NAGAR MAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) After considering the facts and circumstances of the case as revealed from the first information report as well as the fact that against the election of the petitioner as Sarpanch, the complainant has already filed an election petition which includes the objection against the genuineness of the mark-sheet as one of the ground and without expressing any opinion on the merits of the case, it is deemed just and proper to grant indulgence of anticipatory bail to him.

(2.) Consequently, the anticipatory bail application is allowed.

(3.) The S.H.O./I.O./Arresting Authority, Police Station Khetri District Jhunjhunu in F.I.R. No.51/2015 is directed that in the event of arrest of the petitioner Nagar Mal son of Jhabar Ram shall be released on bail, provided he furnishes a personal bond in the sum of Rs. 1,00,000/- with two sureties in the sum of Rs. 50,000/- each to his satisfaction on the following conditions:-