Rekha vs State Of Rajasthan
2021 Latest Caselaw 12240 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 9239/2021

1. Smt. Rekha W/o Lakhan Singh @ Lakhan, Aged About 40 Years, R/o Birathiya Khurd, Tehsil And Police Station Raipur, Dist. Pali (Raj.). (Lodged In Central Jail, Jodhpur).

2. Laxmi D/o Lakhan Singh @ Lakhan, Aged About 20 Years, R/o Birathiya Khurd, Tehsil And Police Station Raipur, Dist. Pali (Raj.). (Lodged In Central Jail, Jodhpur).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/08/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.05/2021 of Police Station Sadar Pali, Distt. Pali for the

offence(s) punishable under Section(s) 489-A, 489-B,

489-C, 489-D and 120-B IPC and Section 4/25 of the

Arms Act. He/she/they has/have preferred this/these

second bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted

that after rejection of the first bail application of the

(2 of 3)

petitioners, the police have filed charge-sheet in the

matter on 30.3.2021. It is argued that as a matter of

fact, co-accused Ganpat Lal has provided fake currency to

the petitioners without their knowledge that the same is

fake. It is also submitted that the petitioners are ladies

and they are in custody since long, therefore, taking into

consideration the provisions of Section 437 Cr.P.C., they

may be enlarged on bail.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - (1) Smt. Rekha W/o Lakhan

Singh @ Lakhan and (2) Laxmi D/o Lakhan Singh @

Lakhan shall be released on bail in connection with FIR

No.05/2021 of Police Station Sadar Pali, Distt. Pali

provided he/she/they execute(s) a personal bond in the

sum of Rs.50,000/- with two sound and solvent sureties

of Rs.25,000/- each to the satisfaction of learned trial

(3 of 3)

court for his/her/their appearance before that court on

each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI),J

ms rathore

Powered by TCPDF (www.tcpdf.org)