AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 285 wordsNarendra Singh Dhaddha, J
The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.30/2021 registered at Police Station Padu Kala, District Nagaur for the offence(s) under Sections 427 and 379 IPC.
Learned counsel for the petitioners submits that a compromise has been arrived between the parties.
Learned counsel for the complainant does not dispute this fact of compromise taken between the parties.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioners and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to allow the anticipatory bail application.
Accordingly, the anticipatory bail application is allowed. The S.H.O/I.O/Arresting Officer, Police Station Padu Kala, District Nagaur in F.I.R. No.30/2021 is directed that in the event of arrest of the petitioners-Kishana Ram S/o Sabla Ram and Gopal Ram S/o Sabla Ram, they shall be released on bail, provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each to the satisfaction of the S.H.O/I.O/Arresting Officer of the concerned Police Station 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.