J. R. CHOPRA, J. - (1.) HEARD and perused the case diary submitted for my perusal. It is alleged against the accused that he has inflicted six injuries to one Abdul Karim with a sword and one of the injury was reported to be grevious.
(2.) THE contention of Mr. Bohra is that this man has attacked the complainant four times and if he is released on bail, he is likely to kill the complainant. Mr. Jain submitts that the case is under s. 326 IPC and any condition which the court thinks proper may be imposed and the accused may be enlarged on bail. Having considered the record as also the rival submissions made at the bar, I am inclined to accept this bail and order that if accused Sabir furnishes a personal bond in the sum of Rs. 8000/- together with two sureties of Rs. 4000/-to the satisfaction of the learned Judicial Magistrate No. 2 Jodhpur, he be released on bail on the condition that if he takes the law in his hand during the period of his liberty or / and attacks causes any injury to the complainant, the learned lower court will be free to cancel his bail and to take him back in custody. .;