Rajasthan High Court - Jaipur
Ramkishan Meena Son Of Bhonwari Lal ... vs State Of Rajasthan on 30 September, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
8801/2020
Ramkishan Meena Son Of Bhonwari Lal Meena, Resident Of
Village Thikariya, Police Station Nangal Rajawatan, District
Dausa, Rajasthan.
----Petitioner
Versus
State Of Rajasthan, Through Public Prosecutor
----Respondent For Petitioner(s) : Ms. Chhavi Chaturvedi through video conferencing For Complainant(s) : Ms. Vandana Sharma through video conferencing For State : Mr. S S Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 30/09/2020
1. Petitioner has filed this bail application under Section 438 of Cr.P.C.
2. F.I.R. No.196/2018 was registered at Police Station, Kotwali Dausa, District Dausa, Rajasthan for offence under Sections 420, 467, 468, 471, 120-B I.P.C.
3. It is contended by the counsel for the petitioner that parties amicably settled the dispute.
4. Counsel for the complainant has not disputed the fact of parties having entered into compromise.
5. Learned Public Prosecutor has opposed the bail application. (Downloaded on 01/10/2020 at 08:51:03 PM)
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6. I have considered the contentions.
7. Considering the contention put forth by counsel for the petitioner, the anticipatory bail application is allowed.
8. The Anticipatory Bail Application is allowed. The S.H.O./I.O./Arresting Authority, Police Station Kotwali Dausa, District Dausa, Rajasthan in F.I.R. No. 196/2018 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.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) 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.
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