in the event of arrest, the applicant should he released on bail subject to his furnishing a bond in the sum of Rs. 5000/- with one surety in the like amount to the satisfaction of the IO of the case/SHO of the Police Station concerned and undertaking to join the investigation as and when directed by police.