Ummedi @ Ummeed vs State Of Rajasthan
2021 Latest Caselaw 11145 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2672/2021

Ummedi @ Ummeed W/o Arun Kumar D/o Dhanraj, Aged About 32 Years, Saddawana Nagar, Sri Ganganagar At Present Resident Of Ward No. 2, Sagaria, Tehsil Sangaria, District Hanumangarh.

----Petitioner Versus State Of Rajasthan, Through P.P.

                                                                ----Respondent


For Petitioner(s)        :     Mr. D.S. Thind
For Respondent(s)        :     Mr. Mukhtiar Khan, PP

Mr. Umesh Kant Vyas for complainant

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

19/07/2021

This bail application has been filed under Section 438 Cr.P.C.

in connection with FIR No.173/2017 registered at Police Station

Kotwali, Sri Ganganagar for the offences under Sections 420, 406

and 120-B of IPC, whereupon the investigation was commenced.

Apprehending her arrest, the petitioner moved the bail application

before the court below, which was dismissed. Hence, the bail

application has been filed.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the petitioner

being a lady has already joined the investigation and nothing

further remains.

(2 of 2) [CRLMB-2672/2021]

Learned Public Prosecutor and counsel for the complainant

oppose the bail application.

Taking into consideration the nature of allegation and over all

aspects, without commenting further on merits, this bail

application filed under Section 438 Cr.P.C. is allowed and it is

directed that in the event of arrest of petitioner Ummedi @

Ummeed W/o Arun Kumar D/o Dhanraj, in the aforesaid FIR, she

shall be 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/herself 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 her 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 54-amit/-

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