Kajali Devi @ Kamli Devi vs State Of Rajasthan
2021 Latest Caselaw 19485 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 13781/2021

Kajali Devi @ Kamli Devi W/o Sh. Budh Ram, Aged About 35

Years, 10, P.s. Tehsil Raisinghnagar, Dist. Sriganganagar.

(Presently Lodged In Central Jail, Bikaner).

                                                                     ----Petitioner
                                     Versus



State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)          :     Mr. Mohan Lal

For Respondent(s)          :     Mr. S.K. Bhati, PP

Mr. L.K. Ramdhari for complainant

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.69/2021 of Police Station Raisinghnagar, Distt. Sri

Ganganagar for the offence(s) punishable under

Section(s) 376(D) IPC and Section 66(e) of the IT Act.

                                  (2 of 3)                       [CRLMB-13781/2021]


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 levelled against the petitioner are absolutely

false. It is further submitted that the matter has already

been compromised between the parties. It is also

submitted that charge-sheet has been filed and trial of

the case is likely to take time.

Learned Public Prosecutor has opposed the bail

application, however, learned counsel for the complainant

has verified the factum of compromise.

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) - Kajali Devi @ Kamli Devi W/o Sh. Budh

Ram shall be released on bail in connection with FIR

No.69/2021 of Police Station Raisinghnagar, Distt. Sri

Ganganagar 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

(3 of 3) [CRLMB-13781/2021]

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

34-msrathore/-

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