[email protected] S/O Mularam B/C ... vs State Of Rajasthan
2021 Latest Caselaw 2137 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1680/2020

[email protected] S/o Mularam, Aged About 60 Years, R/o Pendka
Police Thana Nagar Dist. Bharatpur
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Rahul Sinsinwar For State : Mr. Arvind Bhadu

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 227/2017 was registered at Police Station,

Govindgarh for offence under Sections 302, 201 & 120-B I.P.C.

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

petitioner is not named in the FIR. Charge-sheet has been filed

against five persons, however, police has kept investigation

pending under Section 173(8) of Cr.P.C. against the three persons

including the petitioner. It is also contended that petitioner is not

related to the deceased. Complainant has turned hostile.

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

(2 of 2) [CRLMB-1680/2020]

petitioner, the anticipatory bail application is allowed.

7. The Anticipatory Bail Application is allowed. The

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

227/2017 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 /42

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