Sanjay Singh@sanju vs State Of Rajasthan

Petitioner has filed this miscellaneous bail application under Section 438 Cr.P.C.

F.I.R. No.488/2019 was registered at Police Station Deeg, District Bharatpur, for offence under Sections 323, 341 and 307 of I.P.C.

It is contended by counsel for the petitioner that there is delay of three days in lodging of FIR. Petitioner only informed the injured that there are

chances of a fight and asked him to leave the house. It is also contended that no overt act is assigned to the petitioner.

Learned Public Prosecutor and counsel for the complainant have opposed the bail application.

I have considered the contentions.

Considering the arguments put forth by counsel for the petitioner, I deem it proper to allow the anticipatory bail application.

The anticipatory bail application is allowed. The S.H.O/I.O/Arresting Officer, Police Station Deeg, District Bharatpur in F.I.R. No.488/2019 is

directed that in the event of arrest of the petitioner he shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/- with

two sureties in the sum of Rs. 50,000/- each to his satisfaction 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.