Raghuvendra S. Rathore, J. - (1.) After taking into consideration the facts and circumstances of the case as well as nature of allegation against the petitioners and the fact that the advance amount of Rs.11,00,000/- has been returned by the petitioners in court vide Demand Draft No."349875" 000024000 and without expressing any opinion on the merits of the case, I deem it just and proper to grant indulgence of anticipatory bail to them.
(2.) Consequently, the application for anticipatory bail is allowed.
(3.) The S.H.O./I.O./Arresting Authority, Police Station Chaksu, District Jaipur (South) in F.I.R. No.6/2015 is directed that in the event of arrest of the petitioners Smt. Sheela Devi W/o Shri Ashok Kumar and Ashok Kumar S/o Shri Kanhayalal, they shall be released on bail, provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties in the sum of Rs.50,000/- each to his satisfaction on the following conditions:- (i). that the petitioners shall make themselves available for interrogation by a police officer as and when required; (ii). 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 (iii). that the petitioners shall not leave India without previous permission of the court.;