Narayan Singh And Ors vs State of Rajasthan

This application for anticipatory bail under Section 438 of Cr.P.C. has been filed by the petitioners apprehending their arrest in connection with F.I.R. No. 185/2019, Police Station Shambhupura, District Chittorgarh for the offence under Section 306 of I.P.C.

Heard learned counsel for the petitioners, learned Public Prosecutor and the learned counsel for the complainant. Perused the material available on record.

Learned counsel for the petitioners submits that the petitioners were working in the same office, where the deceased was working. There were daily correspondence and other official matters, in which the petitioners and the deceased were indulged. However, the deceased could not sustain the work pressure in the office and therefore, he committed the suicide. He further submits that there is no allegation of abetting or instigating the deceased to commit suicide. Therefore, it is prayed that the present petitioners may be enlarged on anticipatory bail.

Learned Public Prosecutor and the learned counsel for the complainant vehemently oppose 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 petitioners under Section 438 of Cr.P.C.

Accordingly, the bail application under Section 438 of Cr.P.C. is allowed and it is directed that in the event of arrest, the petitioners (1) Narayan Singh S/o Brija Mohan Singhal, (2) Gopal Mishra S/o Late Ashok Mishra and (3) Bhanu Pratap Singh Panwar S/o Govind Singh Panwar in connection with F.I.R. No. 185/2019, Police Station Shambhupura, District Chittorgarh shall be released on bail; provided each of them 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 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.