Balveer S/O Sultan vs State Of Rajasthan
2021 Latest Caselaw 3103 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10353/2021

Balveer S/o Sultan, Aged About 35 Years, R/o Chokidaro Ki
Dhani, Tan Hudla, P.s. Mahwa, District Dausa (Raj.)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Mohar Pal Meena 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.863/2020 was registered at Police Station, Mahwa

(Dausa) for offence under Sections 143, 323, 341 & 427 I.P.C.

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

petitioner is a government employee. A compromise has arrived at

between the parties.

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

petitioner, the anticipatory bail application is allowed.

7.   The      Anticipatory      Bail      Application            is    allowed.    The


                                                                         (2 of 2)                     [CRLMB-10353/2021]

S.H.O./I.O./Arresting Authority, Police Station Mahwa (Dausa) in F.I.R. No.

863/2020 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 /39

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