Mannu Khan S/o Mohd Mustafa Khan vs State of Rajasthan

This application for anticipatory bail under sec.438 CrPC has

been filed in connection with FIR No.799/2016, Police Station-

Pratap Nagar, District Bhilwara, for offences punishable under

sections 406, 420, 467, 468, 471, 120B IPC.

Learned counsel for the petitioners states that the matter on

the basis of which the FIR has been lodged is essentially a civil

dispute arising out of a business transaction between the parties.

As per information stated by the Public Prosecutor in that case a

Final Report has been made that it is a civil dispute.

Heard learned counsel for the accused-applicants as well as

learned Public Prosecutor.

Having considered the 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-applicants

under Section 438 Cr.P.C.

Accordingly, this bail application is allowed and it is directed

that in the event of arrest of accused-applicants in connection with

FIR No.799/2016, Police Station, Pratap Nagar, District Bhilwara

the accused-applicant - 1) Mannu Khan s/o Mohd Mustafa Khan

and 2) Rajendra Mundra s/o Ramswaroop Munda aforesaid shall

be released on bail provided he furnishes a personal bond in the

sum of Rs.50,000/- each, 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) They shall make themselves available for interrogation by Investigating Officer as and when required;

(2) They 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) They shall not leave India without the previous permission of the trial court.