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Judgment
This application for anticipatory bail under sec.438 CrPC has been filed in connection with FIR No.52/2015, Police Station- Ramseen, District Jalore, for offences punishable under sections
409, 467, 468, 471, 420 IPC.
Learned counsel for the petitioner submits that one receipt for registration amount of Rs.1740/- bearing No.2015000021 dated 08.01.2015 is available with the Sub Registrar, however, there is another receipt with the same number dated 08.01.2015 for amount of Rs.7360/- and the Sub Registrar on the basis of same lodged an FIR against the petitioner alleging that the second receipt was forged by him. The petitioner is a Lower Division Clerk and his service would be jeopardized if he is arrested. Learned Public Prosecutor opposed the bail application and pointed out that FSL was conducted and the receipt did not bear signature of the Sub Registrar and the signatures on the receipt are found similar to that of Prem Prakash.
Heard learned counsel for the accused-applicant as well as learned Public Prosecutor.
Having considered the facts and circumstances of the matter, without commenting on the merits of this case, I deem it just and proper to grant the benefit of anticipatory bail to the accused-applicant under Section 438 Cr.P.C.
Accordingly, this bail application is allowed and it is directed that in the event of arrest of accused-applicant in connection with FIR No.52/2015, Police Station, Ramseen, District Jalore the accused-applicant - Prem Prakash s/o Mishri Mal aforesaid shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- along with two sureties in the sum of Rs.25000/- each, to the satisfaction of the concerned Investigating
Officer/S.H.O. on the following conditions:
(1) He shall make himself available for interrogation by Investigating Officer as and when required;
(2) 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;
3) He shall not leave India without the previous permission of the trial court.