Mohammed Shahrukh vs State
2021 Latest Caselaw 18917 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 16554/2021

Mohammed Shahrukh S/o Shri Mohammed Salim Rangrej, Aged About 21 Years, R/o Shahpura P.s. Shahpura District Bhilwara.

----Petitioner Versus

State, Through Pp

----Respondent

For Petitioner(s) : Mr. R.S. Chundawat

For Respondent(s) : Ms. Anita Gehlot, PP

Mr. Ravindra Acharya for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) apprehend(s) his/her/their arrest in

connection with FIR No.279/2021 of Police Station

Shahpura, Distt. Bhilwara for the offence(s) punishable

under Section(s) 365 IPC.

Learned counsel for the petitioner has submitted that

in the complaint, role of the petitioner has not been

(2 of 3) [CRLMB-16554/2021]

specified. It is further submitted that the matter has been

compromised between the complainant and the

petitioner. It is, thus, prayed that the petitioner may be

granted benefit of anticipatory bail.

Per contra, learned Public Prosecutor has opposed

the anticipatory bail application, however, learned counsel

for the complainant is in agreement that the matter has

already been compromised between the parties.

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant anticipatory bail to the accused

petitioner(s) under Section 438 Cr.P.C.

Accordingly, this/these bail application(s) under

Section 438 Cr.P.C. is/are allowed and it is directed that

in the event of arrest of petitioner(s) - Mohammed

Shahrukh S/o Shri Mohammed Salim Rangrej in

connection with FIR No.279/2021 of Police Station

Shahpura, Distt. Bhilwara, he shall be enlarged on bail

provided he furnishes a personal bond in the sum of

Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of the concerned

I.O./S.H.O. on the following conditions:-

                                                                     (3 of 3)                     [CRLMB-16554/2021]


                                          (i)   that   the   petitioner(s)    shall  make
                                          himself/herself/themselves       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.

(VIJAY BISHNOI),J

113-msrathore/-

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