V.S.DAVE,J. - (1.) HEARD learned Counsel for the parties and perused the papers available on record.
(2.) IT Is contended that the petitioners had removed the bushes and babool trees In pursuance of the contract given by the Panchayat, therefore, if there is any violation, it may be a violation of law by the Panchayat, for which they may be proceeded with but so long Sarpanch and other members of the Panchayat, has not been made accused in the case and the accused petitioners cannot be said to be guilty of the tres -pass into the land as they entered into the land not only with the permission of the Panchayat but after getting contract for Panchayat. All these matters require consideration by this Court. In these circumstances, I am inclined to grant bail to the accused petitioners. The S.H.O./Arresting Officer/Investigating Officer, Police Station, Todabhim, in the F.I.R. No. 39/1992, is, therefore, directed that in the event of arrest of the accused petitioners Bhanwarlal, Mohanlal, Ramswaroop and Muthri, shall be released on pre -arrest ball, provided each one of them furnishes a personal bond in the sum of Rs. 2,000/ - together with one surety in the like amount to his satisfaction, on the following conditions: - 4. 1. that they shall make themselves available for interrogation by a police officer, as and when required; 5. 2. that the petitioners shall not directly, or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case, so as to disuade him from disclosing such facts to the Court to any police officer; and 6. 3. that they shall not leave India, without the previous permission of the Court. ;