Rajendra Saxena, J. - (1.) HEARD and perused the available relevant record. Principal co -accused his already been released on bail Under Section 439 Cr.P.C. No specific act of the petitioner except his presence during the alleged incident has been assigned.
(2.) KEEPING in view the injury report and all the relevant facts and special circumstances of this case, to my mind, it is a fit cause wherein the petitioner should be granted anticipatory bail. I, therefore, accept this anticipatory bail application under Section 438 Cr.P.C. and direct the SHO/IO/AO, Police Station Makrana that in the event of arrest of accused petitioner Sarwan Singh in FIR crime No. 255/91 of police station Makrana he shall be released on bail provided he executes his personal bond in the sum of Rs. 10,000/ - (Rs. ten thousand) and furnishes two sound and solvent surety in the amount of Rs. 5000/ - each to the satisfaction of the said SHO/IO/AO for his/their personal appearance before him or before the Court on every date of hearing, on the following conditions: (i) that the petitioner(s) shall make himself available for interrogation by a police officer as and when required; (ii) that the petitioner(s) shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case so as to dissuade him from disclosing such facts to the Court or to any police officer; (iii) that petitioner(s) shall not leave India without the previous permission of the Court.;