HITESH GEHLOT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.46/2024, registered at Police Station Mahamandir, Jodhpur City East, for the offences under Ss. 354, 354(a), 354(d) and 498-A of the IPC. Learned counsel for the petitioner contended that the petitioner has been falsely implicated in the present case. Learned counsel submitted that the Investigating Agency after making thorough investigation against the present petitioner has submitted a charge-sheet against him for the offences under Sec. 498-A of the IPC. Learned counsel submitted that since charge-sheet against the petitioner has already been filed before the competent criminal court, no fruitful purpose would be served by sending the petitioner behind the bars for an indefinite period. Lastly, learned counsel submitted that since the investigation against the petitioner has already been competed, therefore, he may be granted anticipatory bail. Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the prayer for anticipatory bail. However, they were not in a position to refute the fact that the investigation has already been competed and charge sheet against the petitioner has been filed before the competent criminal court for the offence under Sec. 498-A of the IPC.

(2.) Heard the learned counsel for the parties and perused the impugned order. Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that it is a fit case for grant of anticipatory bail to the petitioner under Sec. 438 Cr.P.C. Accordingly, the bail application is allowed and it is directed that in the event of arrest of petitioner- Hitesh Gehlot S/o Surendra Singh Gehlot, in connection with FIR No.46/2024, registered at Police Station Mahamandir, Jodhpur City East, the petitioner shall be released on bail; provided he furnishes a personal bond in the sum of Rs.50,000.00 each along with two sureties of Rs.25,000.00 each to the satisfaction of the concerned Investigating Officer/S.H.O. on the following conditions :-