Shambhu Singh S/O Shri Bahadur ... vs State Of Rajasthan
2021 Latest Caselaw 2355 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8393/2021

Shambhu Singh S/o Shri Bahadur Singh, Aged About 58 Years,
R/o Village Gagachana, Police Statino Chhipabarod District Baran
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through Its Public Prosecutor
                                                                  ----Respondent

For Petitioner(s) : Mr. Vinay Pal Yadav 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.77/2021 was registered at Police Station,

Chhipabarod, District Baran for offence under Sections 332, 353,

394 I.P.C.

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

accused has been given benefit of bail by the Courts. Only

superficial injury has been received by the complainant. Petitioner

was made an accused as he is the brother of the co-accused.

Custodial interrogation is not required in this case.

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-8393/2021]

petitioner, the anticipatory bail application is allowed.

7. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Chhipabarod, District Baran in

F.I.R. No. 77/2021 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 /49

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