Suresh S/O Gopal vs State Of Rajasthan
2021 Latest Caselaw 2131 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               1789/2021

1.      Suresh S/o Gopal, Aged About 38 Years, R/o Maandolai Ps
        Lambaharisingh Dist. Tonk Raj.
2.      Jeetram S/o Gopal, Aged About 28 Years, R/o Maandolai
        Ps Lambaharisingh Dist. Tonk Raj.
3.      Rajpaal S/o Shankar, Aged About 25 Years, R/o Maandolai
        Ps Lambaharisingh Dist. Tonk Raj.
4.      Kuldeep S/o Prahlad, Aged About 26 Years, R/o Maandolai
        Ps Lambaharisingh Dist. Tonk Raj.
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal 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.203/2020 was registered at Police Station, Malpura,

District Tonk (Raj.) for offence under Sections 143, 447, 307, 323,

341, 354 I.P.C.

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

is cross F.I.R. Earlier F.I.R. was lodged by the petitioner side. It is

also contended that Petitioners No.1 & 2 have received injuries,

Petitioners No.3 & 4 are not named in the F.I.R. and no overt act is

(2 of 2) [CRLMB-1789/2021]

assigned to the Petitioners No.1 & 2. No custodial interrogation is

required in this case.

4. Learned Public Prosecutor has opposed the bail application.

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 Malpura, District Tonk (Raj.) in

F.I.R. No. 203/2020 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 /61

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