Ashok Bhati And Ors vs State Of Rajasthan

This application for anticipatory bail has been filed by the petitioners apprehending their arrest in connection with F.I.R. No.007/2020, Police Station Mahila (East), Jodhpur for the offences under Sections 498-A, 406, 323 & 313 of IPC.

Heard learned counsels for the parties. Perused the material available on record.

Learned counsel for the petitioners submits that all the family members have been implicated in the present case. He further submits that the husband of the complainant is not staying with the present petitioners. Therefore, he prays that the petitioners may be enlarged on anticipatory bail.

The learned Public Prosecutor opposes the bail application.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that it is a fit case for grant of anticipatory bail to the petitioners under Section 438 Cr.P.C.

Accordingly, the present anticipatory bail application filed under Seciton 438 Cr.P.C. is allowed and it is directed that in the event of arrest of petitioners (1)Ashok Bhati S/o Laxminarayan, (2)Shanti W/o Ashok Bhati, (3)Manish S/o Ashok Bhati, (4) Pinky W/o Manish Bhati, (5)Suman D/o Ashok Bhati, (6)Laxminarayan S/o Ganchak, (7)Meema W/o Laxminarayan, (8)Lalchand S/o Laxminarayan, (9)Shilpa Dhanadiya W/o Dilip D/o Lalchand Bhati, (10)Oma D/o Laxminarayan Bhati, (11)Usha Gehlot D/o Laxminarayan, (12)Saroj Borana D/o Laxminarayan Bhati, (13)Sanju Parihar D/o Laxminarayan Bhati, (14)Kamlesh Gehlot S/o Jagdish Gehlot, & (15)Abhishek Parihar S/o Tulsiram Parihar in connection with F.I.R. No.007/2020, Police Station Mahila (East), Jodhpur , the petitioners shall be released on bail; provided each of them furnishes a personal bond in the sum of Rs.50,000/- (Rupees: Fifty Thousand Only) along with two sureties of Rs.25,000/- (Rupees: Twenty Five Thosuand Only) each to the satisfaction of the concerned Investigating Officer/S.H.O. on the following conditions :-

(i) that the petitioners shall make themselves 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.