Smt Yashoda vs State
2021 Latest Caselaw 3301 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13429/2020

1. Smt Yashoda W/o Bheru Lal, Aged About 60 Years, Bansi, P.s. Badi Sadri, District Chittorgarh.

2. Smt. Nirmala D/o Bheru Lal, Aged About 22 Years, Bansi, P.s. Badi Sadri, District Chittorgarh.

3. Smt. Sonia W/o Abhinav, Aged About 30 Years, Bansi, P.s.

Badi Sadri, District Chittorgarh.

----Petitioners Versus State, Through P.P

----Respondent

For Petitioner(s) : Mr. Ravindra Singh For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

05/02/2021

Heard learned counsel for the petitioners, learned Public

Prosecutor and perused the case diary.

This anticipatory bail application has been filed by the

petitioners apprehending their arrest in connection with F.I.R.

No.201/2020, Police Station Badi Sadri, District Chittorgarh for the

offences under Sections 143, 323, 325, 458, 307 & 427 of the

IPC.

As per the statements of the complainant and other

eye-witnesses, the allegation of inflicting lathi blows to the injured

is specifically attributed to the accused Abhinav. The petitioners

being ladies are alleged to have assaulted the injured by fist and

(2 of 2) [CRLMB-13429/2020]

kicks. Cross-cases are reported to have registered between the

parties.

In this background and having regard to the entirety of facts

and circumstances as available on record, this Court is of the

opinion that it is a fit case to extend the benefit of pre-arrest bail

to the petitioners under Section 438 Cr.P.C.

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioners (1) Smt. Yashoda W/o

Shri Bherulal (2) Smt. Nirmala D/o Shri Bheru Lal and (3) Smt.

Sonia W/o Shri Abhinav in connection with F.I.R. No.201/2020

Police Station Badi Sadri, District Chittorgarh, the petitioners shall

be released on bail; provided each of them furnishes a personal

bond in the sum of Rs.50,000/- along with two sureties of

Rs.25,000/- each to the satisfaction of the concerned

Investigating Officer/S.H.O. on the following conditions :-

(i). that the petitioner(s) shall make himself available for

interrogation by a police officer as and when required;

(ii). that the petitioner(s) shall not directly or indirectly make any

inducement, threat or promise to any person acquainted with

the facts of the case so as to dissuade him from disclosing

such facts to the court or any police officer; and

(iii). that the petitioner(s) shall not leave India without previous

permission of the court.

(SANDEEP MEHTA),J 60-Sudhir Asopa/-

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