Deepak vs State Of Rajasthan on 19 December, 2018

[Cites 6, Cited by 0]

Rajasthan High Court - Jodhpur

Deepak vs State Of Rajasthan on 19 December, 2018

Bench: Vijay Bishnoi

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                    S.B. Criminal Misc. Bail No. 7841/2018

1.         Deepak S/o Shri Madan Lal, Aged About 45 Years, B/c Jat
           R/o Padampur, Tehsil Padampur, Distt. Sri Ganganagar
2.         Jagdish S/o Shri Hukamchand, Aged About 52 Years, B/c
           Arora,     R/o   Padampur,   Tehsil   Padampur,    Distt.   Sri
           Ganganagar, Raj.
                                                           ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                          ----Respondent


For Petitioner(s)            :   Mr. DL Rawla
For Respondent(s)            :   Mr. Pankaj Avasthi, PP



               HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order 19/12/2018 Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

The petitioners apprehend their arrest in connection with FIR No.162/2014 of Police Station Padampur, Distt. Sri Ganganagar for the offences punishable under Sections 420, 467, 468, 471, 120-B of IPC.

Learned counsel for the petitioner has submitted that as a matter of fact, the dispute between the petitioners and the complainant is in respect of some financial transactions. It is submitted that now compromise has been arrived at between the parties.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-7841/2018] Learned counsel for the complainant has submitted that now the matter has already been compromised.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant anticipatory bail to the accused petitioners under Section 438 Cr.P.C.

Accordingly, this bail application under Section 438 Cr.P.C. is allowed and it is directed that in the event of arrest of the petitioners 1. Deepak S/o Shri Madan Lal 2. Jagdish S/o Shri Hukamchand in FIR No.162/2014 of Police Station Padampur, Distt. Sri Ganganagar, they shall be enlarged on bail provided each of them furnishes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of the concerned I.O./S.H.O. on the following conditions:-

(i) They shall make themselves available for interrogation by Investigating Officer as and when required;

(ii) They 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;

(iii) They shall not leave India without the previous permission of the Court.

(VIJAY BISHNOI),J 195-amit/-

Unlock Advanced Research with PRISMAI

Rajasthan High Court - Jodhpur