ABDUL SATTAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HAVING heard Learned Counsel for the petitioners, the learned Public Prosecutor and the Learned Counsel for the complainant and perused the case diary. It has been submitted that the husband has already been arrested. Some recoveries have been made by the police on the basis of information furnished by him, in the facts and circumstances of the case without expressing any opinion on the merits of the case, I deem it just and proper to grant the benefit of Section 438, Cr.P.C. to the accused -petitioners who are the father and mother of the husband.

(2.) ACCORDINGLY , the bail application under Section 438, Cr.P.C. allowed Me concerned S.H.O. is directed that in the event of the arrest of accused -petitioner No. 1 Abdul Sattar son of Baljeet Jatu and No. 2 Smt. Sabera @ Sabri w/o Shri Abdul Sattar in connection with FIR No. 27/2007, Police Station Kotwali, Sikar, they shall be released on bail on furnishing a personal bond in the sum of Rs. 20,000 and two sureties in the sum of Rs. 10,000 each to his satisfaction on the following conditions: