Ram Karan And Anr. @APPELLANT@Hash State Of Rajasthan Ors.

Petitioners have filed these miscellaneous bail applications under Section 438 Cr.P.C.

F.I.R. No.16/2018 was registered at Police Station Nagarfort, Tonk for offence under Sections 143, 323, 341, 324, 452, 308 of I.P.C., 1860.

It is contended by counsel for the petitioners that there is a cross F.I.R. in this case. Injuries sustained by the injured are simple in nature. Main

accused in this case has been enlarged on bail under Section 439 of Cr.P.C. Custodial interrogation of the petitioners is not required.

Learned Public Prosecutor has opposed these bail applications.

I have considered the contentions.

Considering the arguments put forth by counsel for the petitioners, I deem it proper to allow these anticipatory bail applications.

These anticipatory bail applications are allowed. The S.H.O/I.O/Arresting Officer, Police Station Nagarfort, Tonk in F.I.R. No.16/2018 is directed

that in the event of arrest of the petitioners they shall be released on bail, provided each of them furnishes a personal bond in the sum of Rs.50,000/-

with two sureties in the sum of Rs. 25,000/- each to his satisfaction on the following conditions :-

(i). that the petitioners shall make themselves available for interrogation by a police officer as and when required;

(ii). 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 any police officer, and

(iii). that the petitioners shall not leave India without previous permission of the court.

 8. A copy of this order be placed in connected file.