N.L. Tibrewal, J. - (1.) HEARD learned Counsel for the petitioner as well as the learned Public Prosecutor for the State of Rajasthan and also perused the documents on record.
(2.) THE petitioner is a women and she has given birth to a child on 2nd February, 1995. It is also contended that two persons have been assigned one injury on the head of Nauranglal. For the reasons stated above, I am inclined to grant pre -arrest bail to the petitioner Under Section 438 Cr.PC. Taking into consideration all the facts & circumstances of the case, I think it just and proper to grant anticipatory bail to the petitioner Under Section 438 Cr.PC.
(3.) THE SHO/Arresting Officer/Investigating Officer, Police Station Laxmangarh in FIR No. 49/95 is, therefore, directed that in the event of arrest of the petitioner Mst. Teeju Devi W/o Chaina Ram she shall be released on bail, provided he furnishes a personal bond in the sum of Rs. 5000/ - (Rupees five thousand) with one surety in the like amount sum of Rs..../ each, to the satisfaction of the SHO concerned, on the following conditions: (i) that the petitioner/s shall make herself available for interrogation by a Police Officer as and when required; (ii) that the petitioner shall not directly or indirectly, make, any inducement, threat or promise to any person a quainted with the facts of the case, so as to dissuade her from disclosing such facts to the Court, or any Police Officer; and. (iii) that the petitioner shall not leave India without the previous permission of the Court.;