Rajvir @ Rajjo And Ors vs State Of Rajasthan

The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.204/2019 registered at Police Station Nagar,

District Bharatpur for the offence(s) under Sections 323, 341 and 307 of IPC.

Learned counsel for the petitioner submits that injured Jagveer had received injury by Rajesh. Rajesh was enlarged on bail under Section 439

Cr.P.C. Petitioner had also received firearm injury.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the petitioners 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. The S.H.O/I.O/Arresting Officer, Police Station Nagar, District Bharatpur in F.I.R.

No.204/2019 is directed that in the event of arrest of the petitioners-(1) Rajvir @ Rajjo S/o Shri Harbhan and (2) Bhupendra S/o Shri Balvir, they shall

be released on bail, provided each of them 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 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.