GUTTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD and perused the order dated 18/1/1989 by which the learned Sessions Judge, Bharatpur rejected the application of the accused-petitioners. The order of the Learned Sessions Judge show that the complainant had given in writing before the Investigating Officer that the stolen watches have been received back by him. Thus there is nothing to be recovered now from the accused persons. Taking these factors into consideration, this application for bail is allowed.

(2.) THE application is allowed. THE Investigating Officer is hereby directed that in the event of arrest of accused Gutta, (2) Jot Ram (3) Nahane and (4) Lakhan in police case No. 99/88 pending investigation at P.S. Kumar district Bharatpur, they shall be immediately released on bail. THE accused petitioners are directed to make themselves available for interrogation before the Investigating Officer whenever and where ever required by him. Bail granted.