N.K. Jain, J. - (1.) Mr. Kumbhat submits that the petitioner took Rs. 10,000/- on loan from the complaint Madanlal by an agreement dated 25.2.93 to repay the amount and when it is not repaid, the petition has been falsely implicated. Heard learned counsel for the parties.
(2.) Under the facts and circumstances of the case, I deem it just and proper to enlarge the petitioner on anticipatory bail. Accordingly, it is ordered that in the event of arrest of the petitioner Khartaram Jatia in C.R. No. 61/93 P.S. Bali, he shall be released on bail provided he furnishes a personal bond in a sum of Rs. 20,000/- with two sureties of Rs. 10,000/- each to the satisfaction of the Investigating Officer to appear before him on 20.6.93............. on following conditions:- 1. that he shall make himself available for interrogation by a police officer as and when required; 2. that he 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; 3. that he shall not leave India without the previous permission of the Court.;