JAGAT SINGH, J. - (1.) THIS is bail application under Section 438 Cr.P.C. on behalf of Dinesh @ Banti against whom an F.I.R./CR No. 22/02 of P.S. Abu Road City trial is pending before learned Sessions Judge, Sirohi on 31.1.2002. Heard learned Counsel as well as learned Public Prosecutor.
(2.) LEARNED Counsel submits that the motor cycle was left by the complainant and his brother at Abu Road and it was not stolen by the present accused. The above motor cycle was also recovered on the basis of disclosure statement given by co -accused Kailaya and Javeed. He further states that petitioner is a student of 18 years only therefore, he be given benefit of anticipatory bail. Learned P.P. has opposed it.
(3.) AFTER considering all the facts and circumstances of the case, I deem it just and proper to allow this application under Section 438, Cr.P.C. Hence, it is ordered that in the event of his arrest in connection with the CR. No. 22/02 P.S. Abu Road City the applicant Dinesh @ Banti shall be released on bail on his furnishing personal bond in the sum of Rs. 10,000/ - (Rupees Ten thousand) and two sureties in the sum of Rs. 5000/ - each, to the satisfaction of the Investigating Officer, provided further that: (a) that he shall not make any inducement, threat or promise to anyone acquainted with facts of the case so as to dissuade him from disclosing such facts to Police or Court; (b) he shall cooperate with the Investigating Officer whenever required to do so during pendency of investigation; (c) he shall not leave India without prior permission of Court. ;