SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.441/2023, Police Station Kotwali, Barmer for the offences under Sec. 420, 419, 120-B of IPC. Learned counsel for the petitioner submits that similar situated co-accused persons namely Rajeshwari and Shankar Lal have been granted bail under Sec. 438 Cr.P.C. and Joga Ram has been enlarged on bail under Sec. 439 Cr.P.C.. No specific averment has been made against the accused-petitioner, therefore, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail. Learned Public Prosecutor opposed the prayer for anticipatory bail. 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.

(2.) Accordingly, the bail application is allowed and it is directed that in the event of arrest of petitioner Suresh Kumar S/o Bhikha Ram in connection with FIR No.441/2023, Police Station Kotwali, Barmer, the petitioner shall be released on bail; provided he furnishes a personal bond in the sum of Rs.1,00,000.00 along with two sureties of Rs.50,000.00 each to the satisfaction of the concerned Investigating Officer/S.H.O. on the following conditions :-