Suresh Kumar S/O Deepchand Jat vs State Of Rajasthan
2021 Latest Caselaw 2413 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                7895/2021

Suresh Kumar S/o Deepchand Jat, Aged About 35 Years, R/o Moi
Sadda Ps Singhana Dist. Jhunjhunu Raj.
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Manish Lawaniya through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

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

Judgment / Order

10/06/2021

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

Cr.P.C.

2. F.I.R. No.227/2020 was registered at Police Station,

Singhana, Jhunjhunu for offence under Sections 420, 406, 384,

120-B I.P.C.

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

dispute, if any, is of civil nature. Co-accused has been given

benefit of anticipatory bail by this Court.

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.

                                                                            (2 of 2)                       [CRLMB-7895/2021]


                                   7.     The    Anticipatory       Bail       Application           is    allowed.     The

S.H.O./I.O./Arresting Authority, Police Station Singhana, Jhunjhunu in F.I.R.

No. 227/2020 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 (V.J.)),J

ARTI SHARMA /26

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