- (1.) Heard. Case diary perused. As per the prosecution case itself the accusation of setting fire to ...[VERNACULAR TEXT OMITTED]... is against the co-accused, Banwari and not against the petitioner. In my view, the petitioner should be given the benefit of pre-arrest bail u/s 438 Cr.P.C.
(2.) The SHO/Arresting Officer/Investigating Officer, Police station Nawalgarh, Dist. Jhunjhunu in FIR No. 61/92 is therefore, directed that in the event of petitioner Sanwarmal S/o Sh. Sultanpuri he be released on bail, provided he furnishes a personal bond in the sum of Rs. 5,000/- (Rupees Five Thousand) with one surety in the like amount to his satisfaction, on 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 the previous permission of the court.;