Mangi Lal vs State

This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.71/2014, Police Station Nathdwara, District Rajsamand for the offences under Sections 406, 420 and 120-B of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that co-accused Smt. Bhanwari Bai has already been granted anticipatory bail by this Court vide order dated 21/01/2020. He further submits that the petitioner is ready and willing to repay the amount of Rs. 2,06,000/- (Rupees : Two Lacs Six Thousand Only) to the complainant within a period of four weeks from today. He further undertakes that in case the said amount is not paid to the complainant within the time stipulated above, the anticipatory bail granted in the present case by this Court shall automatically come to an end.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, 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 Mangi Lal S/o Dal Chand Kumawat, in connection with F.I.R. No.71/2014, Police Station Nathdwara, District Rajsamand, the petitioner shall be released on bail; provided he 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 Thousand Only) 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.

It is made clear that the petitioner will repay the amount of Rs. 2,06,000/- (Rupees : Two Lacs Six Thousand Only) to the complainant within a period of four weeks, failing which this order shall automatically come to an end.