Rajasthan High Court - Jaipur
Suvalal And Ors vs State Of Rajasthan Through Pp on 21 November, 2016
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN BENCH AT JAIPUR
S.B.CRIMINAL MISC. BAIL NO. 14793/2016
1. Suvalal Son of Shri Shriram Meena by Caste
Meena,, Address: R/o Village Patan Ka Bas PS Rajgarh
District Alwar.
2. Ramkrapal Son of Shri Ratanlal Meena by Caste
Meena, Address: R/o Village Patan Ka Bas PS Rajgarh
District Alwar.
3. Kanchan Lal Son of Shri Bisanta Meena by Caste
Meena,, Address: R/o Village Patan Ka Bas PS Rajgarh
District Alwar.
4. Surjan Son of Shri Ramchander by Caste Meena,
Address: R/o Village Patan Ka Bas PS Rajgarh District
Alwar.
5. Ramkaran Son of Shriyaram by Caste Meena,,
Address: R/o Village Patan Ka Bas PS Rajgarh District
Alwar.
6. Banaram Son of Shri Prabhudayal by Caste Meena,,
Address: R/o Village Patan Ka Bas PS Rajgarh District
Alwar.
7. Kanchan Meena Son of Shri Partaram Meena by
Caste Meena,, Address: R/o Village Patan Ka Bas PS
Rajgarh District Alwar.
8. Kailash Son of Shri Partaram Meena by Caste
Meena,, Address: R/o Village Patan Ka Bas PS Rajgarh
District Alwar.
9. Banwarilal Son of Shri Brajlal Meena by Caste
Meena,, Address: R/o Village Patan Ka Bas PS Rajgarh
District Alwar.
10. Persadi Meena Son of Shri Ramhet Meena by
Caste Meena,, Address: R/o Village Patan Ka Bas PS
Rajgarh District Alwar.
11. Vishram Meena Son of Shri Herlya Meena by Caste
Meena,, Address: R/o Village Patan Ka Bas PS Rajgarh
District Alwar.
12. Smt. Manna Devi Wife of Shri Totaram Meena by
Caste Meena,, Address: R/o Village Patan Ka Bas PS
Rajgarh District Alwar.
13. Smt. Mishro Devi Wife of Shri Girraj Meena by
(2 of 4)
[CRLMB-14793/2016]
Caste Meena,, Address: R/o Village Patan Ka Bas PS
Rajgarh District Alwar.
14. Ghamsi Meena Patel by Caste Meena,, Address:
15. Mahesh Meena Son of Shri Perbhati Meena by
Caste Meena,, Address:
16. Perbhati Lal Son of Shri Ganesh Ram Meena by
Caste Meena,,
R/o Village Achapluri, P.S. Malakheda, Alwar.
----Petitioners
Versus
The State of Rajasthan Through P.P.,
----Respondents
__________________________________________ For Petitioners : Mr. Manish Gupta.
For State : Mr. Prakash Thakuria, P.P. For Complainant : Mr. Vipul Jaiman.
__________________________________________ HON'BLE MR. JUSTICE PRASHANT KUMAR AGARWAL Order 21/11/2016 Heard learned counsel for the parties. Apprehending their arrest, the accused-petitioners have filed this present application under Section 438 Cr.P.C. for grant of anticipatory bail in respect of FIR No.566/2015 registered at Police Station Rajgarh, Alwar for the offence under Section 306 IPC.
On consideration of submissions made on behalf of the respective parties and the material made available for my perusal as well as the evidence collected during (3 of 4) [CRLMB-14793/2016] investigation, which has been placed on record by way of copy of the charge-sheet in the connected file, but without expressing any final opinion on the merit and de-merit of the case, I deem it just and proper to grant indulgence of anticipatory bail to the petitioners.
Consequently, the application for anticipatory bail is allowed.
The S.H.O./I.O./Arresting Authority, Police Station Rajgarh, Alwar in F.I.R. No.566/2015 is directed that in the event of arrest of the petitioners (1) Suvalal S/o Shri Shriram Meena, (2) Ramkrapal S/o Shri Ratanlal Meena, (3) Kanchan Lal S/o Shri Bisanta Meena, (4) Surjan S/o Shri Ramchander, (5) Ramkaran S/o Shriyaram, (6) Banaram S/o Shri Prabhudayal, (7) Kanchan Meena S/o Shri Partaram Meena, (8) Kailash S/o Shri Partaram Meena, (9) Banwarilal S/o Shri Brajlal Meena, (10) Persadi Meena S/o Shri Ramhet Meena, (11) Vishram Meena S/o Shri Herlya Meena, (12) Smt. Manna Devi W/o Shri Totaram Meena, (13) Smt. Mishro Devi W/o Shri Girraj Meena, (14) Ghamsi Meena Patel B/c Meena, (15) Mahesh Meena S/o Shri Perbhati Meena and (16) Perbhati Lal S/o Shri Ganesh Ram Meena, 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 his satisfaction on the following conditions :-
(i). that the petitioners shall make themselves available for interrogation by a police officer as and when required;
(4 of 4) [CRLMB-14793/2016]
(ii). that the petitioners 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 petitioners shall not leave India without previous permission of the court.
(PRASHANT KUMAR AGARWAL ),J.
A.Arora/-
Item No.31.