YAD RAM AND ANOTHER Vs. STATE

JUDGEMENT

(1.) The contentions raised by learned counsel for the petitioners are that both accused-petitioners are Teachers- In the F.I.R only in a general way allegation nave been levelled against them and the deceased died after about four as a result of head injuries. None of them has been ascribed to the accused petitioners. He contends that even as per the statement of Hari Singh (deceased) far as accused-petitioner Yadram is concerned, it does not appear that he used any injury to him as so far as accused-petitioner Gangaram is concerned, is stated that he gave a blow by lathi on his stomach.

(2.) After re-consideration of the matter and after having gone through the diary I am of the opinion that in a case of present nature where the prosecution witnesses have not attributed any injury to the accused-petitioners, it may affect adversely the service career of the petitioners. Therefore, considering the facts and circumstances of the case, I allow this application and direct that in the event of their arrest accused-petitioners Yadram and Gangaram shall be released on bail in F.I.R. case No. 152/87 registered at Police Station, Weir District Bharatpur, by the S.H.O/Investigation Officer on furnishing one personal bond each in the sum of Rs. 10,000.00 along with two sureties each in the sum of Rs. 5100.00 each subject to the condition that the accused-petitioners shall make themselves available for interrogation by a police officer as and when required and that the accused- petitioners 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 to any police officer.