Norat @ Navratan Bhati vs State
2021 Latest Caselaw 11596 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9700/2021

Norat @ Navratan Bhati S/o Hanuman Ram, Aged About 29 Years, Itavda, Ladkhani, Tehsil Riyabadi, Dist. Nagaur.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Vimal Kumar Maheshwari For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

This bail application under Section 438 CrPC has been filed

by the petitioner apprehending her arrest in connection with FIR

No.29/2020. registered at Police Station Degana, District Nagaur

for offence under Section 379 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 recovery

of the stolen vehicle has already been effected from Manoj @

Munna who has already been granted bail by this Court.

Taking into consideration that the nature of allegations and

that recovery of the stolen vehicle has already been made, without

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

anticipatory bail of the petitioner.

(2 of 2) [CRLMB-9700/2021]

Accordingly, this bail application filed under Section 438 CrPC

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

Norat @ Navratan Bhati s/o Hanuman Ram in the aforesaid

FIR No.29/2020 of Police Station Degana, District Nagaur; 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

116-MMA/-

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