- (1.) HEARD . Perused the record. Two stolen tractors are said to have been recovered from the joint possession of the accused-applicant and co-accused Saraur. One such tractor concerns with crime No. 937 of 2011 P.S. Fatehganj East, Bareilly while the other tractor concerned with case crime No. 3784 of 2011 P.S. Baradari District Bareilly. Learned counsel for the applicant has argued that none of the aforesaid tractors were recovered from his possession. He has been falsely implicated in this case. He has further argued that in case crime No. 937 of 2011 he has already been granted bail by the Hon'ble High Court. Per contra learned A.G.A. does not dispute this point. The applicant has already been in jail for about six months in this case. No criminal antecedent has reported and the offence is triable by the court of Magistrate. Let the applicant Nisar Ahmad involved in case Crime No. 3784 of 2011 under sections 328, 379, 420, 411, 467, 468, 471 I.P.C. P.S. Baradari District Bareilly be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:- (a) The applicant shall attend the court according to the conditions of the bond executed by him; (b) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acqauinted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer or tamper with the evidence. ;