Rajasthan High Court - Jodhpur
Bhima Ram vs State Of Rajasthan on 27 January, 2021
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14749/2020
1. Bhima Ram S/o Sh. Bhikha Ram, Aged About 47 Years,
B/c Bheel, R/o Kherawas, Takhatgarh Police Station
Takhatgarh District Pali.
2. Smt. Basanti W/o Sh. Bhima Ram, Aged About 40 Years,
B/c Bheel, R/o Kherawas, Takhatgarh Police Station
Takhatgarh District Pali.
3. Smt. Sujuki Devi W/o Sh. Bhima Ram, Aged About 40
Years, B/c Bheel, R/o Kherawas, Takhatgarh Police Station
Takhatgarh District Pali.
----Petitioners
Versus
State of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. R.P. Singharia
Ms. Madhu Bala Singharia
For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA
Mr. Mukesh Trivedi, PP
HON'BLE MR. JUSTICE SANDEEP MEHTA
Judgment / Order
27/01/2021
Office objection has been cured.
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 F.I.R.
No.157/2020 Police Station Takhatgarh, Pali for the offences under
Sections 452, 323 & 354/34 IPC.
The grievous injury caused to the injured Vagaram is located
on his thumb. Cross-cases have been registered inter se between
(2 of 2) [CRLMB-14749/2020]
the parties. There is no requirement of custodial interrogation of
the accused petitioners in this case.
Thus, having regard to the entirety of facts and
circumstances as available on record and upon a consideration of
the arguments advanced at the bar, 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.
Accordingly, the bail application is allowed and it is directed
that in the event of arrest of petitioners (1) Bhima Ram S/o Shri
Bhikha Ram (2) Smt. Basanti W/o Shri Bhima Ram and (3) Smt.
Sujuki Devi W/o Shri Bhima Ram in connection with F.I.R.
No.157/2020 Police Station Takhatgarh, District Pail, 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; and
(iii). that the petitioner(s) shall not leave India without previous
permission of the court.
(SANDEEP MEHTA),J
68-Sudhir Asopa/-
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