Gena Ram S/o Shri Dungaji vs State of Rajasthan

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material on record and the case diary.

This anticipatory bail application has been filed by the

petitioner apprehending his arrest in connection with F.I.R.

No.58/2015, Police Station Khiwara for the offences under

Sections 420, 406, 467, 468, 471, 472, 409 and 120B IPC.

Principal co-accused has been granted regular bail. The

petitioner''s role in the entire sequence of events is not very

significant.

Thus, having regard to the entirety of facts and

circumstances of case and considering the arguments advanced at

the Bar, this Court is of the opinion that the petitioner deserves to

be granted anticipatory bail.

Resultantly, the instant bail application preferred on behalf of

the petitioner is allowed and it is directed that in the event of

arrest of petitioner Gena Ram in connection with F.I.R.

No.58/2015, Police Station Khiwara, he shall be released on bail;

upon furnishing a personal bond in the sum of Rs.50,000/- along

with two sureties of Rs.25,000/- each to the satisfaction of the

concerned Investigating Officer/S.H.O. on the following

conditions :-

(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.