Mohammad Sardar vs State Of Rajasthan

Petitioner has filed this miscellaneous bail application under Section 438 Cr.P.C.

F.I.R. No.682/2018 was registered at Police Station Ramganj, Jaipur City North, for offences under Sections 420, 467, 468 and 471 of I.P.C.

It is contended by counsel for the petitioner that petitioner has already appeared before the Investigating Officer. Complainant had obtained a patta

in State Grant of 119.80 sq. yds. further in collusion with the employees of Municipal Corporation instead of 119.80 sq. yds. He got a patta of 277 sq.

yds. The said patta was challenged by the petitioner and it was held by the Authority that patta has been wrongly issued in favour of the complainant.

It is also contended that land was purchased by petitioner's father and petitioner applied for patta as the original patta was misplaced.

Learned Public Prosecutor and counsel for the complainant have opposed the bail application.

I have considered the contentions.

Considering the arguments put forth by counsel for the petitioner, I deem it proper to allow the anticipatory bail application.

The anticipatory bail application is allowed. The S.H.O/I.O/Arresting Officer, Police Station Ramganj, Jaipur City North in F.I.R. No.682/2018 is

directed that in the event of arrest of the petitioner he shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/- with

two sureties in the sum of Rs. 50,000/- each to his satisfaction 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.