Rajasthan High Court - Jodhpur
Niranjan Sahu vs State Of Rajasthan on 20 December, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 16202/2022
1. Niranjan Sahu S/o Late Shri Kishan Lal Sahu, Aged About
59 Years, R/o Nadakhada Ps Surajpole Dist. Udaipur
2. Irshad Khan S/o Siraj Ahmad, Aged About 44 Years, R/o
Ambawgarh Kachhi Basti Ps Ambamata Dist. Udaipur
3. Narenra Nagarachi S/o Ram Chandra Nagarachi, Aged
About 39 Years, R/o Swaraj Nagar Machla Magra Ps
Surajpole Dist. Udaipur
----Petitioners
Versus
State Of Rajasthan, Through The Pp
----Respondent
For Petitioner(s) : Mr. Deepak Manaria
For Respondent(s) : Mr. Gaurav Singh, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order 20/12/2022
1. Apprehending the arrest, the present bail application has been filed by the petitioners (1) Niranjan Sahu S/o Late Shri Kishan Lal Sahu, (2) Irshad Khan S/o Siraj Ahmad and (3) Narenra Nagarachi S/o Ram Chandra Nagarachi under Section 438 Cr.P.C. in connection with FIR No.213/2014 registered at Police Station Bhupalpura, District Udaipur for the offence(s) under Sections 420, 467, 468, 471, 120-B of IPC.
2. Learned counsel for the petitioners submits that the dispute between the parties seems to be with respect to an agreement dated 04.1.2014, however, the petitioner No. 1 Niranjan Sahu is (Downloaded on 20/12/2022 at 11:54:54 PM) (2 of 2) [CRLMB-16202/2022] not one of the parties in that. He was added subsequent to the transaction and there seems civil dispute between the parties.
3. Per contra, learned Public Prosecutor has vehemently opposed the bail application.
4. Heard. Considering the contentions put-forth by the counsel for the petitioners and taking into account the totality of facts and circumstances of the case and without expressing any opinion on the merits of the case, however, at this stage, this Court reference from passing an observation, this court deems it just and proper to allow the anticipatory bail application.
5. Accordingly, the anticipatory bail application is allowed. The S.H.O/I.O/Arresting Officer, Police Station Bhupalpura, District Udaipur in F.I.R. No. 213/2014 is directed that in the event of arrest of the petitioners they shall be released on bail, provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each to the satisfaction of the S.H.O/I.O/Arresting Officer of the concerned Police Station on the following conditions:-
(i) that the petitioners shall make himself available for interrogation by a police officer as and when required;
(ii) that the petitioners 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 petitioners shall not leave India without previous permission of the court.
(FARJAND ALI),J 399-payal/-
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