Purushottam S/O Shri Radheyshyam vs State Of Rajasthan

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  1758/2021

Purushottam S/o Shri Radheyshyam, R/o Nagla Tula Ps Rudawal
Dist. Bharatpur Raj.
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Shafiqur Rahman For Respondent(s) : Mr. Arvind Bhadu, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 04/03/2021

1. Petitioner has filed this bail application under Section 438 of Cr.P.C.

2. F.I.R. No.31/2020 was registered at Police Station, Rudawal, District Bharatpur (Raj.) for offence under Sections 332, 353, 336 I.P.C.

3. It is contended by the counsel for the petitioner that there is an inordinate delay in lodging of the F.I.R. General allegations have been levelled against thirty two to thirty five persons in the F.I.R. No custodial interrogation is required in this case.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contention put forth by counsel for the petitioner, the anticipatory bail application is allowed. (Downloaded on 11/03/2021 at 08:50:37 PM)

                                                                              (2 of 2)                       [CRLMB-1758/2021]


                                   7.     The     Anticipatory        Bail       Application           is    allowed.     The

S.H.O./I.O./Arresting Authority, Police Station Rudawal, District Bharatpur (Raj.) in F.I.R. No. 31/2020 is directed that in the event of arrest of the petitioner he shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each 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 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.

(PANKAJ BHANDARI),J ARTI SHARMA /60 (Downloaded on 11/03/2021 at 08:50:37 PM) Powered by TCPDF (www.tcpdf.org)