Deepika Arora vs State Of Rajasthan
2021 Latest Caselaw 12870 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 8789/2021

Smt. Deepika Arora W/o Dipak Arora, Aged About 42 Years, B/c Punjabi Khatri, R/o House No. 322, Royal Residency Sector -9, Dwarka, New Delhi, Permanent R/o Gandhi Nagar, 215/5, Rewadi Haryana. (Petitioner At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Arjun Singh Rathore For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/08/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.72/2020 of Police Station Kothwali, District Barmer for

the offence(s) punishable under Section(s) 420, 406,

409, 120-B IPC. He/she/they has/have preferred

this/these second bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

charge-sheet has been filed and other co-accused have

already been enlarged on bail.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-8789/2021]

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) - Smt. Deepika Arora W/o

Dipak Arora shall be released on bail in connection with

FIR No.72/2020 of Police Station Kothwali, District

Barmer 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 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

128-msrathore/-

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