Jawahar Singh S/O Ajiram ... vs State Of Rajasthan
2021 Latest Caselaw 2688 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10497/2021
Jawahar Singh S/o Ajiram Choudhary, Aged About 37 Years, R/o
Khudiyana Ps Kahtoomar Dist. Alwar
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Kapil Bhardwaj For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

07/07/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No.95/2021 was registered at Police Station,

Kathoomar, District Alwar for offence under Sections 143, 147,

148, 323, 341, 452 and 302 I.P.C.

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

petitioner is not named in the FIR but police has kept the matter

pending under Section 173(8) of Cr.P.C. against the present

petitioner and petitioner has therefore filed this anticipatory bail

application.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contention put forth by counsel for the

(2 of 2) [CRLMB-10309/2021]

petitioner, the anticipatory bail application is allowed.

7. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Kathoomar, District Alwar

in F.I.R. No. 95/2021 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/- (Rupees One Lac only) together with

two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand

only) 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 /31

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