Mohammad Rafiq, J. - (1.) CONTENTION of the learned Counsel for the Petitioner is that the dispute was with regard to seizure of a tractor, which Petitioner had purchased on loan from the bank. When the bank authorities came to the village and were taking the tractor, this was resisted by the Petitioner and some other persons. Bank authorities have now compromised the matter with other accused and entire loan amount has been repaid. No injury has been sustained by any person.
(2.) LEARNED Public Prosecutor has opposed the bail application but could not dispute the receipt issued by the bank authorities. Having regard to the facts afore stated and considering all other facts and circumstances of the case, I deem it just and proper to enlarge the Petitioner on pre -arrest bail.
(3.) IN the result, this bail application Under Section 438 Code of Criminal Procedure is allowed and it is directed that in the event arrest of Petitioner Lala @ Lahalar S/o Shri Prasadi in FIR No. 574/2010, PS Mahuwa District Dausa for offence Under Sections. 143, 332, 353 and 379 IPC, he be released on bail by the SHO/IO on his furnishing a personal bond in the sum of Rs. 30,000/ - together with two sureties in the sum of Rs. 15,000/ - each to his satisfaction with the following conditions: 1. that the Petitioner shall make himself available for interrogation by a police officer as and when required; 2. 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 any police officer; and 3. that the Petitioner shall not leave India without previous permission of the court.;