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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material on record and the case diary.
This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with F.I.R.
No.58/2015, Police Station Khiwara for the offences under Sections 420, 406, 467, 468, 471, 472, 409 and 120B IPC.
Principal co-accused has been granted regular bail. The petitioner's role in the entire sequence of events is not very significant.
Thus, having regard to the entirety of facts and circumstances of case and considering the arguments advanced at the Bar, this Court is of the opinion that the petitioner deserves to be granted anticipatory bail.
Resultantly, the instant bail application preferred on behalf of the petitioner is allowed and it is directed that in the event of arrest of petitioner Gena Ram in connection with F.I.R.
No.58/2015, Police Station Khiwara, he shall be released on bail; upon furnishing a personal bond in the sum of Rs.50,000/- along with two sureties of Rs.25,000/- each to the satisfaction of the concerned Investigating Officer/S.H.O. on the following
conditions :-
(i). that the petitioner shall make himself 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 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 petitioner shall not leave India without previous permission of the court.