Ramchandra Son Of Shri Narsingh vs State Of Rajasthan
2022 Latest Caselaw 3130 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 11297/2021

Ramchandra Son Of Shri Narsingh, Resident Of Dhani Ghughla
Wali, Village Indore, Tehsil Tijara, District Alwar, Rajasthan.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Ms. Gayatri Rathore, Sr. Adv. with Mr. Ran Singh For Respondent(s) : Mr. MS Saini, PP

HON'BLE MR. JUSTICE FARJAND ALI Order 18/04/2022

1. The present bail application has been filed under Section 438

Cr.P.C. on behalf of the accused-petitioner Ramchandra Son Of

Shri Narsingh in connection with FIR No. 206/2011 registered at

Police Station Pragpura, District Jaipur Rural for the offence(s)

under Sections 420, 467, 468, 471 & 120B IPC.

2. Learned counsel for the accused-petitioner submits that the

accused-petitioner has been falsely implicated in this case. The

accused-petitioner has nothing to do with the alleged offences.

Challan has been field in the matter. He is ready and willing to

furnish bail bonds to the entire satisfaction of the Hon'ble High

Court.

3. Learned Public Prosecutor has vehemently opposed the bail

application.

4. Heard learned counsel for both the sides. Perused the

material made available on record. It is reflecting that vide order

(2 of 2) [CRLMB-11297/2021]

dated 27.10.2021, a co-ordinate bench of this court had directed

the petitioner to join the investigation and an interim protection

from arrest had been granted. It is appearing that the petitioner

has joined the investigation. There is no allegation that he ever

abused the opportunity granted in his favor. The present is not a

case where custodial interrogation would be required. Thus,

looking to the overall facts and circumstances of the case and

following the judgment passed by Hon'ble the Supreme Court in

case of Abhishek Kumar v. State of Delhi [Criminal Appeal

No. 360/2022], this Court deems it just and proper to allow the

anticipatory bail application filed on behalf of the accused-

petitioner.

6. Accordingly, the anticipatory bail application is allowed. The

S.H.O/I.O/Arresting Officer, Police Station Pragpura, District Jaipur

Rural in F.I.R. No. 206/2011 is directed that in the event of arrest

of the petitioner Ramchandra Son Of Shri Narsingh, he shall be

released on bail, provided he furnishes a personal bond in the sum

of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each

to the satisfaction of the S.H.O/I.O/Arresting Officer of the

concerned Police Station 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.

(FARJAND ALI),J

SAHIL/151

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