Shivsingh vs State Of Rajasthan

The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.187/2020 Registered at Police Station Balghat

District Karauli for the offence under Sections 323, 341, 504 and 379 IPC.

Heard learned counsel for the parties. On consideration of submissions made on behalf of the respective parties 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.

The SHO/IO/Arresting Authority, Police Station Balghat District Karauli in FIR No.187/2020 is directed that in the event of arrest of the petitioner

Shivsingh S/o Jaisingh, he shall be released on bail, provided he furnishes 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 previous permission of the court.