Rajasthan High Court - Jaipur
Banda vs . State Of Rajasthan on 16 October, 2015
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CRIMINAL MISC. BAIL APPLICATION NO.12237/2015. : : Banda Vs. State of Rajasthan : : Date of Order :: 16.10.2015. HON'BLE MR. JUSTICE PRASHANT KUMAR AGARWAL Mr. Poonam Chand Sharma, for the petitioner. Mr. Prakash Thakuria, Public Prosecutor for the State.
Heard learned counsel for the parties.
Apprehending his arrest, the accused-petitioner has filed this present application under Section 438 Cr.P.C. for grant of anticipatory bail in respect of FIR No.251/2014 registered at Police Station Mahwa, District Dausa for the offences under Sections 147, 148, 149, 332, 353, 427, 171(F), 188, 339 IPC & Section 3 of P.D. Act. On consideration of submissions made on behalf of the respective parties and the material made available for my perusal, 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 petitioner. Consequently, the application for anticipatory bail is allowed.
The S.H.O./I.O./Arresting Authority, Police Station Mahwa, District Dausa in F.I.R. No.251/2014 is directed that in the event of arrest of the petitioner Banda S/o Shri Ramji Lal, he 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 his satisfaction on the following conditions :-
-2-(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.
(PRASHANT KUMAR AGARWAL ),J.
A.Arora/-
Item No.197.
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