Sanju Kanwar vs State Of Rajasthan
2021 Latest Caselaw 19417 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 16305/2021

Smt. Sanju Kanwar W/o Shri Raghuveer Singh, Aged About 21 Years, R/o Lakhasar, Ps Sri Dungargarh, Distt. Bikaner (Raj.) (Presently Lodged At Central Jail, Bikaner)

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

----Respondent

For Petitioner(s) : Mr. Dharmendra Surana

For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.71/2021 of Police Station Seruna (Sudsar), Distt.

Bikaner for the offence(s) punishable under Section(s)

302, 201 and 120-B IPC. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

the petitioner has falsely been implicated in this case. It

is argued that allegation against the petitioner of entering

into a criminal conspiracy with co-accused Ganesh Singh

(2 of 3) [CRLMB-16305/2021]

to eliminate the deceased is absolutely false. Learned

counsel has submitted that simply on the basis of some

call details, it cannot be said that the petitioner had

conspired with the co-accused and committed the

offence. It is further submitted that the police has only

collected circumstantial evidence to connect the

petitioner with the commission of crime, however, that

too is not conclusive and is a very weak type of evidence.

Learned counsel has submitted that the petitioner is a

lady; charge-sheet has been filed and trial of the case is

likely to take time.

Learned Public Prosecutor has opposed the bail

application.

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 bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Smt. Sanju Kanwar W/o Shri Raghuveer

Singh shall be released on bail in connection with FIR

No.71/2021 of Police Station Seruna (Sudsar), Distt.

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

(3 of 3) [CRLMB-16305/2021]

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

69-msrathore/-

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