Shambhudayal S/O Sh. ... vs State Of Rajasthan
2022 Latest Caselaw 2422 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S. B. Criminal Miscellaneous Bail Application No. 2257/2022

Shambhudayal S/o Sh. Laxminarayan, Aged About 50 Years, R/o
Gram Abhaypura, Tehsil Sanganer, Police Station Muhana Jaipur.
                                                                       ----Petitioner
                                     Versus
The State of Rajasthan, Through PP
                                                                     ----Respondent

For Petitioner(s) : Mr. Arpit Srivastava, Advocate for Mr. Amit Ratnawat, Advocate For Respondent(s) : Mr. F.R. Meena, PP for the State Ms. Chhaya Rani, Advocate for Mr. Ravindra Kumar Tomar, Advocate for the Complainant

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/03/2022

1. The present bail application has been filed by the petitioner

Shambhudayal S/o Sh. Laxminarayan under Section 438 Cr.P.C. in

connection with FIR No.856/2021 registered at Police Station

Muhana, Jaipur City (South) for the offence(s) under Sections

384, 420, 406, 379, 504 & 120-B of IPC.

2. Learned counsel for the petitioner submits that the

complainant of this case has entered into a compromise with the

principal accused Suresh Sharma, Deepak Sharma and

Ramchandra Sharma.

3. Learned Public Prosecutor has vehemently opposed the bail

application.

4. Learned counsel for the complainant does not oppose the

fact of compromise.

(2 of 2) [CRLMB-2257/2022]

5. In view of the submission of learned counsel for the

petitioner that the complainant of this case has entered into a

compromise with the principal accused Suresh Sharma, Deepak

Sharma and Ramchandra Sharma and without expressing any

opinion on the merits of the case, this court deems it just and

proper to allow the anticipatory bail application.

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

S.H.O/I.O/Arresting Officer, Police Station Muhana, Jaipur City

(South) in FIR No.856/2021 is directed that in the event of arrest

of the petitioner 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

Mohita /59

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