Akil Hussain vs State Of Rajasthan
2021 Latest Caselaw 8822 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2578/2021

Akil Hussain S/o Majid Hussain, Aged About 32 Years, Debari, Udaisagar Choraha, Tehsil Girwa, District Udaipur.

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

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

Heard learned counsel for the petitioner and learned Public

Prosecutor 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.654/2020, registered at Police Station Pratapnagar, District

Udaipur for the offences under Sections 420, 406 & 120B of the

IPC.

It is stated that parties have arrived at compromise. As per

the factual report, a compromise has been received at the police

station through post.

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

petitioners under Section 438 Cr.P.C.

(2 of 2) [CRLMB-2578/2021]

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner Akil Hussain S/o Shri Majid

Hussain in connection with FIR No.654/2020, registered at Police

Station Pratapnagar, District Udaipur, 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; and

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

permission of the court.

(SANDEEP MEHTA),J 106-Sudhir Asopa/-

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