Rajasthan High Court - Jaipur
Smt. Madhu Gupta vs State Of Rajasthan on 6 September, 2010
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER S.B. Cr. Misc Bail Application No.4659/2010 Stm Madhu Gupta Vs State of Rajasthan through PP 6.9.2010 HON'BLE MR. JUSTICE MN BHANDARI Present Mr Rajiv Gupta , petitioner's husband, in person BY THE COURT:
It is submitted that the matter has been settled between the parties for an offence mainly under section 420 IPC etc though allegations are multiple in nature and accordingly offence was registered for different sections also. Basically, it is a dispute regarding plot of land which has been now possessed by Roop Singh-complainant. Looking to aforesaid, petitioner may be granted anticipatory bail.
Copy of the compromise has been taken on record.
After considering submission aforesaid, without commenting on merits of the case which may otherwise affect outcome of the trial, but, looking to the facts and circumstances of the case, I am inclined to grant anticipatory bail to the petitioner.
Therefore, bail application is allowed. The SHO/IO of the Police Station Shivaji Park, Alwar is directed that in the event of arrest of the petitioner Smt Madhu Gupta in FIR No.39/2010 registered for offence under Section/s 418, 420, 447 and 120-B IPC he shall enlarge petitioner on bail provided petitioner furnishes a personal bond in the sum of Rs.50,000/- with one surety in the like amount to his satisfaction on the following conditions:-
(i)She shall make herself available for interrogation by Investigating Officer as and when required;
(ii)She 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)She shall not leave India without previous permission of the Court.
(iv)She shall not commit same and similar offence during the period of bail.
(MN BHANDARI), J.
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