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Judgment
Dalip Singh, J.—Having heard Learned Counsel for the petitioners, the learned Public Prosecutor and the Learned Counsel for the complainant and perused the case diary. It has been submitted that the husband has already been arrested. Some recoveries have been made by the police on the basis of information furnished by him, in the facts and circumstances of the case without expressing any opinion on the merits of the case, I deem it just and proper to grant the benefit of Section 438, Cr.P.C. to the accused-petitioners who are the father and mother of the husband.
Accordingly, the bail application u/s 438, Cr.P.C. allowed Me concerned S.H.O. is directed that in the event of the arrest of accused-petitioner No. 1 Abdul Sattar son of Baljeet Jatu and No. 2 Smt. Sabera @ Sabri w/o Shri Abdul Sattar in connection with FIR No. 27/2007, Police Station Kotwali, Sikar, they shall be released on bail on furnishing a personal bond in the sum of Rs. 20,000 and two sureties in the sum of Rs. 10,000 each to his satisfaction on the following conditions:
(i) They shall make themselves available for interrogation by the Investigation Officer as and when required.
(ii) 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 them from disclosing such facts to the Court or to the Investigating Officer.
(iii) They shall not leave India without the previous permission of the Court.
(iv) They shall not commit similar offence.