MAN RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE case of the petitioner is that he apprehends his arrest in case No. FIR 12/1982 registered under Secs. 395 and 397, IPC at the Police Station, Virat nagar; District Jaipur on 1/4/1982 on the report of Shri Shyam Sundar It related to the commission of dacoity in the house of Mohan Lal during the night intervening March 31 and April 1, 1982. Sessions Case No. 17/84 was registered against the other co-accused Hanuman Sahai and Ratan Lal. In that case, the learned Sessions Judge vide his order dated 19th June, 1986 has acquitted the accused persons, Hanuman Sahai and Ratan Lal. In another case arising out of the same FIR Samsuddin was acquitted.

(2.) IT is contended by the learned counsel for the petitioner that the petitioner had no knowledge of such proceedings against him. He being a driver, he has to remain normally out of his village. In view of the circumstances that three accused persons have been acquitted in the case of FIR No. 12/1982 and he has to face trial in the same case, I deem it proper to grant interim bail to the accused-petitioner. He be released on bail on his furnishing a personal bond in the sum of Rs. 15,000/- with one surety in the like amount to the satisfaction of the SHO/arresting Officer/investigating Officer, PS Viratnagar, District Jaipur on the following conditions: - (a) that the petitioner shall make himself/available for interrogation by a police officer as and when required; (b) 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 police officer; and (c) that the petitioner shall not leave India without the previous permis-sion of the Court. .