- (1.) THE applicant has moved the present application under Section 439 Cr.P.C., seeking his release on bail in respect of the FIR No. being No513/12 registered at Police Station Bhusawar District Bharatpur, for the offences under Sections 327 and 384 of IPC.
(2.) HEARD learned advocate for the applicant and learned public prosecutor for the State and perused the relevant material placed before the court. Having regard to the facts and circumstances of the case, it appears that the main allegations in the FIR were against the accused Himanshu @ Lovely, who has been ordered to be released on bail vide order dated 6.2.12 passed in SB Cr. Misc. Bail Application No. 2385/12. The learned Public Prosecutor also does not dispute the said fact. There are no other allegations against the present accused except those mentioned in the FIR. In view of the above, the application deserves to be allowed. The applicant named Geru @ Raj Kumar S/o Kanta Prasad shall be released on bail in connection with FIR No. 513/11 registered at P.S. Bhusawar District Bharatpur, on his furnishing personal bond of Rs. 50,000/- and the two sureties of Rs. 25,000/- each of the like amount to the satisfaction of the trial court, on the following conditions:- (a) that the applicant shall make himself available for interrogation by the Investigation Officer as and when required and shall cooperate with the investigation by the Investigation Officer ; (b) the applicant shall not commit any offence similar to the offence of which he is accused or suspected, of the commission of which he is suspected; (c) that the applicant 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 or temper with the evidence; (d) that the applicant shall attend the concerned court as and when directed and found necessary; (e) that the applicant shall not leave the territory of India without previous permission of the concerned trial court, and shall deposit the passport, if any, before the trial court; (f) the applicant shall furnish his present correct residential alongwith the contact number before the trial court and shall also intimate the change, if any, which may take place in future to the trial court. ;