GOYAL, J. - (1.) HEARD learned counsel for the petitioner learned Public Prosecutor and perused the case diary. It was argued that articles of strithan have already been returned. learned Public Prosecutor States that same of the articles are stile to be returned. Although there is no mention of articles in F. I. R. as well as in the statement of the complainant.
(2.) TAKING into consideration the entire facts and circumstances of the case, it is just and proper to grant bail to the petitioner under Sec. 438 Cr. P. C. Therefore, the SHO of Police Station Thanagaji, Alwar is directed that in the event of arrest of petitioner Pappu Ram s/o Dhanna Ram in FIR No. 138/2002 of aforesaid police station be released on bail provided he furnishes a personal bond in the sum of Rs. 20,000/- (Rs. Twenty thousand) with one sound surety of Rs. 20,000/- to the satisfaction of concerned SHO 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 previous permission of the court. .;