Vali Devi vs State
2021 Latest Caselaw 18944 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13999/2021

Vali Devi W/o Mohan Lal, Aged About 33 Years, Padru, P.s. Sivana, Dist. Barmer. At Present Vodha, P.s. Karda, Dist. Jalore.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Dinesh Bishnoi For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner apprehends her arrest in connection with FIR

No.52/2021 of Police Station Karda, District Jalore for the offences

punishable under Sections 147, 148, 447, 341, 323 and 307/149

of IPC. She has preferred this anticipatory bail application under

Section 438 Cr.P.C.

Learned counsel for the petitioner has submitted that there

is no specific role of the petitioner. It is also submitted that the

allegation of inflicting injuries is against co-accused Mohal Lal and

Ladu and not against the petitioner. It is submitted that co-

accused Panchu Devi has already been granted benefit of

anticipatory bail.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-13999/2021]

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 anticipatory bail to the

accused petitioner under Section 438 Cr.P.C.

Accordingly, this bail application under Section 438 Cr.P.C. is

allowed and it is directed that in the event of arrest of the

petitioner Vali Devi W/o Mohan Lal in FIR No.52/2021 of Police

Station Karda, District Jalore, she shall be enlarged on bail

provided she furnishes a personal bond in a sum of Rs.50,000/-

with two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of the concerned I.O./S.H.O. on the following

conditions:-

(i) She shall make herself available for interrogation by Investigating Officer as and when required;

(ii) She 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 to any Police Officer;

(iii) She shall not leave India without the previous permission of the court.

(VIJAY BISHNOI),J

4-Arun/-

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