Rujdar vs State Of Rajasthan Through Pp on 20 February, 2018

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Rajasthan High Court - Jaipur

Rujdar vs State Of Rajasthan Through Pp on 20 February, 2018

Bench: Pankaj Bhandari

 HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
                      JAIPUR
      S.B. Criminal Miscellaneous Bail No. 2019 / 2018
Rujdar S/o Shri Chahat B/c Mev, R/o Khoahri, Tehsil Tijara, Distt.
Alwar (raj.)
                                                       ----Petitioner
                               Versus
State of Rajasthan Through P.P.
                                                     ----Respondent

_____________________________________________________ For Petitioner(s) : Mr. Anil Kumar Jain For Respondent(s) : Mr. R.R. Singh Rathore, PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 20/02/2018

1. Petitioner has filed this miscellaneous bail application under Section 438 Cr.P.C.

2. F.I.R. No.574/2016 was registered at Police Station Tijara District Alwar (Raj.) for offence under Sections 147, 148, 149, 353, 379, 307, 120-B of I.P.C. & 29, 32, 33, 41, 42, 52 Forest Act and Section 48, 68 of MMCR and 4/21 of MMDR and Section 3 PDPP Act.

3. It is contended by counsel for the petitioner that petitioner is not named in the F.I.R. Co-accused have been given benefit of bail under Section 438 of Cr.P.C.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the arguments put forth by counsel for the petitioner, I deem it proper to allow the anticipatory bail (2 of 2) [CRLMB-2019/2018] application.

7. The anticipatory bail application is allowed. The S.H.O/I.O/Arresting Officer, Police Station Tijara District Alwar (Raj.) in F.I.R. No.574/2016 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 his satisfaction 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.

(PANKAJ BHANDARI), J.

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Rajasthan High Court - Jaipur