V.S. Dave, J. - (1.) The only non-bailable offence in this case is Section 3(l)(x) of S.C. and S.T. Prevention of Attrocities Act, which has not been correctly mentioned in the first information report by I.O. who is a Deputy S.P., in the case. In fact, no allegation has been levelled in the first information report so as to attract the aforesaid provision. Looking to the facts and circumstances of the case and the previous dispute about the tenancy of a house, I deem it proper to enlarge the accused petitioners on bail. The S.H.O./I.O./Arresting Officer, Police Station, Phulera in -F.I.R. No. 43/1993 is therefore, directed that in the event of arrest of accused petitioners namely Rajendra Singh, Mukesh Singh, Rakesh Singh and Mahesh Singh, shall be released on pre-arrest bail, provided each one of them furnishes a personal bond in the sum of Rs. 2000/- together with one surety in the like amount to his satisfaction on the following conditions: 1. that the accused petitioners shall make themselves available for interrogation by a Police Officer; as and when required; 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 dissuade him from disclosing such facts to the Court or any Police officer; and 3. that the accused petitioners shall not leave India, without previous permission of the Court.;