Harphool Singh S/O Pokar Singh vs State Of Rajasthan
2021 Latest Caselaw 5527 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 14491/2021

Harphool Singh S/o Pokar Singh, Aged About 87 Years, R/o
Village And Post Hanumanpura, Tehsil And District Jhunjhunu.
                                                          ----Accused-Petitioner
                                     Versus
State Of Rajasthan, Through Its Public Prosecutor
                                                                  ----Respondent

For Petitioner(s) : Mr. Kuldeep Singh Punia For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

01/10/2021 This application for anticipatory bail has been filed by the

petitioner apprehending his arrest in connection with F.I.R.

No.444/2009 registered at Police Station Gandhi Nagar, District

Jaipur for the offence under Section(s) 420, 120-B & 167 of IPC

and later on for the offence under Section(s) 420, 167, 467, 468,

471 & 120-B of IPC.

Learned counsel for the petitioner submits that he has falsely

been implicated in this case and as a matter of fact, the disputed

marriage certificate already stands cancelled by the judgment and

decree dated 17.09.2014 passed by the Court of learned Civil

Judge (Junior Division), Jhunjhunu in Civil Suit No.76/2010. He

submits that the petitioner is 87 years of age, dispute has already

settled between the parties and prays for benefit of pre-arrest

bail.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-14491/2021]

Taking into consideration the submissions advanced by the

learned counsel for the petitioner, his advance age, the nature of

allegation, cancellation of the disputed marriage certificate by the

competent Civil Court and amicable settlement of dispute between

the parties; but, without expressing any opinion on the merits of

the case, this Court deems it just and proper to enlarge the

petitioner on anticipatory bail under Section 438 Cr.P.C.

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner in connection with afore-

mentioned FIR registered at concerned Police Station, the

petitioner Harphool Singh S/o Pokar Singh shall be released on

bail; provided he furnishes a personal bond in the sum of

₹1,00,000/- (Rupees One Lac only) together with two sureties in

the sum of ₹50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the concerned Investigating Officer/S.H.O. 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.

(MAHENDAR KUMAR GOYAL),J

MADAN/65

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