Karan Bhawani Singh S/O Shambhu ... vs The State Of Rajasthan
2021 Latest Caselaw 2346 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 9013/2021

1.      Karan Bhawani Singh S/o Shambhu Singh, Aged About 25
        Years, R/o Village Lahsoda, Police Station Ravanjana
        Doongar, District Sawai Madhopur (Raj.)
2.      Shambhu Singh S/o Kan Singh, Aged About 53 Years, R/o
        Village     Lahsoda,      Police     Station       Ravanjana        Doongar,
        District Sawai Madhopur (Raj.)
3.      Om Kanwar W/o Shambhu Singh, Aged About 50 Years,
        R/o Village Lahsoda, Police Station Ravanjana Doongar,
        District Sawai Madhopur (Raj.)
                                                                    ----Petitioners
                                     Versus
The State Of Rajasthan, Through P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. Ashindra Gautam through VC and Mr. Amit Jindal through VC For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

07/06/2021

1. Petitioners have filed this bail application under Section 438

of Cr.P.C.

2. F.I.R. No.166/2018 was registered at Police Station,

Ravanjana Doongar, District Sawai Madhopur for offence under

Sections 304-B, 302 I.P.C.

3. It is contended by the counsel for the petitioners that police

submitted negative final report. On protest petition, Court has

taken cognizance. Deceased was in habit of consuming chalk and

(2 of 2) [CRLMB-9013/2021]

when objection was raised, she committed suicide.

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

petitioners, the anticipatory bail application is allowed.

7. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Ravanjana Doongar, District

Sawai Madhopur in F.I.R. No. 166/2018 is directed that in the event of

arrest of the petitioners they shall be released on bail, provided each

of them 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 petitioners shall make themselves available for

interrogation by a police officer as and when required;

(ii). that the petitioners 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 petitioners shall not leave India without previous

permission of the Court.

(PANKAJ BHANDARI (V.J.)),J

ARTI SHARMA /53

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