Bhagwat Singh and Another vs State of Rajasthan

Mohini Kapoor, J.—Both the sides have received injuries in an incident which took place on 19-1-1989. Both the sides are said to have used fire arms. On the side of the accused petitioners, their father Nawal Singh is said to have fired a gun and this has accused one injury to Gyasi Ram. Nawal Singh who is said to have fired a gun is the main accused and he is not a petitioner before me. The dispute between the parties appears to be about the land and right of way or a Rasta. Considering all the circumstances, when it can be said that Nawal Singh is the main accused and the role assigned to these petitioners is of general nature, then these petitioners can be released on anticipatory bail.

The SHO/Arresting Officer, Investigation Officer, Police Station Bhusawar, District Bharatpur, in the F.I.R. No. 7/89, is, therefore, directed that in the event of arrest of petitioners Bhagwat Singh, Vijay Singh, Khillu, Munshi, Sumran Singh, Girdhar & Khagesh, they be released on bail provided each of them furnishes a personal bond in the sum of Rs. 3000/- (Rupees three thousand) with one surety each in the like amount to his satisfaction on the following conditions:

[a] that the petitioners shall make themselves available for interrogation by a Police Officer as and when required;

[b] that the petitioners 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;

[c] that the petitioners shall not leave India without the previous permission from the Court;

[d] that the petitioners shall not carry any weapon with them; and

[e] that the petitions shall not enter into the fields of Gyasi Ram.