Parwati vs State
2021 Latest Caselaw 2222 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 745/2021

1. Parwati W/o S. Mangtu Ram, Aged About 40 Years, Ward No. 3, Suratgarh, District Sri Ganganagar.

2. Sushila W/o Rajendra Kumar, Aged About 36 Years, Ward No. 3, Suratgarh, District Sri Ganganagar.

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


For Petitioner(s)         :     Mr. R.S. Gill
For Respondent(s)         :     Mr. Farzand Ali, AAG-cum-GA
                                Mr. Mukesh Trivedi, PP
                                Mr. Pankaj Gupta for complainant



            HON'BLE MR. JUSTICE SANDEEP MEHTA

                          Judgment / Order

27/01/2021

Heard learned counsel for the parties and perused the

material available on record.

This anticipatory bail application has been filed by the

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

No.302/2020 Police Station Suratgarh City for the offence under

Section 306 IPC.

The petitioners' counsel Shri R.S. Gill and the complainant's

counsel Shri Pankaj Gupta submit that the parties have resolved

their dispute through mutual settlement.

In this background and, having regard to the facts and

circumstances as available on record, but without expressing any

opinion on the merits of the case, this Court is of the opinion that

it is a fit case for grant of anticipatory bail to the petitioners.

(2 of 2) [CRLMB-745/2021]

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioners (1) Parwati W/o Shri

Mangtu Ram & (2) Sushila W/o Shri Rajendra Kumar in connection

with F.I.R. No.302/2020 Police Station Suratgarh City, 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

63-Sudhir Asopa/-

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