Anju vs State Of Rajasthan
2021 Latest Caselaw 9434 Raj

(1 of 2) [CRLMB-5954/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5954/2021

1. Smt. Anju W/o Manish Vyas D/o Babulal Acharya, Aged About 25 Years, resident of Kheteswar Basti, Nayashahar Bikaner (Raj.).

2. Smt. Kiran W/o Babulal Acharya, Aged About 55 Years, resident of Kheteswar Basti, Nayashahar Bikaner (Raj.).

3. Babulal Acharya S/o Ramlal, Aged About 55 Years, resident of Kheteswar Basti, Nayashahar Bikaner (Raj.).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam, through video-

call.

For Respondent(s) : Mr. Vikram Sharma, P.P Mr. Shyam Sundar Khatri for the complainant.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

This anticipatory bail application has been filed by the

petitioners apprehending their arrest in connection with F.I.R.

No.88/2021, Police Station Gangashahar, District Bikaner for the

offences under Sections 341, 323, 307, 308, 326, 324 and 143 of

the I.P.C.

Learned counsel for the petitioners appearing through video

call submits that according to the statement of the injured,

specific allegations for inflicting injury by knife has been assigned

to co-accused Pradeep and the petitioners gave only fist blows to

the injured. In such circumstances, no useful purpose would be

served by sending the petitioners behind the bar for indefinite

time. Thus, the petitioners may be released on anticipatory bail.

(2 of 2) [CRLMB-5954/2021]

Learned Public Prosecutor as well as learned counsel for the

complainant vehemently opposed the prayer for anticipatory bail.

Heard learned counsel for the parties and perused the

impugned order.

Having regard to the facts and circumstances of the case and

upon a consideration of the arguments advanced at the bar, this

Court is of the opinion that it is a fit case for grant of anticipatory

bail to the petitioners under Section 438 Cr.P.C.

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioners (1) Smt. Anju W/o Manish

Vyas, (2) Smt. Kiran W/o Babulal Acharya & (3) Babulal Acharya

S/o Ramlal in connection with F.I.R. No.88/2021, Police Station

Gangashahar, District Bikaner for the offences under Sections 341,

323, 307, 308, 326, 324 and 143 of the I.P.C., the petitioners shall

be released on bail; provided they furnish a personal bond in the

sum of Rs.1,00,000/- each along with two sureties of Rs.50,000/-

each to the satisfaction of the concerned Investigating

Officer/S.H.O. 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.

(MANOJ KUMAR GARG),J 71-Prashant/-

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