Ramsharan Son Of Dhansiram vs State Of Rajasthan
2021 Latest Caselaw 2128 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1634/2021

Ramsharan Son Of Dhansiram, Resident Of 6/89, U.i.t. Colony,
Bhiwadi, District Alwar, Rajasthan At Present Resident Of
Mosnota, Nangal Dargu, District Mahendragarh, Haryana.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Anshuman Saxena For Respondent(s) : 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.331/2020 was registered at Police Station, Bhiwadi,

District Alwar (Raj.) (P.S. Distt. Bhiwadi) for offence under Sections

420 & 406 I.P.C.

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

alleged agreement which took place in 2017, present F.I.R. has

been lodged in July, 2020. It is also contended that in the F.I.R.,

there is allegation of giving Rs.13,00,000/- in cash, which is not

possible, as it falls within the period of eight months of

demonetization. It is further contended that the dispute, if any, is

of civil nature.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-1634/2021]

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 Bhiwadi, District Alwar (Raj.)

(P.S. Distt. Bhiwadi) in F.I.R. No. 331/2020 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 /54

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