Rajasthan High Court - Jaipur
Deva @ Devendra Singh Son Of Hari Singh vs State Of Rajasthan on 21 October, 2022
Author: Anoop Kumar Dhand
Bench: Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 14796/2022
Deva @ Devendra Singh Son Of Hari Singh, Aged About 32
Years, Resident Of Paat Katar, Police Station Balghat, District
Karauli (Raj.)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Atar Singh, Advocate For Respondent(s) : Mr. Yashwant Kankhadia, PP HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 21/10/2022 The instant application seeking anticipatory bail under Section 438 Cr.P.C. has been filed by the petitioner apprehending his arrest in connection with FIR No. 0043/2022 registered at Police Station Bayana, District Bharatpur for the offences punishable under Sections 143, 323, 341, 327, 504 and 506 IPC.
Learned counsel for the petitioner submits that petitioner is not named in the FIR and indulgence of anticipatory bail has been granted to the co-accused Naresh by the Coordinate Bench of this Court. Learned counsel for the petitioner prayed that petitioner may be granted indulgence of anticipatory bail.
Learned Public Prosecutor opposed the bail application. In the facts and circumstances of the case, looking to the fact that the co-accused Naresh has already been granted bail, (Downloaded on 25/12/2022 at 12:03:02 PM) (2 of 2) [CRLMB-14796/2022] without commenting on merits of the case, this Court deems it just and proper to grant anticipatory bail to the accused petitioner under Section 438 Cr.P.C.
Accordingly, the present bail application under Section 438 Cr.P.C. is allowed and it is ordered that in the event of arrest of petitioner Deva @ Devendra Singh he shall be enlarged on bail provided he executes personal bonds in the sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- to the satisfaction of the concerned I.O./S.H.O. on the following conditions:-
1) The petitioner shall make himself available for interrogation by the Investigation Officer as & when required;
2) The petitioner shall made himself available on the date when charge sheet is to be filed before the Court;
3) 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 to any Police officer;
4) The petitioner shall not leave India without prior permission of the court.
( ANOOP KUMAR DHAND)J HEENA GANDHI /341 (Downloaded on 25/12/2022 at 12:03:02 PM) Powered by TCPDF (www.tcpdf.org)