Bajesingh And Ors vs State Of Rajasthan

The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.35/2020 registered at Police Station Raypur,

District Jhalawar for the offence(s) under Sections 147, 148, 149, 341, 323 and 308 of IPC.

Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this case. No overt-act is defined for the petitioners

in the FIR. As per FIR, Raghu Singh has inflicted injury to injured Chhabi Ram on forehead by sharp weapon. Nothing is to be recovered from the

petitioners.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the petitioners and taking into account the facts and circumstances of the case and without

expressing any opinion on the merits of the case, this court deems it just and proper to allow the anticipatory bail application.

Accordingly, the anticipatory bail application is allowed. The S.H.O/I.O/Arresting Officer, Police Station Raypur, District Jhalawar in F.I.R.

No.35/2020 is directed that in the event of arrest of the petitioners-Bajesingh S/o Prabhulal, Raghusingh S/o Bajesingh, Parvatsingh S/o Uda Ji,

Rajaram S/o Uda Ji and Suresh S/o Parvatsingh, 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 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.