Tara Chand vs State Of Rajasthan
2021 Latest Caselaw 11028 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8440/2021

Tara Chand S/o Kashi Ram, Aged About 48 Years, B/c Jat, R/o Dhani Chak- 11, Ptp Kishanpura Utradha, Teh. Sangaria Dist. Hanumangarh.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Jaidev Singh Bhati 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.133/2020 registered at Police Station Sangaria, District

Hanumangarh for offence under Sections 420, 467, 468, 471,

474, 120B IPC

Heard learned counsel for the petitioner as well as learned

Special Public Prosecutor and perused the entire material available

on record.

Taking into consideration the allegations and that the

petitioner himself is a complainant, without commenting on merits

of the case, I am inclined to grant anticipatory bail to the

petitioners.

Accordingly, this bail application filed under Section 438

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

petitioner Tara Chand s/o Kashi Ram in the aforesaid FIR

(2 of 2) [CRLMB-8440/2021]

No.133/2020 of Police Station Sangaria, District Hanumangarh; 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

102-MMA/-

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