Satish Joshi vs State Of Rajasthan

This Criminal Misc. Bail Application has been brought under Section 438 of Cr.P.C. seeking anticipatory bail in connection with F.I.R. No. 85/2020

registered with Police Station Mandawar, District Dausa, for the offence punishable under Section 384 of I.P.C.

It has been submitted on behalf of the petitioner that he has been falsely implicated in this case. He is working as correspondent of a daily

newspaper and in the discharge of his duties, he was reporting the shops which were open during the period of lockdown. Due to this, present

complaint was filed against him. He has not threatened any person nor he demanded money from anyone. There is no criminal antecedent against

him.

Learned Public Prosecutor has opposed the bail application.

Heard learned counsel for the petitioner as well as learned Public Prosecutor, and perused the material available on record and the case diary.

Considering the submissions, perusal of material on record and looking to the overall facts and circumstances of the case and nature of offence, but

without commenting upon detailed merits of the case, this court deems just and proper to grant anticipatory bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that in the event of arrest of petitioner Satish Joshi S/o Hardayal Joshi in connection

with FIR No. 85/2020 registered with Police Station Mandawar, District Dausa, he shall be enlarged on bail provided he furnishes a personal bond in

the sum of Rs. 50,000/- (fifty thousand) together with two sureties in the sum of Rs. 25,000/- (twenty-five thousand) each to the satisfaction of the

concerned SHO 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 to any police officer.

(iii) that the petitioner shall not leave India without the previous permission of the Court.