Ratan Singh Son Of Shri Mahaveer @ ... vs State Of Rajasthan
2021 Latest Caselaw 2122 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  1714/2021

Ratan Singh Son Of Shri Mahaveer @ Mot., Aged About 36 Years,
Resident Of Village Hameerwas, Police Station Surajgarh, District
Jhunjhunu (Raj)
                                                                      ----Petitioner
                                      Versus
State Of Rajasthan, Through Public Prosecutor
                                                                    ----Respondent

For Petitioner(s)           :     Mr. Amit Punia
For Complainant(s)          :     Mr. Sanjay Buri
For State                   :     Mr. Arvind Bhadu, 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.193/2020 was registered at Police Station,

Surajgarh, Jhunjhunu for offence under Sections 332, 353, 504

I.P.C.

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

a delay of two days in lodging of the F.I.R. No custodial

interrogation is required in this case.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1714/2021]

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 Surajgarh, Jhunjhunu in F.I.R.

No. 193/2020 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

ARTI SHARMA /57

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