Puraram vs State Of Rajasthan

Instant bail application on behalf of petitioner is filed under Section 438 Cr.P.C., in connection with an FIR No.48/2020 of Police Station Napasar, District Bikaner, wherein he is charged for offence punishable under Section 3/7 of the Essential Commodities Act.

Learned counsel for the petitioner submits that petitioner has been falsely implicated in this case and the offence alleged against the petitioner is triable by Magistrate. Learned counsel further submits that in compliance of earlier direction, amount has been deposited to the department. The trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail may be granted to the accused-petitioner.

Learned Public Prosecutor does not dispute the fact that amount has been deposited by the petitioner in the department.

Having heard learned counsel for the parties and upon perusing the materials available on record, without expressing any opinion on the merits of the case, I deem it just and proper to grant anticipatory bail to the accused petitioner.

Accordingly, this bail application under Section 438 Cr.P.C. is allowed and it is directed that in the event of arrest of the petitioner, Puraram S/o Teku Ram Dhaka, in connection with FIR No.48/2020, Police Station Napasar, District Bikaner, he shall be enlarged on bail provided he furnishes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of the concerned I.O./S.H.O. on following conditions:-

(i) He shall make himself available for interrogation by Investigating Officer as and when required;

(ii) He 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;

(iii) He shall not leave India without previous permission of the court.