Shyonath Meena S/O Shri Kalyan ... vs State Of Rajasthan
2022 Latest Caselaw 2369 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               8242/2021

Shyonath Meena S/o Shri Kalyan Sahay Meena, Aged About 58
Years, R/o 11/1158 Malviya Nagar Jaipur Raj.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s)        :     Mr. J R Chaudhary
For Respondent(s)        :     Mr. Mangal Singh Saini, PP



               HON'BLE MR. JUSTICE FARJAND ALI

                         Judgment / Order

16/03/2022

The present bail application has been filed under Section 438

Cr.P.C. on behalf of the accused-petitioner Shyonath Meena S/o

Shri Kalyan Sahay Meena in connection with FIR No.194/2019

registered at Police Station Gandhi Nagar, Jaipur City (East) for

the offence(s) under Sections 420, 467, 468, 471 & 406 IPC.

Learned counsel for the accused-petitioner submits that the

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

allegations leveled in the FIR are patently false.

Learned Public Prosecutor has vehemently opposed the bail

application.

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the F.I.R. impugned and the other

material available on record. Considering the peculiar facts and

circumstances of this case and looking to the allegation that a

(2 of 2) [CRLMB-8242/2021]

negative final report came to be submitted after investigation and

the matter is again being investigated under order of the Judicial

Magistrate, this court deems it just and proper to allow the

anticipatory bail application.

Accordingly, the anticipatory bail application is allowed. The

S.H.O/I.O/Arresting Officer, Police Station Gandhi Nagar, Jaipur

City (East) in F.I.R. No. 194/2019 is directed that in the event of

arrest of the petitioner- Shyonath Meena S/o Shri Kalyan

Sahay Meena 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

ARTI SHARMA /93

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