Kusum @ Shobha W/O Mahesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 130 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              13739/2020

Kusum @ Shobha W/o Mahesh Kumar, Aged About 38 Years, R/o
Bada Bazar Baswa Tehsil Baswa Dist. Dausa Raj. (Presently
Confined In Sub Jail Bandikui)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Jitendra Pandey, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

07/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 199/2020 was registered at Police Station Baswa,

District Dausa for offence under Section 306 of I.P.C.

3. It is contended by counsel for the petitioner that petitioner

was continuously harassed by her husband and he started

levelling allegations against petitioner that the children do not

belong to him, as a result of which petitioner was under

depression and she consumed celphos and children also consumed

celphos as a result of which one child has died. She was however,

saved. It is contended that charge-sheet has been filed.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-13739/2020]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that she shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /45

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