Ghanshyam S/O Shri Kishan Lal vs State Of Rajasthan
2021 Latest Caselaw 2120 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               2000/2021

1.      Ghanshyam S/o Shri Kishan Lal, R/o Khedki Veerbhan
        Tehsil Kotputli Dist. Jaipur Raj.
2.      Lalit S/o Shri Kishan Lal, R/o Khedki Veerbhan Tehsil
        Kotputli Dist. Jaipur Raj.
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s)        :     Mr. Anoop Agarwal
                               Mr. Hoshiyar Singh Arya
For Respondent(s)        :     Mr. Arvind Bhadu, PP



             HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

04/03/2021

1. Petitioners have filed this bail application under Section 438

of Cr.P.C.

2. F.I.R. No.476/2020 was registered at Police Station, Kotputli,

District Jaipur for offence under Sections 354 I.P.C.

3. It is contended by the counsel for the petitioners that prior to

lodging of the present F.I.R., a complaint was filed to the police

that complainant-party intended to level false allegations against

the petitioners. Parties were bound down under Section 107 &

116(3) of Cr.P.C.

4. Learned Public Prosecutor contends that notice under Section

41-A of Cr.P.C. has been given to the petitioners. They are co-

(2 of 2) [CRLMB-2000/2021]

operating with the investigation and custodial interrogation is not

required.

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 Kotputli District Jaipur in F.I.R.

No. 476/2020 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),J

ARTI SHARMA /64

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