Harjeet Kaur vs State
2021 Latest Caselaw 19469 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16717/2021

Harjeet Kaur W/o Dharmveer, Aged About 38 Years, B/c Majbi Sikh, R/o Sangatpura, P.s. Matili, Rathan, At Present Tenant House Surendra Chimpa, Sukhwant Cinema Road, Ward No. 18, Purani Abadi, Sriganganagar (Raj.) (At Present Lodged In Central Jail Sriganganagar)

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 16715/2021 Suchha Singh S/o Jeet Singh, Aged About 32 Years, R/o 16F Matilirathan, Distt. Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar)

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma 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.299/2021

of Police Station Purani Abadi, District Sriganganagar for the

offence(s) punishable under Section(s) 384, 389, 384 and 143 of

(2 of 2) [CRLMB-16717/2021]

IPC. He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that the

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

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) Harjeet

Kaur W/o Dharmveer and Suchha Singh S/o Jeet Singh shall be

released on bail in connection with FIR No.299/2021 of Police

Station Purani Abadi, District Sriganganagar provided he/she/they

execute(s) 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 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

87-88 mohit/-

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