Mooli Devi vs State
2021 Latest Caselaw 902 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11364/2020

Mooli Devi W/o Rameshwar Lal, Aged About 50 Years, R/o Village Bandhnau Dikhnada Tehsil Sardarshahar Distt. Churu (At Present Lodged In Distt. Jail , Churu)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pradeep Choudhary For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Manoj Kumar Pareek, For complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2021

Heard learned counsel for the parties and also perused the

material available on record.

The petitioner has been arrested in FIR No.291/2020 of

Police Station Sardarshahar, District Churu for the offences

punishable under Sections 498-A, 302, 323/34 IPC. She has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation of harassing the deceased for dowry is absolutely false.

It is submitted that two daughters of the petitioner are married to

two real brothers of the deceased and in such circumstances, it is

difficult to comprehend that the petitioner used to harass the

(2 of 2) [CRLMB-11364/2020]

deceased for the purpose of dowry, which forced her to commit

suicide.

Learned Public Prosecutor as well as learned counsel for the

complainant have 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 Mooli Devi W/o

Rameshwar Lal shall be released on bail in connection with FIR

No.291/2020 of Police Station Sardarshahar, District Churu

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

11-akash/-

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