Rajasthan High Court - Jaipur
Tanveer Ali S/O Jahid Ali vs State Of Rajasthan on 23 September, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 13286/2021
Tanveer Ali S/o Jahid Ali, R/o Karsova Mujaffar Nagar U.P.
----Accused-Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ghan Shyam Singh Rathore
For Respondent(s) : Mr. F.R. Meena, PP
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
23/09/2021
This application for anticipatory bail has been filed by the
petitioner apprehending his arrest in connection with F.I.R. No.
09/2020 registered at Police Station S.O.G. Jaipur for the
offence(s) under Section(s) 420 & 120-B IPC.
It is contended by learned counsel for the petitioner that he
is operating as travel agent since the year 2005 in the name of
ALFA HRD Services as is evident from the Udyog Aadhar Card
issued by the Ministry of Micro, Small & Medium Enterprises
Government of India. He submitted that he received an e-mail
from Sanwarmal Jhajria on 23.07.2019 to book tickets for four
persons including complainant which were accordingly booked by
him. He submitted that even as per the FIR, Visa and tickets were
handed over to the complainant party by a twenty years' boy who,
during the investigation, has been identified as Mr. Praveen.
Learned counsel submitted that at no point of time, he ever
(Downloaded on 23/09/2021 at 10:13:52 PM)
(2 of 3) [CRLMB-13286/2021]
extended any assurance to the complainant or any other person
for arranging working Visa for them. He submitted that he does
not have any criminal antecedents and prayed for benefit of pre-
arrest bail.
Opposing the bail application, learned Public Prosecutor
submitted that the petitioner in conspiracy with other co-accused persons committed the offence and warrant under Section 37 of the Rajasthan Police Act, 2007 has been issued against him. He, therefore, prayed for dismissal of the bail application.
Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him, the material on record including the Udyog Aadhar Card of the petitioner, registration certificate of the petitioner's firm under the Goods and Services Tax Act, 2017, e-mail dated 23.07.2019 received by the petitioner from Sawarmal Jhanjharia and other material available in the case diary; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on pre-arrest bail.
Accordingly, the anticipatory bail application is allowed and it is directed that in the event of arrest of petitioner in connection with afore-mentioned FIR registered at concerned Police Station the petitioner Tanveer Ali S/o Jahid Ali shall be released on bail; provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) along with two sureties of Rs.50,000/- (Rupees Fifty Thousand Only) each to the satisfaction of the concerned Investigating Officer/S.H.O. on the following conditions:-
(Downloaded on 23/09/2021 at 10:13:52 PM)
(3 of 3) [CRLMB-13286/2021]
(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.
(MAHENDAR KUMAR GOYAL),J Sudha/31 (Downloaded on 23/09/2021 at 10:13:52 PM) Powered by TCPDF (www.tcpdf.org)