Akash S/O Omprakash vs The State Of Rajasthan
2021 Latest Caselaw 2348 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8935/2021

Akash S/o Omprakash, R/o Mohanpura Tehsil Todabhim, District
Karoli, Rajasthan.
                                                                    ----Petitioner
                                    Versus
The State Of Rajasthan, Through Pp.
                                                                  ----Respondent

For Petitioner(s) : Mr. Pallav Choudhary through VC For Respondent(s) : Mr. Riyasat Ali, PP

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

Judgment / Order

07/06/2021

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

Cr.P.C.

2. F.I.R. No.134/2021 was registered at Police Station,

Gangapur City District Sawai Madhopur for offence under Section

420 I.P.C.

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

dispute, if any, is of a civil nature. Complainant is a money lender

who has given money to the petitioner on loan. Petitioner has paid

more than thrice the loan amount till date, but still the

complainant is putting pressure on the petitioner and lodged this

F.I.R. to unnecessarily pressurize the petitioner.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-8935/2021]

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

S.H.O./I.O./Arresting Authority, Police Station Gangapur City, District Sawai

Madhopur in F.I.R. No. 134/2021 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 (V.J.)),J

ARTI SHARMA /51

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