Rajasthan High Court - Jaipur
Subhas Chand vs State Of Rajasthan Through Pp on 18 December, 2017
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 17162 / 2017
Subhas Chand S/o Shri Kailash Chand B/c Aheer, Aged About 38
Years, R/o Village Balpura, Tehsil Behror, Distt. Alwar (raj.)
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Anil Upman For Respondent(s) : Mr. V.S. Godara, PP _____________________________________________________ HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 18/12/2017 Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the material available on the record.
Petitioner has filed this petition u/s 438 of CrPC apprehending his arrest in connection with FIR No.166/2015 registered at Police Station Behror, Alwar, for the offence/s punishable u/s 420,467, 468, 471 and 120B of IPC.
Learned counsel for the petitioner has contended that main co-accused persons have already been enlarged on bail, present petitioner is husband of returned candidate, he has wrongly been implicated, so he be released on pre-arrest bail.
Learned Public Prosecutor has vehemently opposed the bail application.
(2 of 2) [CRLMB-17162/2017] Record reveals that two of the co-accused persons, namely Sarla Devi and Sajna Devi have already been enlarged on bail and both have been given benefit of pre-arrest bail.
In view of the above, without entering into the merit of the case, instant petition seeking pre-arrest bail is allowed.
Resultantly, it is directed that in the event of arrest of the petitioner Subhas Chand son of Shri Kailash Chand, he shall be enlarged on bail subject to his furnishing a personal bond and two sureties to the satisfaction of the Arresting Officer. Petitioner shall join investigation as and when required by the police and shall not leave the country without prior permission of the Court. Petitioner shall not tamper with the prosecution evidence.
(G R MOOLCHANDANI)J. db 93