N. L. Tibrewal, J. - (1.) Heard the learned counsel for the petitioner and the learned P.P. There are cross cases in which the members of both the parties have sustained injuries. So far injured Imrat from the side of the complainant is concerned he has sustained two injuries out of which one injury is on the head by blund object which has been opined to be grievous on X-Ray examination. However, it is not known who is the author of the said injury. The petitioner Kamruddin is said to be 14 years old while the petitioner Garro is said to be 70 years old.
(2.) Taking into considerations all the facts and circumstances of the case, I think it just and proper to grant anticipatory bail to the petitioners.
(3.) The SHO/Arresting Officer/Investigating Officer Police Station Ramgarh (Alwar) in F.I.R. No. 162/1990, is, therefore, directed that in the event of arrest of petitioners, Garro, Sami Khan, Ami Khan, Kamaruddin, they be released on bail, provided each of them furnishes a personal bond in the sum of Rs. 5,000/- (Rs. Five Thousand only) with one surety in the like amount to his satisfaction, on the following conditions : (a) that the petitioners shall make themselves available for interrogation by a police officer as and when required. (b) that the petitioners shall not directly, or indirectly, make any inducement, threat or promise to any person acquainted with the case, so as to dissuade him for disclosing such facts to the court, or any police officer; and (c) that the petitioners shall not leave India without the previous permission of the Court.;