SHANTA BAI AND ANOTHER Vs. STATE OF RAJ.

JUDGEMENT

(1.) On case FIR No. 266/96 RS. Nimbahera District Chittorgarh being registered against them Smt. Shanta Bai and her son Sanjay filed an application each before the Court of Sessions at Nimbahera District Chittorgarh for grant of anticipatory bail. Criminal Misc. cases 206 and 216 of 1996 were disposed of by Addl. Sessions Judge, Nimbahera by his order dated 25.10.96 now under challenge whereby while allowing them anticipatory bail in the case he amongst other imposed the condition-that is condition No. 1 mentioned in his order-which was that the articles given in dowry except those already handed back would be returned by the accused now petitioners, to the complainant Kumad against receipt which was to be produced on the file.

(2.) Upon hearing the sides, this condition no. 1 by no- stretch of reasoning or imagination can be held to be just and reasonable. This condition no. 1 is therefore quashed after acceptance of this petition and the order dated 25.10.96 under challenge is modified to that extent.