- (1.) The petitioners apprehending their arrest in a non-bailable offence in case FIR No.307 dated 27.9.2005 registered under Sections 148/149/332/353/186/427/307 IPC at Police Station Punhana, District Mewat, have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail.
(2.) After hearing the counsel for the parties and keeping in view the specific allegations against petitioners No.1 to 5, I am not inclined to grant anticipatory bail to them as they had attacked the police party when the same went to the village for investigation. Hence, this petition is dismissed qua petitioners No.1 to 5.
(3.) As far as petitioner No.6-Manu is concerned, keeping in view his age as 72 years and the fact that no specific allegation against him has been made in the FIR, this petition is allowed qua petitioner No.6 and it is directed that in the event of arrest of the said petitioner, he shall be released on bail subject to the following conditions:- (i) that the petitioner shall make himself available for interrogation by a Police Officer as and when required; (ii)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; (iii)that the petitioner shall not leave India without the previous permission of the Court.;