Dinesh Nath vs State
2022 Latest Caselaw 6761 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12365/2021

Dinesh Nath S/o Daulat Nath, Aged About 35 Years, Sihada, Post Bicchadi, P.s. Dabok, Dist. Udaipur.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. A. R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/05/2022 This anticipatory bail application has been filed by the

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

No.137/2018, Police Station Sukher, District Udaipur, for the

offences under Sections 420, 406, 467, 468, 471,120-B IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record. Learned

counsel for the petitioner submits that the co-accused Pradeep

@Pintu and Vinay have been extended benefit of pre-arrest bail

from the coordinate Bench of this Court. The case of present

petitioner is not distinguishable in any manner from the aforesaid

co-accused. It is not a case where custodial interrogation of the

petitioner would be required.

In view of above submissions and after considering facts and

circumstances as available on record. This Court is of the opinion

(2 of 2) [CRLMB-12365/2021]

that it is a fit case for grant of pre-arrest bail to the petitioner

under Section 438 Cr.P.C.

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner Dinesh Nath S/o Daulat

Nath in connection with F.I.R. No.137/2018, Police Station Sukher,

District Udaipur, the petitioner shall be released on bail; provided

he furnishes a personal bond in the sum of Rs.50,000/- along with

two sureties of Rs.25,000/- each to the satisfaction of the

concerned Investigating Officer/S.H.O. on the following

conditions :-

(i). that the petitioner(s) shall make himself/herself/themselves

available for interrogation by a police officer as and when

required;

(ii). that the petitioner(s) 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(s) shall not leave India without previous

permission of the court.

(FARJAND ALI),J 123-nidhi/-

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