I.S.Israni, J. - (1.) Heard
(2.) It is given out by Mr. S. Awasthi, learned counsel, that petitioner is working at Jaipur in Hariom Industries whereas the incident has taken place on 13.9.89 at 9.45 P.M. at Kishangarh The learned counsel for the petitioner has produced a photostat copy of the attendance register of the industry which shows that petitioner was on duty from 5 P.M. onwards for night.
(3.) In the facts and circumstances I am inclined to grant indulgence of the provisions of Section 438 Cr.P.C. to the petitioner. It is, therefore directed that in the event of arrest of petitioner Sohanlal in FIR No. 195/89 P. S. Kishangarh district Ajmer, he shall be released on bail, provided he furnishes a personal bond in the sum of Rs. 5000/- (Rupees five thousand only) with one surety in the like amount to the satisfaction of the I.O. Police Station Kishangarh, subject to the following conditions:- (i) That he shall make himself available for interrogation by a police officer as and when required; (ii) that he shall not directly or indirectly make any inducement that 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 he shall not leave India without the previous permission of the court or to any police permission of the court. Bail granted.;