Bherulal S/o Unkarlal Ahir vs State of Rajasthan

This application for anticipatory bail under sec.438 CrPC has

been filed in connection with FIR No.199/2016, Police Station-

Chanderiya, District Chittorgarh, for offences punishable under

sections 467, 468, 471, 420, 120B IPC.

Learned counsel for the petitioner submits that from the

complaint prima facie case under sections 467, 468, 471, 420,

120B IPC is not made out as there was basically a mistake in

computer by which name of daughter of complainant was entered

in his ration card. Learned Public Prosecutor opposed the bail

application.

Heard learned counsel for the accused-applicant as well as

learned Public Prosecutor.

Having considered the facts and circumstances of the matter,

without commenting on the merits of this case, I deem it just and

proper to grant the benefit of anticipatory bail to the accused-

applicant under Section 438 Cr.P.C.

Accordingly, this bail application is allowed and it is directed

that in the event of arrest of accused-applicant in connection with

FIR No.199/2016, Police Station, Chanderiya, District Chittorgarh

the accused-applicant - Bheru Lal s/o Unkar Lal aforesaid shall be

released on bail provided he furnishes a personal bond in the sum

of Rs.50,000/- along with two sureties in the sum of Rs.25000/-

each, to the satisfaction of the concerned Investigating

Officer/S.H.O. on the following conditions:

(1) He shall make himself available for interrogation by Investigating Officer as and when required;

(2) He 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 to any Police Officer;

(3) He shall not leave India without the previous permission of the trial court.