Govindsharan Khandelwal S/O Late ... vs State Of Rajasthan
2021 Latest Caselaw 2217 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16318/2019

Govindsharan Khandelwal S/o Late Shri Bhonri Lal, R/o House No
2054 Banthiya Bhawan Haldiyon Ka Rasta Joahari Bazar Jaipur At
Present R/o House No A-47 Sitarampuri Hida Ki Mori Galta Road
Jaipur
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Govind Sharma
For State                 :     Mr. Arvind Bhadu



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

09/03/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No 995/2013 was registered at Police Station, J.D.A.

(Jaipur) for offence under Sections 420, 406, 467, 468, 471 &

120-B I.P.C.

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

is of year 2013. The dispute if any of civil nature. Petitioner has

refunded the part of the money received at the time of executing

the agreement to sale and have given cheque. No custodial

interrogation of petitioner is required.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-16318/2019]

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 J.D.A. (Jaipur) in F.I.R. No.

995/2013 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 /62

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