Pawan Kumar vs State of Rajasthan

Vijay Bishnoi, J.—Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

The petitioner apprehends his arrest in connection with FIR No.143/2016 of Police Station Rajgarh, District, Churu for the offence punishable under Sections 307, 332, 353 and 143 I.P.C.

Learned counsel for the petitioner has submitted that in the FIR, it is simply mentioned that the petitioner reached at the hotel in a pick-up and there is no allegation that the petitioner has assaulted the police personnel''s or joined the quarrel with other accused persons.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant anticipatory bail to the accused petitioner under Section 438 Cr.P.C.

Accordingly, this bail application under Section 438 Cr.P.C. is allowed and it is directed that in the event of arrest of the petitioner Pawan Kumar S/o Sh. Bhag Chand in FIR No.143/2016 of Police Station Rajgarh, District, Churu, he shall be enlarged on bail provided he furnishes a personal bond in a sum of Rs. 25,000/- each to the satisfaction of the concerned I.O./S.H.O. on the following conditions:-

(i) He shall make himself available for interrogation by Investigating Officer as and when required;

(ii) He 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 to any Police Officer;

(iii) He shall not leave India without the previous permission of the court.