Ram Lal S/O Bhanwarlal vs State Of Rajasthan
2021 Latest Caselaw 3874 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                13031/2021

Ram Lal S/o Bhanwarlal, R/o Devli Ps Kapren Dist. Bundi Raj.
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Ashindra Gautam For Complainant(s) : Mr. Amit Jindal For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/08/2021

1. Petitioner has filed this second anticipatory bail application

under Section 438 of Cr.P.C.

2. F.I.R. No.31/2020 was registered at Police Station, Kapren,

District Bundi for offence under Sections 420, 467, 468 I.P.C.

3. It is contended by the counsel for the petitioner that after

rejection of the first anticipatory bail application, parties have

entered into compromise on 24.06.2021.

4. Counsel for the petitioner has placed reliance on "Ganesh

Raj Vs. State of Rajasthan"2005 (3) RCC 1401, wherein it is

held that second anticipatory bail application is maintainable on

the ground of new circumstances for further development in a

case.

5. The fact of parties having entered into compromise is not

disputed by counsel for the complainant and has no objection to

(2 of 2) [CRLMB-13031/2021]

grant of anticipatory bail to the petitioner.

6. Learned Public Prosecutor has opposed the second

anticipatory bail application.

7. I have considered the contentions.

8. In view of the fact that parties have entered into a

compromise and complainant has no objection to grant of

anticipatory bail to the petitioner, I deem it proper to entertain the

second anticipatory bail application.

9. The Second Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Kapren, District Bundi 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 /52

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