KAPUR, J. - (1.) HEARD Learned Counsel for the petitioner and the Learned P. P.
(2.) THE facts and circumstances of the case have been considered and also the matter which can be said to be in favour of the petitioner. One of them is that he is an employee of Indian Overseas Bank and number two that while making the investigation the police has so far not recorded the statement of the Returning Officer who could be the best witness of the incident which occurred in the polling booth other voters and polling Agents have been examined but independent person is not before this Court. In these circumstances anticipatory bail can be granted. The SHO/arresting Officer/investigating Officer P. S. Khetri Distt, Jhunjhunu in F. I. R. No. 103/88 is therefore directed that in the event of arrest of petitioner Amar Singh Son of Shri Roopa Ram by Caste Jat resident of Bhakhar he be released on bail provided he furnishes a personal bond in the Sum of Rs. 5,000/- Rupees five thousand with one Surety in the like amount to his satisfaction, on the following Conditions:- (a) that the petitioner shall make himself available for interrogation by a police officer as and when required; (b) that the petitioner shall not directly or indirectly make any inducement threat or Promise to any person acquainted with the facts of the case, so as to dissuades him from disclosing such facts to the Court, or to any police officer; and (c) that the petitioner shall not leave India without the previous permission of the Court. .;