Smt Madhu vs State
2021 Latest Caselaw 8903 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 199/2021

1. Smt Madhu W/o Mangi Lal, Aged About 27 Years, Gandhibag, P.s. Mangalwad, District Chittorgarh.

2. Smt. Sanwari W/o Pushkar, Aged About 22 Years, Gandhibag, P.s. Mangalwad, District Chittorgarh.

----Petitioners Versus State, Through P.P.

----Respondent

For Petitioner(s) : Mr. Sudhir Saruparia. For Respondent(s) : Mr. Shrawan Bishnoi, PP.

Mr. R.K. Charan.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

06/04/2021

Heard the learned counsel for the parties and perused the

case diary.

This anticipatory bail application under Section 438 Cr.P.C.

has been filed by the petitioners apprehending their arrest in

connection with F.I.R. No.133/2020 registered at Police Station

Mangalwad, District Chittorgarh for the offences under Sections

147, 148, 323, 341, 325, 447 and 307/149 IPC.

Cross-cases have been registered inter-se between the

parties. On perusal of the case diary, it is clear that none of the

injured of either side received injury which can be termed as life

threatening.

In this background and, having regard to the facts and

circumstances available on record, but without expressing any

(2 of 2) [CRLMB-199/2021]

opinion on the merits of the case, this Court is of the opinion that

it is a fit case for grant of anticipatory bail to the petitioners.

Accordingly, the anticipatory bail application is allowed and it

is directed that in the event of arrest of petitioners (1) Smt.

Madhu and (2) Smt. Sanwari in connection with the F.I.R.

No.133/2020 registered at Police Station Mangalwad, District

Chittorgarh, they shall be released on bail; provided each of them

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/ S.H.O. on the following

conditions:-

(i). that the petitioners shall make themselves available for interrogation by a police officer as and when required;

(ii). that the petitioners 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 petitioners shall not leave India without previous permission of the court.

(SANDEEP MEHTA),J

98-Tikam/-

Powered by TCPDF (www.tcpdf.org)