WALI MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the case diary and the report of the Investigating Officer.

(2.) In his report the investigating officer was reported that the applicant and Kalu Ram co-accused had deposited a sum of Rs. 12459.00 in PDR 7659 and other accounts in the name of Km. Shabana. He was further reported that there was simply oral evidence in support of the allegation of the complainant that more amount was charged from him. The applicant, is a retired teacher and it appears that after his retirement he took-up the job of pursuading the prospective investors to invest their petty savings in the JVG Housing Co. Pvt. Ltd., which appears to have been faced with financial crisis, on commission basis. The applicant appears to have been getting the daily/weekly/monthly collections from the investors reported with the said Co. regularly. He is further reported to be an old and ailing man suffering from hypertension.

(3.) Looking to the facts and circumstances of the case is directed that in the event of his arrest the applicant shall be released on bail on his furnishing two sureties in the amount of Rs. 5000.00 each with PB. in the sum of Rs. 10,000.00 to the satisfaction of the person/authority/Court concured and shall observe the following conditions is,