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Judgment
Learned counsel for petitioner does not want to press this bail application on behalf of petitioner No.2.
Heard rival submissions of the parties and the matter of petitioner No.1.
After going through the First Information Report, which has been registered against the petitioner for offence under Sections 323, 341, 308 and 34 IPC and after going through the order dated 30.05.2017 passed by learned Sessions Judge under Section 438 Cr.P.C. passed after going through the relevant case diary, I am inclined to grant anticipatory bail to the accused- petitioner No.1
Consequently, the application for anticipatory bail is allowed.
The SHO/IO/Arresting Authority, Police Station Mantowan, District Sawaimadhopur in FIR No. 176/2017 is directed that in the event of arrest of the petitioner No.1 Radheyshyam Farsawat S/o Shri Bihari Lal, shall be released on bail, provided he furnishes personal bond in the sum of Rs.25,000/- with one surety in the like amount to his satisfaction
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 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.
Petition of petitioner No.2 is dismissed as not pressed.