Kajod Lal S/O Shri Hargovind vs State Of Rajasthan
2021 Latest Caselaw 2630 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                10425/2021
Kajod Lal S/o Shri Hargovind, R/o Mukandkhedi P.s. Bapcha Dist.
Baran (Raj.) (The Accused Petitioner Is In Custody At Sub Jail
Chabbra Dist. Baran)
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Sanjay Sharma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/07/2021

1. Petitioner has filed this miscellaneous bail application under

Section 438 Cr.P.C.

2. F.I.R. No.273/2021 was registered at Police Station Chhabra,

District Baran for offences under Sections 147, 148, 149, 332,

353, 307, 436 & 427 of IPC.

3. It is contended by counsel for the petitioner that similarly

situated co-accused have been given benefit of bail and

anticipatory bail by the Court.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the arguments put forth by counsel for the

petitioner, I deem it proper to allow the anticipatory bail

application.

                                                                            (2 of 2)                          [CRLMB-10425/2021]


                                   7.     The     anticipatory         bail     application             is    allowed.      The

S.H.O/I.O/Arresting Officer, Police Station Chhabra, District Baran

in F.I.R. No. 273/2021 is directed that in the event of arrest of the

petitioner he shall be released on bail, provided he furnishes a

personal bond in the sum of Rs.1,00,000/- with two sureties in the

sum of Rs. 50,000/- each 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 any police officer, and

(iii). that the petitioner shall not leave India without previous

permission of the court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /42

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