Krishan Lal vs State Of Rajasthan
2021 Latest Caselaw 2207 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14647/2020

Krishan Lal S/o Moman Ram, Aged About 29 Years, Ward No. 09, Ranisar, Jaitpur, District Bikaner.

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

----Respondent

For Petitioner(s) : Mr. D.S. Gharsana For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

27/01/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

This anticipatory bail application has been filed by the

petitioner apprehending his arrest in connection with F.I.R.

No.147/2020 Police Station Mahajan District Bikaner for the

offences under Section 3/7 of the Essential Commodities Act and

under Sections 4 & 5 of the Petroleum Act, 1934.

The petitioner was found in possession of 800 liters of diesel.

Recovery has already been effected from him and there appears to

be no requirement for custodial interrogation from the petitioner.

In this background and having having regard to the facts and

circumstances as available on record but without expressing any

opinion on the merits of the case, this Court is of the opinion that

it is a fit case for grant of anticipatory bail to the petitioner.

(2 of 2) [CRLMB-14647/2020]

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner Krishan Lal S/o Shri

Moman Ram, in connection with F.I.R. No.147/2020 Police Station

Mahajan, Bikaner, the petitioner shall be released on bail;

provided he 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

55-Sudhir Asopa/-

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