Kartar Kaur vs State
2021 Latest Caselaw 19418 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

....

S.B. Criminal Misc. Application No. 364/2021

Kartar Kaur, Pathrala, Police Station Sanghat, Tehsil Talvandi, District Bhatinda (Punjab) At Present District Jail Chittorgarh

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vikram Singh.

For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

20/12/2021

Heard learned counsel for the applicant-petitioner as well as

learned Public Prosecutor on the application seeking modification

of the order dated 28.10.2021 and in the interest of justice, the

appellant/petitioner may be ordered to be released on her bond as

close relative surety bond instead of local surety.

The condition of furnishing one local sound and solvent

surety was imposed by this Court while granting bail application of

the accused-petitioner-applicant vide order dated 28.10.2021.

Learned counsel for the applicant-petitioner stated that the

applicant - Smt. Kartar Kaur W/o Baldev Singh belongs to the

State of Punjab and, therefore, she has not been able to fulfil the

condition, as imposed by this Court, as mentioned above. Learned

counsel stated that the accused-petitioner may kindly be allowed

to furnish surety of blood relative in place of two sound and

(2 of 2) [CRLMA-364/2021]

solvent sureties (one shall be local) and the order dated

28.10.2021 may kindly be modified accordingly.

In view of the submissions made hereinabove, this Court is

of the view that the condition of furnishing of two sound and

solvent sureties deserves to be modified and accordingly it is

ordered that, the accused-petitioner-applicant Smt Kartar Kaur

W/o Baldev Singh may now be released on bail, if not wanted in

any other case, provided she furnishes a personal bond of

Rs.1,00,000/- and two sound and solvent surety bonds (out of

which one shall be of her blood relative/close relative) of

Rs.50,000/- each to the satisfaction of the learned Trial Court.

The application stands disposed of accordingly.

(DEVENDRA KACHHAWAHA),J 124-Mohan/-

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