Rajendra Kumar Sharma vs State of Rajasthan

Mohini Kapoor, J.—The amount said to have been embezzled by the petitioner has been deposited by him. The original four receipts in this respect for Rs. 18,151/- have been shown to me. Out of this some money was recovered from his pay. Considering the fact that the amount has been recovered and the petitioner shall face the trial, when it comes up then he can be raleased on anticipatory bail.

The SHO/Arresting Officer, Investigating Officer, Police Station Kotwali, Bharatpur in FIR No. 418/88, is therefore, directed that in the event of arrest of petitioner Rajendra Kumar Sharma be released on bail, provided he furnishes a persona1 bond in the sum of Rs. 5,000/- 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 acquinted with facts of the case so as to dissuade 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.