Shafiq Mohammed vs State Of Rajasthan

The present anticipatory bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.433/2019 registered at Police Station

Vishwakarma, Jaipur (West) for the offence(s) under Sections 306 and 120-B of IPC.

On consideration of submissions made on behalf of the par- ties and the material made available for my perusal as well as the evidence collected

during investigation which has been produced before me by way of case diary, but without expressing any final opinion on the merit and de-merit of

the case, I am inclined to grant benefit of anticipatory bail to the accused-petitioner.

Consequently, the application for anticipatory bail is allowed. 4 The SHO/IO/Arresting Authority, Police Station Vish- wakarma, Jaipur (West) in

FIR No.433/2019 is directed that in the event of arrest of the petitioner Shafiq Mohammed S/o Shri Chhuttan Khan, he shall be released on bail,

provided he fur- nishes personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- 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 pre- vious permission of the court.