Raju @ Rajesh vs State
2021 Latest Caselaw 11143 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2854/2021

Raju @ Rajesh S/o Gattu, Aged About 29 Years, By Caste Meena, R/o Nawalshayam, Fla Futa Talab, Tehsil Bichiwada, District Dungarpur (Rajasthan).

----Petitioner Versus State of Raj., Through P.P.

----Respondent

For Petitioner(s) : Mr. Gyan Jyoti Gupta Mr. Nes Gupta For Respondent(s) : Mr. Mukhtiar Khan, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

19/07/2021

The bail application has been filed under Section 438 CrPC.

in connection with FIR No.43/2021 registered at Police Station

Bichiwada, Distt. Dungarpur for the offences under Sections 341,

327, 323 of IPC, whereupon the investigation was commenced.

Apprehending his arrest, the petitioner moved the bail application

before the court below, which was dismissed. Hence, the bail

application has been filed.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the nature of allegation and the

offences alleged, without commenting further on merits, this bail

application filed under Section 438 CrPC is allowed and it is

directed that in the event of arrest of petitioner Raju @ Rajesh S/o

(2 of 2) [CRLMB-2854/2021]

Gattu, in the aforesaid FIR, he 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 he is accused or suspected.

(SANJEEV PRAKASH SHARMA),J 55-amit/-

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