Sunita @ Najam vs State Of Rajasthan
2021 Latest Caselaw 2482 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1293/2021

Sunita @ Najam W/o Lt. Sh. Shalendra Kumar @ Surendra, Aged About 25 Years, R/o Village Khichiyan, P.s. Sameja Kothi, Tehsil Raisinghnagar, Dist. Sri Ganganagar (Raj.). (Presently Confined At Mahila Bandi Sudhar Grah- Bikaner).

                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Himmat Jagga
For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

29/01/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.99/2020 of Police

Station Sameja Kothi District Sriganganagar for the offences

punishable under Sections 302/34 IPC. She has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that as per

the postmortem report, the fatal injury resulted into the death of

deceased Jagdish was caused by a punctured wound on the chest

which is assigned to co-accused Shailendra @ Surendra as per the

statements of eye witnesses. It is submitted that no specific role

has been assigned to the petitioner. It is further submitted that

the petitioner is a pregnant lady and charge-sheet has been filed.

(2 of 2) [CRLMB-1293/2021]

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Sunita @ Najam W/o Lt.

Sh. Shalendra Kumar @ Surendra shall be released on bail in

connection with FIR No.99/2020 of Police Station Sameja Kothi

District Sriganganagar provided she executes 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 her

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

Surabhii/42-

Powered by TCPDF (www.tcpdf.org)