Bhanwar Lal @ Rajaram S/O Ramkaran vs State Of Rajasthan
2021 Latest Caselaw 2111 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                3286/2021

Bhanwar Lal @ Rajaram S/o Ramkaran, R/o Ganetiya Ki Nadi @
Laxmipura Tehsil Uniara Dist. Tonk Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Sandeep Jain
For State                 :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

04/03/2021

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

Cr.P.C.

2. F.I.R. No 371/2020 was registered at Police Station, Kotwali

Tonk, District Tonk for offence under Section 420 I.P.C.

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

case has been registered against the petitioner. Parties are related

to each other. The allegation that cash amount of Rs. 20 lacs were

given cannot be said to be true because such an amount cannot

be given in cash in view of the guidelines issued by the

Government. It is also contended that per bigha rate is Rs.50,000

and no one would give Rs. 31 lac for six bigha when the

Government rate of six bigha is only around Rs. 3 lacs.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-3286/2021]

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

S.H.O./I.O./Arresting Authority, Police Station Kotwali in F.I.R. No.

371/2020 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

NIKHIL KR. YADAV /82

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