HAZARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is an application for grant of interim bail on the ground that the father of the petitioner has expired on 4 -3 -1989, Considering this reason it can be said that interim bail can be granted on appropriate conditions.

(2.) THE petitioner Hazari shall be released on interim bail provided he furnishes a personal bond in the amount of Rs. 5,000/ - with two sureties in the amount of Rs. 2,500/ - each to the satisfaction of the Additional Sessions Judge No. 6 Jaipur City Jaipur for his appearance during the course of trial on all dates of hearing during the period he remains on bail and as and when he is called upon to do so and also on the condition that he shall surrender before the Central Jail, Jaipur on or before 3rd April, 1989 and on the further condition that during the period of his interim bail he shall not threaten or influence the witnesses of the prosecution either himself or through anyone else.