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Judgment
Petitioner has filed this bail application under Section 438 of Cr.P.C.
F.I.R. No.37/2020 was registered at Police Station, Khandela District Sikar for offence under Section 19/54 The Rajasthan Excise Act, 1950.
It is contended by the counsel for the petitioner that petitioner has already appeared before the Investigation Officer. No purpose would be served
in arresting the petitioner. Petitioner was the registered owner of the vehicle but he had already sold the vehicle way back in the year, 2016.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contention put forth by counsel for the petitioner, the anticipatory bail application is allowed.
The Anticipatory Bail Application is allowed. The S.H.O./I.O./Arresting Authority, Police Station Khandela District Sikar in F.I.R. No. 37/2020 is
directed that in the event of arrest of the petitioner he shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/-
(Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to his satisfaction on the following
conditions:- (I). that the petitioner shall make himself available for interrogation by a police officer as and when required;
(ii). that the petitioner 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 any police officer, and
(iii). that the petitioner shall not leave India without previous permission of the Court.