Mahesh Chandra Sharma, J.

1.This bail application has been filed under Section 438 Cr.RC.

2. Learned counsel for the petitioner has contended that accused petitioner is a Bank Manager and he put his signature on the application form in the capacity of Bank Manager. Nothing is to be recovered from him. He is a young fellow and it is the first offence of his life. The alleged offence is triable by First Class Magistrate, hence he should be released on bail.

Learned PP has opposed the bail application.

3. In view of above, without expressing any opinion on the merits and demerits of the case, I deem it just and proper to grant anticipatory bail to the petitioner.

4. Therefore, this bail application filed under section 438 Cr.RC is allowed and it is directed that in the event of arrest of petitioner Dheer Singh s/o Shri Abhay Singh in connection with FIR No. 141/2013 registered at Police Station, Malviya Nagar, Jaipur, he shall be released on bail by the concerned SHO/Investigating Officer, provided the furnishes a personal bond in the sum of 1,00,000/- ( One Lakh), with two sureties of 50,000/- ( Fifty Thousand) each to his/her 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 the case, so as to dissuade him from disclosing such facts to the court or to any police officer;

(iii) That the petitioner shall not leave India without previous permission of the court;

(iv) That the petitioner shall not commit any offence similar to the offence of which he is accused or suspected.

Application of Anticipatory Bail Allowed.