Heena Ben vs State
2021 Latest Caselaw 5580 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2818/2021

Smt. Heena Ben W/o Jitendra, Aged About 45 Years, 97, Samadhnagar Bambroli Road, Godhra, Police Station Vagodiya, District Vadodara (Gujarat), At Present Residing At 48, Ananta Astha, Village Khatamba, Vagodiya Road, Bapot, Near Char Rasta, Police Station Vagodiya, District Vadodara (Gujarat). (At Present Lodged Central Jail Udaipur).

----Petitioner Versus State, Through P.p.

                                                                 ----Respondent


For Petitioner(s)          :    Mr. Love Jain
For Respondent(s)          :    Mr. Sumer Singh Rajpurohit, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

25/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.73/2018

of Police Station Ogana, District Udaipur for the offence(s)

punishable under Section(s) 420 of 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 co-

accused person has already been enlarged on bail and 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).

(2 of 2) [CRLMB-2818/2021]

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) Smt.

Heena Ben W/o Jitendra shall be released on bail in connection

with FIR No.73/2018 of Police Station Ogana, District Udaipur

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

54-mohit/-

Powered by TCPDF (www.tcpdf.org)