Prabhu S/O Jagdish vs State Of Rajasthan
2021 Latest Caselaw 2130 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                2394/2021

Prabhu S/o Jagdish, Aged About 46 Years, R/o Kharolya Ki Dhani
Toda Road Malpura Ps Malpura Dist. Tonk Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Laxmi Kant Malpura, through VC 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 332/2020 was registered at Police Station, Malpura,

District Tonk for offence under Sections 341, 323, 307 & 34 I.P.C.

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

allegation against the petitioner is of causing injury to one Ratan

Lal on his arm. The injury sustained is not grievous in nature.

There was only swelling. It is also contended that the main

accused has been given benefit of regular bail.

4 No custodial interrogation of the petitioner is required.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

(2 of 2) [CRLMB-2394/2021]

7. Considering the contention put forth by counsel for the

petitioner, the anticipatory bail application is allowed.

8. The Anticipatory Bail Application is allowed. The

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

332/2020 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 /69

Powered by TCPDF (www.tcpdf.org)