Jaswant Singh And Ors vs State of Rajasthan

All the above bail applications shall stand decided by this common order as they arise out of the same FIR.

The applications for anticipatory bail have been filed by the petitioners apprehending their arrest in connection with F.I.R. No.560/2019, Police Station Bheem, District Rajsamand for the offences under Sections 307, 365, 323 & 342 of IPC.

Heard learned counsels for the parties. Perused the material available on record.

Learned counsel for the petitioners submits that the present FIR has been lodged for the incident reported by the complainant. The fact of the matter is eve teasing was being done by the complainant-injured with the niece of the petitioner- Govind Singh. For the same incident, the petitioner had lodged an FIR No.559/2019, registered at Police station Bheem.

Learned counsel for the petitioners further submits that the present FIR is nothing but an attempt to counterblast the allegations leveled by the petitioners against the complainant.

The learned Public Prosecutor opposing the bail applications, submits that a report on the FIR lodged by the petitioner- Govind Singh has been received and the same is stated to be under investigation. Learned Public Prosecutor further submits that as per the injury report of the injured -Suresh Singh, the injuries sustained by him are simple in nature.

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 petitioners under Section 438 Cr.P.C.

Accordingly, the present bail applications under Section 438 Cr.P.C. are allowed and it is directed that in the event of arrest of petitioners (1)Jaswant Singh S/o Bhur Singh Rawat, (2)Hem Singh S/o Narayan Singh Rawat, (3)Govind Singh S/o Mohan Singh Rawat, (4)Kishan Singh S/o Kheem Singh Rawat, (5)Mithu Singh S/o Banna Singh Rawat, (6)Teel Singh S/o Gheesa Singh Rawat, & (7)Dharmendra Singh S/o Ran Singh Rawat in connection with F.I.R. No.560/2019, Police Station Bheem, District Rajsamand, the petitioners shall be released on bail; provided each of them furnishes a personal bond in the sum of Rs.50,000/- (Rupees: Fifty Thousand Only) along with two sureties of Rs.25,000/- (Rupees: Twenty Five Thosuand Only) each to the satisfaction of the concerned Investigating Officer/S.H.O. 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.