Sushila vs State Of Rajasthan
2021 Latest Caselaw 10901 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9228/2021

Sushila D/o Shri Ramal, Aged About 25 Years, R/o Luharakhali, Ps Salamgarh, District Pratapgarh.

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

----Respondent

For Petitioner(s) : Mr Ramesh Purohit For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

This bail application under Section 438 CrPC has been filed

by the petitioner apprehending their arrest in connection with FIR

No.72/2021. registered at Police Station Pratapgarh, District

Pratapgarh for offence under Section 306 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the over all aspects and considering

that the petitioner is a lady, without commenting on merits of the

case, I am inclined to allow this anticipatory bail of the petitioner.

Accordingly, this bail application filed under Section 438 CrPC

is allowed and it is directed that in the event of arrest of petitioner

Sushila D/o Shri Ram Lal in the aforesaid FIR No.72/2021 of

Police Station Pratapgarh, District Pratapgarh; she shall be

(2 of 2) [CRLMB-9228/2021]

released on bail by the concerned SHO/Investigating Officer,

provided she furnishes a personal bond in the sum of Rs. 20,000/-

with two sureties of the like amount to his satisfaction, on the

following conditions:

i) That the petitioner shall make himself available for interrogation by a police officer, as and when required;

ii) That the petitioner 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 to any police officer;

iii) That the petitioner shall not leave India without previous permission of the court;

iv) That the petitioner shall not commit any offence similar to the offence of which she is accused or suspected.

(SANJEEV PRAKASH SHARMA),J

81-MMA/-

Powered by TCPDF (www.tcpdf.org)