Surendra Singh S/O Mahar Singh vs State Of Rajasthan on 29 July, 2022

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Rajasthan High Court - Jaipur

Surendra Singh S/O Mahar Singh vs State Of Rajasthan on 29 July, 2022

Bench: Sameer Jain

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 10434/2022

1.       Surendra Singh S/o Mahar Singh, Aged About 68 Years,
         R/o Chitkara Colony Tehsil Ramgarh District Alwar.
2.       Jasveer Kaur W/o Surendra Singh, Aged About 65 Years,
         R/o Chitkara Colony Tehsil Ramgarh District Alwar.
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp.
                                                                 ----Respondent

For Petitioner(s) : Mr. Narendra Singh Shekhawat, Adv.

For State(s)              :     Mr. Laxman Meena, PP
For Complainant(s)        :     Mr. Manish Gupta, Adv.



               HON'BLE MR. JUSTICE SAMEER JAIN

                                     Order

29/07/2022

1. The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No. 177/2022 registered at Police Station Nogaon District Alwar for the offence(s) under Sections 498A, 406, 323, 354, 377 of IPC.

2. Learned counsel for the accused-applicants submits that accused-applicants are father-in-law and mother-in-law of the complainant. They are senior citizens. Counsel further submits that interim protection was granted on 12.07.2022 and they had joined the investigation. Co-accused persons namely Jaspreet Singh and Taranpreet Singh, have already been enlarged on bail by this Court.

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3. Learned Public Prosecutor and learned counsel for the complainant have opposed the bail application.

4. Considering the contentions put-forth by the counsel for the petitioner and also considering the fact that co-accused persons have already been enlarged on bail but without expressing any opinion on the merits or demerits 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 Nogaon, District Alwar in F.I.R. No. 177/2022 is directed that in the event of arrest of the accused-applicants 1. Surendra Singh S/o Mahar Singh and 2. Jasveer Kaur W/o Surendra Singh, they shall be released on bail, provided each of them 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.

(SAMEER JAIN),J Pooja /13 (Downloaded on 04/08/2022 at 09:16:35 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur