- (1.) HEARD learned counsel for the parties.
(2.) LEARNED Public Prosecutor as well as learned counsel for the complainant admitted that there is no distinction in between the case of present petitioners and the case of co-accused persons, namely Chandrakant Sharma and Krishan, who have been granted the benefit of bail under Section 438 Cr.P.C. by this Court in S.B. Criminal Misc. Bail Application No.3090/2012. In these circumstances, without expressing any opinion on merits and demerits of the case, the bail application of present petitioners under Section 438 Cr.P.C. is also allowed.
(3.) CONSEQUENTLY , the S.H.O. of the Police Station Behror, District Alwar is directed that in the event of arrest of petitioners (1) Vikram S/o Lekharam and (2) Ramnarayan S/o Lekharam in FIR No.518/2011 registered under Sections 143, 323, 341, 452 and 427 IPC, he shall enlarge them on bail, provided each of them furnishes a personal bond in the sum of Rs.25,000/-(Rupees twenty five thousand only) with one surety of the like amount each to his satisfaction on the following conditions:- (i) They shall make themselves available for interrogation by Investigating Officer as and when required; (ii) They 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; (iii) They shall not leave India without the previous permission of the Court. ;