Dalip Singh, J. - (1.) The application No. 2296 dated 13.3.2007 is allowed.
(2.) Heard learned counsel for the petitioners and the learned Public Prosecutor and learned counsel for the informant on the bail application. It has been brought to the notice of the Court by the learned counsel for the informant Ranvir that Ranvir and the accused have entered into a compromise which has been filed before the office on 29.1.2007 according to which the F.I.R. No. 75/2006 had been lodged on account of the same mis-understanding and the incident as alleged did not take place. In the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant the benefit of Section 438 Cr.P.C. to accused petitioner.
(3.) Accordingly, the bail application under Section 438 Cr.P.C. is allowed. The concerned S.H.O. is direction that in the event of the arrest of accused petitioner Satyanarain son of Prahlad, in connection with F.I.R. No. 75/2006. Police Station, Kishanganj, District Baran, he shall be released on bail on furnishing a personal bond in the sum of Rs. 20,000/- and two sureties in the sum of Rs. 10,000/- each to his satisfaction on the following conditions : (i) He shall make himself available for interrogation by the Investigating Officer as and when required; (ii) 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/her from disclosing such facts to the Court or to the Investigating Officer; (iii) He shall not leave India without the previous permission of the Court; (iv) He shall not commit similar offence. Anticipatory bail application allowed.;