Premchand S/O Shri Mathuralal vs State Of Rajasthan
2021 Latest Caselaw 3094 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9592/2021

Premchand S/o Shri Mathuralal, Aged About 69 Years, R/o
Rajgad, Mandita, P.s. Sangod, Dist Kota, Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Petitioner(s) : Mr. Samarth Sharma present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/07/2021

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

Cr.P.C.

2. F.I.R. No.233/2019 was registered at Police Station, Sangod,

Kota Rural for offence under Sections 341, 323, 307 & 143 I.P.C.

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

cross F.I.R. No overt act is assigned to the present petitioner.

Petitioner is aged sixty nine years. Person against whom there is

allegation of causing injury has been given benefit of bail by the

Court below.

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-9592/2021]

petitioner, the anticipatory bail application is allowed.

7. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Sangod, Kota Rural in F.I.R.

No. 233/2019 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

ARTI SHARMA /35

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