Mst. Teeju Devi vs State of Rajasthan

N.L. Tibrewal, J.—Heard learned Counsel for the petitioner as well as the learned Public Prosecutor for the State of Rajasthan and also perused the documents on record.

The petitioner is a women and she has given birth to a child on 2nd February, 1995. It is also contended that two persons have been assigned one injury on the head of Nauranglal.

For the reasons stated above, I am inclined to grant pre-arrest bail to the potitioner u/s 438 Cr.PC.

Taking into consideration all the facts & circumstances of the case, I think it just and proper to grant anticipatory bail to the petitioner u/s 438 Cr.PC.

The SHO/Arresting Officer/Investigating Officer, Police Station Laxmangarh in FIR No. 49/95 is, therefore, directed that in the event of arrest of the petitioner Mst. Teeju Devi W/o Chaina Ram she shall be released on bail, provided he furnishes a personal bond in the sum of Rs. 5000/- (Rupees five thousand) with one surety in the like amount sum of Rs..../ each, to the satisfaction of the SHO concerned, on the following conditions:

(i) that the petitioner/s shall make herself available for interrogation by a Police Officer as and when required;

(ii) that the petitioner shall not directly or indirectly, make, any inducement, threat or promise to any person a quainted with the facts of the case, so as to dissuade her from disclosing such facts to the Court, or any Police Officer; and.

(iii) that the petitioner shall not leave India without the previous permission of the Court.