Rajasthan High Court - Jaipur
Vinod Kumar S/O Shri Kailash Chand vs State Of Rajasthan on 16 November, 2022
Author: Chandra Kumar Songara
Bench: Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 12269/2022
Vinod Kumar S/o Shri Kailash Chand, Aged About 41 Years,
Resident Of Mochal, Teh. Behror, Distt. Alwar (Raj.)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Mohit Balwada For Respondent(s) : Mr. G.S. Rathore, GA-cum-AAG Ms. Asha Sharma for complainant HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 16/11/2022 This anticipatory bail application has been filed under Section 438 Cr.P.C. in connection with FIR No. 213/2022 registered at Police Station Behror, District Bhiwadi for the offences under Sections 323, 341, 427 & 379 of IPC.
Learned counsel for the petitioner submits that the petitioner and the complainant are real brothers. Counsel further submits that as per his knowledge, the petitioner has no criminal antecedents. Both the parties have entered into a compromise which is marked as Annexure-3 and settled their dispute amicably. Hence, the anticipatory bail application of the accused-petitioner may be granted.
Learned counsel for the complainant submits that she has no objection if the bail application of the petitioner is granted. (Downloaded on 25/12/2022 at 01:51:37 PM)
(2 of 2) [CRLMB-12269/2022] On the other hand, learned GA-cum-AAG has opposed the bail application.
Heard learned counsel for the parties and perused the material available on record.
Considering the submissions made by the learned counsel for the petitioner as well as learned counsel for the complainant and looking to the facts and circumstances of the case but without expressing any opinion on the merits and demerits of the case, I deem it just and proper to enlarge the petitioner on anticipatory bail.
Accordingly, this anticipatory bail application is allowed and it is ordered that in case of arrest of the petitioner-Vinod Kumar S/o Shri Kailash Chand in the aforesaid FIR, the accused-petitioner 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 the satisfaction of concerned SHO/IO on the following conditions:
i) That the petitioner will make himself available for the investigation as and when required by the investigation officer.
ii) That the petitioner will not leave India without permission of the Court.
iii) That the petitioner will not temper with the evidence or threaten or pressurize the witnesses in the case.
(CHANDRA KUMAR SONGARA),J PAYAL/32 (Downloaded on 25/12/2022 at 01:51:37 PM) Powered by TCPDF (www.tcpdf.org)