Rajasthan High Court
Sita Sansi W/O Shri Munna Sansi vs State Of Rajasthan (2024:Rj-Jp:8219) on 16 February, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:8219]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
1921/2024
Sita Sansi W/o Shri Munna Sansi, Aged About 58
Years, R/o Garh Ka Bas, Kotkhawada, Police Station
Kotkhawada, District Jaipur. (Presently Confined In
District Jail At Jaipur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Narsi Prasad Sharma, Adv. For : Mr. Yashwant Kankhediya, P.P. Respondent(s) HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 16/02/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.20/2024 registered at Police Station Kotkhawada, District Jaipur City (South) for the offence(s) under Section(s) 16/54 of Rajasthan Excise Act.
Learned counsel for the petitioner submits that the accused-petitioner is innocent and she has been falsely implicated in this case. He further submits that the accused-petitioner has been in judicial (Downloaded on 19/02/2024 at 09:08:50 PM) [2024:RJ-JP:8219] (2 of 2) [CRLMB-1921/2024] custody since long and the conclusion of the trial will take long time, hence the petitioner may be enlarged on bail.
Learned Public Prosecutor appearing for the State has opposed the bail application.
Taking into consideration the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Sita Sansi W/o Shri Munna Sansi shall be released on bail, provided she furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the trial Court, with the stipulation that the petitioner shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.
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