SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused petitioner and the learned Public Prosecutor for the State. The marriage of the petitioner's sister is to be performed on 23rd Feb. 1989. An affidavit and invitation card are enclosed. I am inclined to grant interim bail under section 439, Cr. P.C. to the accused petitioner.

(2.) It is, therefore, ordered that accused petitioner Suresh Kumar sb Ramlal Meena be released on bail provided he furnishes a personal bond in the sum of Rs. 10,000/- (Rupees ten thousand) with two sureties in the amount of Rs. 5,000/- each to the satisfaction of the trial court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against him in this case with the further conditions: 1. That the petitioner shall not threaten or influence the witnesses in the case; 2. the petitioner shall not commit any offence;

(3.) the petitioner shall surrender at the Central Jail, Jaipur on or before 1st March, 1989. Put up for compliance report on 7/3/1989. Application allowed.