SADYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri Dhankhar, learned counsel for the accused-petitioner, has placed reliance on 1986 RLW 325 and submitted that since two co-accused have been enlarged on bail under section 438, Cr. P.C. in S.B. Cr. Misc. Bail Application No. 1830/1988, the petitioner being similarly place should be allowed the benefit of bail.

(2.) Looking to the facts and circumstances of the case, I think it just and proper to grant anticipatory bail to the petitioner.

(3.) The SHO/Arresting Officer, Investigating Officer, Police Station, Bandikui (Jaipur) in FIR No. 78/1988 is, therefore, directed that in the event of arrest of the petitioner, he be released on bail provided he furnishes a personal bond in the sum of Rs. 5,000/- (Rupees five thousand only) with one surety in the like amount, to his satisfaction, on the following conditions: That the petitioner shall make himself available for interrogation by a police officer as and when required; That the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case, so as to dissuade him from disclosing such facts to the court, or any police officer; and That the petitioner shall not leave India without the previous permission of the Court. Anticipatory Bail granted.