Suraj vs State Of Rajasthan
2021 Latest Caselaw 9010 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3664/2021

1. Suraj S/o Shri Hawa Singh, Aged About 20 Years, Shop No. 04, Valmiki Chowk Ke Pas, Ward No. 12, Bhatta Colony, Hanumangarh Junction, District Hanumangarh.

2. Rahul S/o Shri Ajay Choudhary, Aged About 21 Years, Dhillo Colony, Ganesh Mandir Ke Pas, Hanumangarh Junction, District Hanumangarh.

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA Mr. Gaurav Singh, PP Mr. Vinod Kumar Sihag for the complainant

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

07/04/2021

Heard learned counsel for the parties and perused the

material available on record.

This anticipatory bail application has been filed by the

petitioners apprehending their arrest in connection with FIR

No.43/2021, registered at Mahila Police Station, District

Hanumangarh for the offences under Sections 323, 504, 382, 427,

354 & 34 of the IPC.

It is stated that the parties have arrived at a 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

(2 of 2) [CRLMB-3664/2021]

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

Section 438 Cr.P.C.

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioners (1) Suraj S/o Shri Hawa

Singh and (2) Rahul S/o Shri Ajay Choudhary in connection with

FIR No.43/2021, registered at Mahila Police Station,

Hanumangarh, the petitioners shall be released on bail; provided

each of them 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 152-Sudhir Asopa/-

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