- (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 as well as the case-diary.
(2.) It is contended by the learned counsel for the applicant that there is no specific allegations against the applicant and co-accused have already been enlarged on bail. 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 Manak Chand @ Pappu Pazer S/o Thakur Mal by I.O./S.H.O. in connection with CR No.52/2006 P.S. Kotwali District Churu, he shall be released on bail provided he executes a personal bond in the sum of Rs.20,000.00 and furnishes two sound and solvent sureties in the sum of Rs.10,000.00 each to the satisfaction of the concerned investigating Officer on the following conditions :- 1. That he shall make himself available for interrogation by a police officer as and when required. 2. 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. 3. That he shall not leave India without the prior permission of the Court.;