Monu vs State
2021 Latest Caselaw 8785 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2925/2021

Monu S/o Shri Trilok Singh, Aged About 26 Years, By Caste Jat Sikh, R/o Ward No. 14, Kesarisinghpura, Shrikaranpur, District Shri Ganganagar, Rajasthan.

----Petitioner Versus State, Through P.P.

                                                                  ----Respondent


For Petitioner(s)          :     Mr. Ajeet Singh
For Respondent(s)          :     Mr. Vikram Sharma, PP
                                 Mr. Himmat Jagga



             HON'BLE MR. JUSTICE SANDEEP MEHTA

                                  Judgment

05/04/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and learned counsel for the complainant and perused

the material available on record.

This anticipatory bail application has been filed by the

petitioner apprehending his arrest in connection with FIR

No.187/2019, registered at Police Station RAC Centre, District

Shrikaranpur for the offences under Sections 420, 467, 468, 471

& 120B of the IPC.

It is stated that the parties have arrived at compromise.

Thus, having regard to the entirety of facts and circumstances as

available on record, this Court is of the opinion that it is a fit case

to extend the benefit of pre-arrest bail to the petitioner under

Section 438 Cr.P.C.

(2 of 2) [CRLMB-2925/2021]

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner Monu S/o Shri Trilok Singh

in connection with FIR No.187/2019, registered at Police Station

RAC Centre, District Shrikaranpur, the petitioner shall be released

on bail; provided he furnishes 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(s) shall make himself available for interrogation by a police officer as and when required;

(ii). that the petitioner(s) 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; an

(iii). that the petitioner(s) shall not leave India without previous permission of the court.

(SANDEEP MEHTA),J 111-Sudhir Asopa/-

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