DEVLAL & OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned PR, and perused the case diary. According to the report of Dy.S.P Dholpur, dated 2/2/2002, the accused petitioners Devlal and Damodar were not found involved in this crime, thing according to subsequent investigation, they were found involved, keeping in view the report dated 2/2/2002, the case of accused petitioners Devlal & Damodar is fit for anticipentancy bail.

(2.) Taking into consideration the entire facts and circumstances of the case, it is just and proper to grant bail to the petitioner(s) under section 438 Cr.PC.

(3.) Therefore, the SHO/ Arresting Officer/Investigating Officer of Police Station Kotwali Dholpur is directed that in the event of arrest of petitioner (s) Devlal & Damodar in FIR No. 7102 of aforesaid police station be released on bail provided each of them furnished a personal bond in the sum of Rs. 20,000.00 (Rs. Twenty Thousand) each with one sound surety of like amount each to satisfaction of concerned SHO on the following conditions:-