Jaiti Devi vs State
2021 Latest Caselaw 19463 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16965/2021

Smt. Jaiti Devi W/o Jairam Ram, Aged About 43 Years, R/o Village Nimbla, Tehsil And Police Station Sheo, District Barmer. (Confined In District Jail, Barmer)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jagdish Singh For Respondent(s) : Mr. Laxman Solanki, 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.248/2021 of Police Station Sheo, Distt. Barmer for the

offence(s) punishable under Section(s) 498-A and 306

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

allegations of cruelty, demand of dowry and instigating

for committing suicide, levelled against the petitioner, are

absolutely false. It is further submtted that the petitioner

is the mother-in-law of the deceased and false allegations

(2 of 2) [CRLMB-16965/2021]

have been levelled against her. It is submitted that the

petitioner is jail since long; 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. Jaiti Devi W/o Jairam Ram shall be

released on bail in connection with FIR No.248/2021 of

Police Station Sheo, Distt. 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

112-msrathore/-

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