M.B. Sharma, J. - (1.) SOME revolver and some live and used cartridges, are said to have been recovered from the premises which are said to be in a possession of the* accused petitioner as a tenant. The above arms and ammunitions were recovered in the absence of the accused petitioner when the Amin along with other persons had gone to the spot to hand over the possession of the premises to tae landlord and execution of the decree. The accused petitioner is a student, and is said to be studying in M.A. Because the arms and ammunitions have been recovered, I am inclined to release the accused petitioner previous bail, keeping in view his future career.
(2.) CONSEQUENTLY , I allow hereby this bail application and the S.H.O/ Arresting Officer/ I.O., Police Station Bajaj Nagar, Jaipur is therefore, directed that in the event of arrest of petitioner Madan Lai in FIR No. 38/90 he be released on bail, provided he furnishes a personal bond in the sum of Rs 6000/ - (Rs. Six thousand) with two sureties in the amount of Rs. 3000/ - (Rs. Three thousand) each, to his satisfaction, 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, permission of the Court.;