NARAYAN AND ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is contended that initially Final Report was given in the matter but on a protest petition of the informant cognizance under Sections 147, 447, 420, 406, 120B IPC along with Section 3 of SC/ST (Prevention of Atrocities) Act was taken. I scanned the material on record. In view of the allegations made in the FIR and the fact that final report was given by the police, I am of the view that petitioners are entitled to be released under Section 438 Cr. P.C.

(2.) 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 to any other police officer.

(3.) that the petitioner(s) shall not leave India without previous permission of the Court.