H.R.PANWAR,J. - (1.) Heard learned counsel for the parties. Perused the statement of prosecutrix Fumandi w/o Baldevji recorded under section 164 Criminal Procedure Code by the Civil Judge (Junior Division), Judicial Magistrate, Pipar City, District Jodhpur. It is contended by learned counsel for the petitioner that prima fade there is no case of SC/ST Act against the petitioner.
(2.) In the facts and circumstances of the case, it is just and proper to grant anticipatory bail to the petiti oner. Accordingly, it is directed that the petitioner shall appear before trial court on 20.11.2001 and move regular bail. Trial Court is directed to release the petitioner Nisar s/o Shri Salam in Criminal Case No. 155/2001 arising out of FIR No. 261/1998 of Police Station Pipar City, Distt. Jodhpur on bail provided he furnishes a personal bond in the sum of Rs. 10,000/- (Rupees ten thousand only) with who sureties of Rs. 5,000/- (Rupees five thousand only) each to the satisfaction of the trial court on the following conditions:- (i) That he 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, and; (ii) That he shall not leave India without the previous permission of the Court. ;