Imran Khan S/o Babu Khan vs State of Rajasthan

This application for anticipatory bail has been filed by the

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

No.264/2016, Police Station Ladnun for the offences under

Sections 143, 341, 323, 459, 504, 506 and 307 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor.

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 petitioner under Section 438 Cr.P.C.

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner Imran Khan S/o Babu

Khan, in connection with F.I.R. No.264/2016, Police Station

Ladnun, the petitioner shall be released on bail; provided he

furnishes 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.