Mormal vs State Of Rajasthan Through Pp on 5 April, 2018

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Rajasthan High Court - Jaipur

Mormal vs State Of Rajasthan Through Pp on 5 April, 2018

Bench: Pankaj Bhandari

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR
       S.B. Criminal Miscellaneous Bail No. 3558/2018

Mormal S/o Dhupu B/c Mev, R/o Village Lapala, Police Station
And Tehsil Tijara, Distt. Alwar (Raj.)
                                                        ----Petitioner
                                 Versus
State Of Rajasthan Through P.p.
                                                      ----Respondent

Connected With S.B. Criminal Miscellaneous Bail No. 3622/2018 Immamuddin S/o Abdul Mazid B/c Mev, R/o House No.30, Ek Upper Ground Floor, Keval Park, Axe, Azadpur, East West Delhi.

----Petitioner Versus State Of Rajasthan Through Pp.

----Respondent For Petitioner(s) : Mr. Girish Khandelwal Mr. Anil Kumar Jain For Respondent(s) : Mr. Sudesh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 05/04/2018

1. Petitioners have filed these miscellaneous bail applications under Section 438 Cr.P.C.

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

3. It is contended by counsel for the petitioners that similarly (2 of 2) [CRLMB-3558/2018] situated co-accused have been given benefit of bail under Section 438 of Cr.P.C.

4. Learned Public Prosecutor has opposed the bail applications.

5. I have considered the contentions.

6. Considering the arguments put forth by counsel for the petitioners, I deem it proper to allow the anticipatory bail applications.

7. The anticipatory bail applications are allowed. The S.H.O/I.O/Arresting Officer, Police Station Tijara, District Alwar in F.I.R. No.574/2016 is directed that in the event of arrest of the petitioners 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;

(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.

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J Arti/59-60

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Rajasthan High Court - Jaipur