Rajasthan High Court - Jodhpur
Shakeela vs State Of Rajasthan on 24 February, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14956/2020
Smt Bedi @ Bedwanti W/o Rajendra Kumar, Aged About 45
Years, Rajawali, Police Station Bhavwala, District Fajilaka,
Punjab. (At Present Lodged In District Jail Bikaner).
----Petitioner
Versus
State, Through P.p.
----Respondent
CONNECTED WITH
S.B. Criminal Miscellaneous Bail Application No. 1180/2021
Chawli Devi W/o Ram Kumar, Aged About 50 Years, R/o Rajawali,
Tehsil Abohar, Dist. Fazilka (Punjab). (Lodged Dist. Jail,
Sriganganagar At Present In Central Jail, Bikaner).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1823/2021
Shakeela W/o Radhey Shyam, Aged About 30 Years, 090 F.a.,
Majhiwala, Tehsil Shree Karanpur, District Sriganganagar.
(Presently Lodged In Sub Jail, Shree Karanpur).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Suryadeep Bishnoi, Mr. M.S. Soni,
Mr. K.S. Rathore, Mr. Sunil Kumar,
Mr.Ashok Kumar
For Respondent(s) : Mr. Vikram Sharma, PP
Mr. B.S. Sandhu, Mr. D.S. Gharsana
for complainant
(2 of 3)
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
24/02/2021
Heard learned counsel for the parties and perused
the material available on record.
The petitioner(s) has/have been arrested in FIR
No.220/2020 of Police Station Srikaranpur, District Sri
Ganganagar for the offence(s) punishable under
Section(s) 302, 307, 323, 447, 147, 148, 149 and 120-B
IPC and Sections 3/25 and 27 of the Arms Act.
He/she/they has/have preferred this/these bail
application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted
petitioners have falsely been implicated in this case. It is
argued that the petitioners were simply present at the
scene of crime as their brother Mahaveer and father-in-
law of petitioner - Shakeela have called them there. It is
also submitted that the petitioners have no knowledge
regarding intention of other co-accused persons of
committing murder of one person and injuring several
others. It is also submitted that petitioners are ladies and
they are in custody since long whereas, trial of the case
is likely to take time.
Learned Public Prosecutor as well as learned counsel
for the complanant have vehemently opposed the bail
applications. Learned counsel for the complainant has
submitted that petitioners - Smt. Bedi @ Bedwanti,
Chawli Devi and Shakeela had instigated other co-
accused persons to commit murder of the complainant
(3 of 3)
party and on their instigation, the incident took place, in
which, one person has died and several others got
injured. It is, thus, argued that it is not a case where the
petitioners simply on being ladies may be granted bail.
Having regard to the totality of the facts and
circumstances of the case particularly, keeping in view
the fact that petitioners are ladies, 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 Bedi @ Bedwanti W/o Rajendra
Kumar, Chawli Devi W/o Ram Kumar and Shakeela W/o
Radhey Shyam shall be released on bail in connection
with FIR No.220/2020 of Police Station Srikaranpur,
District 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 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
msrathore/-
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