Girish Kumar vs State Of Rajasthan

The present anticipatory bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.373/2018 registered at Police Station

Borkhera, District Kota for the offence(s) under Sections 420, 406, 120-B of IPC.

On consideration of submissions made on behalf of the parties and the material made available for my perusal as well as the evidence collected

during investigation which has been produced before me by way of case diary, but without expressing any final opinion on the merit and de-merit of

the case, I am inclined to grant benefit of anticipatory bail to the accused- petitioner.

Consequently, the application for anticipatory bail is allowed. 4 The SHO/IO/Arresting Authority, Police Station Borkhera, District Kota in FIR

No.373/2018 is directed that in the event of arrest of the petitioner Girish Kumar S/o Bajrang Lal he shall be released on bail, provided he furnishes

personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each, to his satisfaction 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.