Khangar Ram. vs . State Of Rajasthan. on 15 October, 2015

[Cites 6, Cited by 1]

Rajasthan High Court - Jodhpur

Khangar Ram. vs . State Of Rajasthan. on 15 October, 2015

Bench: Sandeep Mehta

                                  1.

IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                    JODHPUR.

  S.B. CRIMINAL MISC. BAIL APPLICATION No.7851/2015
              Khangar Ram. VS. State of Rajasthan.
Date of Order: 15.10.2015

           HON'BLE MR. JUSTICE SANDEEP MEHTA

Mr. V.R. Choudhary, for the petitioner.
Mr. V.S. Rajpurohit, Public Prosecutor.

                                 .....

While preferring the bail application, the learned counsel for the petitioner inadvertently mentioned in the cause title and the head of the bail application that the same was preferred under Section 439 Cr.P.C. whereas it should have been under Section 438 Cr.P.C. He moved an application for making correction.

The interlocutory application (120/2015) is allowed. The amended cause title is taken on record.

This anticipatory bail application under Section has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.122/2015, Police Station Siriyari, District Pali for the offences under Sections 447, 354 and 323/34 IPC.

Heard the arguments advanced at bar and perused the case diary.

Having regard to the facts and circumstances of the case and looking to the nature of allegations and also considering the fact that cross-cases have been registered between the parties arising out of the same incident, but without expressing any opinion on the merits of the case, this Court is of the opinion that it is a fit case for grant of anticipatory bail to the petitioner. 2.

Accordingly, the anticipatory bail application is allowed and it is directed that in the event of arrest of petitioner Khangar Ram S/o Hema Ram in connection with the F.I.R. No.122/2015, Police Station Siriyari, District Pali, he shall be released on bail; provided he furnishes a personal bond in the sum of Rs.50,000/- along with two sureties of Rs.25,000/- each to the satisfaction of the concerned Investigating Officer/ S.H.O. on the following conditions :-

(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.

(SANDEEP MEHTA), J.

/tikam/ Item No.103

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Rajasthan High Court - Jodhpur