Rajbala @ Bala vs State
2021 Latest Caselaw 9197 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4799/2021

Rajbala @ Bala W/o Shri Suresh Kumar, Aged About 27 Years, Ward No. 17, Rawatsar, District Hanumangarh (Rajasthan). (At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus State, Through P.P

----Respondent

For Petitioner(s) : Mr. Navneet Poonia & Mr. Rishi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

09/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.129/2021, Police Station Rawatsar, District Hanumangarh

for offences under Sections 323, 341, 342, 382, 327, 384, 389 &

120B IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The allegations of the prosecution as against the petitioner

are of lesser gravity then those attributed to co-accused Smt.

Kamlesh who has been enlarged on bail by this Court vide order

dated 26.03.2021. The petitioner is a woman, who is in custody in

connection with the above offences which are triable by court of

magistrate. As per the order rejecting bail, the petitioner does not

have any criminal antecedents.

(2 of 2) [CRLMB-4799/2021]

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Smt. Rajbala @ Bala W/o Shri Suresh

Kumar arrested in connection with the F.I.R. No.129/2021

registered at Police Station Rawatsar, District Hanumangarh shall

be released on bail provided she furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(SANDEEP MEHTA),J 57-Sudhir Asopa/-

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