Order 12/07/2018 The present anticipatory bail application under Section 438 of Cr.P.C. has been filed in connection with FIR No.369/2015 Police Station- Gogunda, District- Udaipur for the offence under Sections 420, 406, 409 IPC registered against petitioner.
Learned counsel for the petitioner submits that co-accused Suhas Manohar, Hari Mohan Saxena and Ruplal Khadul have already been granted anticipatory bail by this Court vide order dated 14.03.2018, 23.01.2018 & 16.04.2018 and he has not committed the offence alleged against him.
Learned Public Prosecutor has opposed the bail application.
Heard learned counsel for the petitioner as well as learned Public Prosecutor. Perused the material placed on record.
Having considered all the relevant facts and circumstances of the case, this Court deems it just and proper to grant anticipatory bail to the petitioner under Section 438 Cr.P.C.
(2 of 2) [CRLMB-6336/2018] Accordingly, this bail application is allowed and it is directed that in the even of arrest of applicant in connection with FIR No.369/2015 Police Station- Gogunda, District- Udaipur, the accused-petitioner- Chandresh S/o Shri Balmukund Agarwal shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- along with two sureties of Rs.25,000/- each, to the satisfaction of the concerned Investigating Officer/SHO 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.
(VIRENDRA KUMAR MATHUR),J.
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