Mahesh vs State
2021 Latest Caselaw 11013 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8321/2021

Mahesh S/o Sh. Arjunram, Aged About 26 Years, Mahadev Nagar, Balsamand, Mandore, Jodhpur.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Hari Singh Rajpurohit For Respondent(s) : Mr Vikram Singh, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

16/07/2021

This bail application under Section 438 Cr.P.C. has been filed

by the petitioner apprehending arrest in connection with FIR

No.233/2021 registered at Police Station Mandore District Jodhpur

for offence under Sections 458, 336, 504, 353 IPC and Section 3

of PDPP Act.

Heard learned counsel for the petitioners as well as learned

Special Public Prosecutor and perused the entire material available

on record.

Learned counsel for the petitioners submits that the

petitioner is in service and the allegation is not specific as against

the petitioner.

Taking into consideration over all aspects, without

commenting on merits of the case, I am inclined to grant

anticipatory bail to the petitioner.

(2 of 2) [CRLMB-8321/2021]

Accordingly, this bail application filed under Section 438

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

petitioner Mahesh s/o Arjun Ram in the aforesaid FIR

No.233/2021 of Police Station Mandore, District Jodhpur; he shall

be released on bail by the concerned SHO/Investigating Officer,

provided the petitioner 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 themselves 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 petitioners shall not commit any offence similar to the offence of which he is accused or suspected.

(SANJEEV PRAKASH SHARMA),J

101-MMA/-

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