Kanhaiya Lal Vithlani S/o Shri Govind Ji Vithlani vs State of Rajasthan

This application for anticipatory bail under sec.438 CrPC has

been filed in connection with FIR No.452/2015, Police Station-

Jaitaran, District Pali, for offences punishable under sections 407,

420 IPC.

Learned counsel for the petitioner submits that the petitioner

has been falsely roped in the case where allegation is on Driver

Hardev who said to have unloaded coal, which was found to be

adulterated and containing black soil. Learned Public Prosecutor

opposed the bail application and pointed out that there is rule of

accused petitioner also.

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.452/2015, Police Station, Jaitaran, District Pali the

accused-applicant - Kanhaiya Lal Tithlani s/o Shri Govindji Vithlani

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.