Sukhveer S/O Shri Kajodi Lal vs State Of Rajasthan
2021 Latest Caselaw 2126 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               1730/2021


Sukhveer S/o Shri Kajodi Lal, Aged About 28 Years, R/o Kotdi Ps

Baran Sadar Tehsil And Dist. Baran
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With

S.B. Criminal Miscellaneous Bail Application No. 1731/2021

Satya Narain S/o Shri Ram Swaroop, Aged About 52 Years, R/o

Kotdi Ps Baran Sadar Tehsil And Dist. Baran

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Rohan Jain For Complainant(s) : Mr. Gajveer Singh Rajawat For State : Mr. Arvind Bhadu, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

1. Petitioners have filed these bail applications under Section

438 of Cr.P.C.

2. F.I.R. No.284/2020 was registered at Police Station, Baran

Sadar Dist. Baran for offence under Sections 341, 354, 504, 323,

(2 of 3) [CRLMB-1730/2021]

34 I.P.C.

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

present F.I.R. has been lodged after twelve days of the incident to

counterblast the F.I.R. lodged by the petitioners under Section 308

IPC.

4. Learned Public Prosecutor and counsel for the complainant

have opposed these bail applications.

5. I have considered the contentions.

6. Considering the contention put forth by counsel for the

petitioners, the anticipatory bail applications are allowed.

7. The Anticipatory Bail Applications are allowed. The

S.H.O./I.O./Arresting Authority, Police Station Baran Sadar Dist.

Baran in F.I.R. No. 284/2020 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

(3 of 3) [CRLMB-1730/2021]

permission of the Court.

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA /58-59

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