Ganga Ram vs State of Rajasthan

I.S. Israni, J.—Heard both the parties The petitioner is alleged to have committed offence u/s 147, 452 and 323 IPC. This application is u/s 438 Cr.P.C. It is given out by Shri Balwada, learned Counsel for the petitioner that the incident has been wrongly given out in the first information report and infact Mst. Tulsi fell-down on the stones and bad some simple injuries. It is also given out that both the parties are close-relatives but several revenue suits are pending between them.

Shri Srimal learned Addl. Government Advocate, opposes the bail application.

In the facts and circumstances of the case, I consider it just and proper to grant anticipatory bail to the petitioners.

The S.H.O./A.O./I.O., P.S. Raghunathgarh, district Sikar, is directed that in the even of the arrest of the petitioners Ganga Ram, Debu, Karna, Govinda. Dhanna, in FIR No. 92/89 they be released. on hail, provided each of them furnishes a personal bond in the sum of Rs. 5,000/- with one surety in the like amount each, to his satisfaction on the following conditions;

that they shall make themselves available for interrogation by a police officer as and when required:

that they 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;

that they shall not leave India without the prior permission of the court.