Sukhvinder Singh vs State
2022 Latest Caselaw 5370 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2628/2022

1. Sukhvinder Singh S/o Sh. Sukhdev Singh, Aged About 35 Years, B/c Ramgadiya, R/o 08 K(B), Teh. Anoopgarh, Dist. Sri Ganganagar.

2. Bhola Singh S/o Sh. Aatam Singh, Aged About 58 Years, B/c Ramgadiya, R/o 08 K(B), Teh. Anoopgarh, Dist. Sri Ganganagar.

3. Kulvinder Singh S/o Sh. Sukhdev Singh, Aged About 40 Years, B/c Ramgadiya, R/o 08 K(B), Teh. Anoopgarh, Dist. Sri Ganganagar.

4. Prathvi Singh S/o Sh. Sadul Singh, Aged About 60 Years, B/c Ramgadiya, R/o 08 K(B), Teh. Anoopgarh, Dist. Sri Ganganagar.

----Petitioners Versus State of Rajasthan through P.P.

----Respondent

For Petitioner(s) : Mr. Devender Singh Thind. For Respondent(s) : Mr. Javed Gauri, P.P.

Mr. Kuldeep Sharma.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/04/2022

This anticipatory bail application has been filed under Section

438 Cr.P.C. by the petitioners apprehending their arrest in

connection with F.I.R. No.77/2022, Police Station Anoopgarh,

District Sri Ganganagar, for the offences punishable under

Sections 379, 448, 323, 143 I.P.C.

Learned counsel for the petitioners submits that the

petitioners have been implicated in this case by way of false F.I.R.,

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whereas the petitioners have nothing to do with the alleged crime.

In such circumstances, no useful purpose will be served by

sending the petitioners behind the bars for an indefinite period.

Thus, the petitioners may be released on anticipatory bail.

Learned Public Prosecutor and learned counsel for the

complainant have 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 under Section 438 Cr.P.C. is

allowed and it is directed that in the event of arrest of petitioners-

(1) Sukhvinder Singh S/o Sh. Sukhdev Singh, (2) Bhola Singh S/o

Sh. Aatam Singh, (3) Kulvinder Singh S/o Sh. Sukhdev Singh &

(4) Prathvi Singh S/o Sh. Sadul Singh in connection with F.I.R.

No.77/2022, Police Station Anoopgarh, District Sri Ganganagar,

the petitioners shall be released on bail; provided each of them

furnishes a personal bond in the sum of Rs.1,00,000/- 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

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them 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 51-prashant/-

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