Deepak Agarwal vs State
2021 Latest Caselaw 10897 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9181/2021

Deepak Agarwal S/o Jagdish Agarwal, Aged About 36 Years, B/c Hindu, R/o Ward No. 16 Karla Bazar, Galla Mandi, Manhar, Satna, Madhya Pradesh.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Deepender Rajpurohit on behalf of Dr RDSS Kharlia For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

This bail application under Section 438 CrPC has been filed

by the petitioner apprehending their arrest in connection with FIR

No.155/2021 registered at Police Station Pratap Nagar, District

Bhilwara for offence under Sections 420, 406 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the petitioner

has already paid amount of Rs.50,000/- as claimed by the

complainant.

Taking into consideration the over all aspects and without

commenting further on merits of the case, I am inclined to allow

this anticipatory bail of the petitioner.

(2 of 2) [CRLMB-9181/2021]

Accordingly, this bail application filed under Section 438 CrPC

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

Deepak Agarwal s/o Jagdish Agarwal in the aforesaid FIR

No.155/2021 of Police Station Pratap Nagar, District Bhilwara; the

petitionerr shall be released on bail by the concerned

SHO/Investigating Officer, provided he furnishes a personal bond

in the sum of Rs. 20,000/- with two sureties of the like amount 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 to any police officer;

iii) That the petitioner shall not leave India without previous permission of the court;

iv) That the petitioner shall not commit any offence similar to the offence of which she is accused or suspected.

(SANJEEV PRAKASH SHARMA),J

77-MMA/-

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