Chanda vs State Of Rajasthan-State
2021 Latest Caselaw 9126 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5751/2020

1. Chanda W/o Shri Babru @ Babriya, Aged About 50 Years, Gyaspur, Police Station Deogarh.

2. Babru @ Babriya S/o Shri Gangji, Aged About 55 Years, Gyaspur, Deogarh.

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

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

08/04/2021

Heard learned counsel for the petitioners, learned Public

Prosecutor and perused the material available on record.

This anticipatory bail application has been filed by the

petitioners apprehending their arrest in connection with F.I.R.

No.56/2020 Police Station Deogarh, District Pratapgarh for the

offences under Sections 353, 332 & 34 of the IPC.

Having regard to the peculiar facts and circumstances of the

case as available on record, the application for pre-arrest bail filed

on behalf of the petitioner No.1 Smt. Chanda W/o Shri Babru,

being a woman is accepted. However, the application for

pre-arrest bail filed on behalf of the petitioner No.2 Babru @

Babriya S/o Shri Gangji is rejected. However, He may surrender

before the trial court and move a regular bail application which

shall be considered and decided objectively as per law.

(2 of 2) [CRLMB-5751/2020]

Accordingly, the instant application for pre-arrest bail filed on

behalf of the petitioner No.1 Smt. Chanda W/o Shri Babru is

allowed and it is directed that in the event of arrest of petitioner

Smt. Chanda W/o Shri Babru in connection with F.I.R. No.56/2020

Police Station Deogarh, District Pratapgarh, the petitioner shall be

released on bail; provided she 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 59-Sudhir Asopa/-

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