Prashant Sharma vs State Of Rajasthan

The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.59/2018 registered at Police Station Gangapur City

District Sawai Madhopur for the offence(s) under Sections 420, 406 and 120-B IPC.

Learned counsel for the petitioner submits that the petitioner is ready to pay the amount of Rs.55,000/- to the complainant. So, he may be enlarged

on anticipatory bail.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without

expressing any opinion on the merits of the case, this court deems it just and proper to allow the anticipatory bail application.

Accordingly, the anticipatory bail application is allowed with condition. The S.H.O/I.O/Arresting Officer, Police Station Gangapur City District

Sawai Madhopur in F.I.R. No. 59/2018 is directed that in the event of arrest of the petitioner-Prashant Sharma S/o Arun Sharma @ Annu, he shall be

released on bail if he furnishes the amount of Rs. 55,000/-(through demand draft) in the name of the complainant before the concerned Investigating

Officer and the Investigating Officer is directed to give the Demand Draft of Rs. 55,000/- to the complainant, provided the Petitioner also furnishes a

personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each to the satisfaction of the S.H.O/I.O/Arresting Officer of the

concerned Police Station 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.