Mohit Singh vs State Of Rajasthan

Madan Gopal Vyas, J

This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.97/2023, Police Station Sardarshahar, District Churu for the offences under Section 379 IPC.

Learned counsel for the petitioner submits that the parties have settled the dispute.

Learned Public Prosecutor opposed the prayer made by the learned counsel for the petitioner.

Learned counsel appearing for the complainant is not in a position to dispute the fact that compromise has already been arrived at between the parties.

In view of the above, without commenting on merits and demerits of the case, 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 Mohit Singh S/o Sh. Gajendra Singh in connection with FIR No.97/2023, Police Station Sardarshahar, District Churu, the petitioner shall be released on bail; provided he furnishes a personal bond in the sum of Rs.1,00,000/- along with two sureties of Rs.50,000/- 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.