- (1.) I have heard learned counsel for the applicant as well as learned Public Prosecutor for the State and carefully gone through the impugned order. I have also perused the case-diary.
(2.) It is contended by the learned counsel for the applicant that though she was one of the applicants but alleged document of sale deed is in favour of Hukum Singh and the present applicant has nothing to do with it. Taking into consideration the facts and circumstances of the case, I think it just and proper to grant anticipatory bail to the applicant.
(3.) Accordingly, the application filed under Section 438 Cr.P.C. is allowed and it is directed that in the event of arrest of applicant Hemlata W/o Hukum Singh Solanki by I.O./S.H.O. in connection with CR No.197/2006 P.S. Udai Mandir, she shall be released on bail provided she executes a personal bond in the sum of Rs.20,000/- and furnishes two sound and solvent sureties in the sum of Rs.10,000/- each to the satisfaction of the concerned investigating Officer on the following conditions :- 1. That she shall make herself available for interrogation by a police officer as and when required. 2. That she 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 she shall not leave India without the prior permission of the Court.;