Rajesh Balia, J. - (1.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor.
(2.) In the facts and circumstances of the case, I deem it just and proper to grant anticipatory bail to the petitioner. Accordingly, it is directed that in the event of arrest, the petitioner. Anuj Joshi under F.l.R./C.R.No. 296/93 of Police Station, Kotwali Bhilwara, he shall be released on bail, provided he furnishes a personal bond in a sum of Rs. 5,000/- (Rupees Five thousand only) with two sureties of Rs. 2,500/- each, to the satisfaction of Investigation Officer, Police Station Kotwali, Bhilwara, on the following conditions: (i) that he shall make himself available for and co-operate with the Investigating Officer, as and when required; (ii) 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; and (iii) that he shall not leave India without previous permission of the Court. Heard and Bail granted;