Sonu Singh vs State Of Rajasthan

The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.243/2020 registered at Police Station Govindgarh,

District Alwar for the offence(s) under Sections 16/54, 54(A), Excise Act and Section 3/25 Arms Act.

Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case on account of owner of alleged vehicle.

Learned counsel for the petitioner also submits that petitioner had sold the alleged vehicle by agreement to sale to Chhinder Singh. Nothing is to be

recovered from the petitioner.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without

expressing any opinion on the merits of the case, this court deems it just and proper to allow the anticipatory bail application.

Accordingly, the anticipatory bail application is allowed. The S.H.O/I.O/Arresting Officer, Police Station Govindgarh, District Alwar in F.I.R.

No.243/2020 is directed that in the event of arrest of the petitioner Sonu Singh S/o Jaswant Singh, he shall be released on bail, provided he furnishes a

personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each to the satisfaction of the S.H.O/I.O/Arresting Officer of the

concerned Police Station 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.