Gopal Arya vs State
2021 Latest Caselaw 11417 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9369/2021

1. Gopal Arya S/o Daulatram, Aged About 58 Years, B/c Sindhi, R/o 20-E-9, Chopasani Housing Board, Jodhpur (Raj.). (At Present Lodged At District Jail, Barmer).

2. Smt. Namarta Arya W/o Gopal Arya, Aged About 56 Years, B/c Sindhi, R/o 20-E-9, Chopasani Housing Board, Jodhpur (Raj.). (At Present Lodged At District Jail, Barmer).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Mahesh Khyani For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

23/07/2021

This bail application has been filed by the petitioners under

Section 439 Cr.P.C. in connection with FIR No.162/2021 registered

at Police Station, Kotwali Barmer, District Barmer for offence under

Sections 406, 420, 409,120B IPC and Sections 3, 4, 5, 6 of Chit

Funds Act.

Learned counsel for the petitioners does not press the bail

application of petitioner No.1 Gopal Arya, however, presses grant

of bail to the petitioner No.2, who is a lady and wife of the

petitioner No.1.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

(2 of 2) [CRLMB-9369/2021]

Taking into consideration the nature of allegations, without

commenting on merits of the case, the bail application of the

petitioner No.1 Gopal Arya is dismissed as not pressed while I am

inclined to release the petitioner No.2 Smt Namarta Arya on bail.

Accordingly, this bail application is allowed qua petitioner

No.2 and it is ordered that the accused petitioner - Smt Namarta

w/o Gopal Arya be released on bail under Section 439 Cr.P.C. in

connection with aforesaid FIR No.162/2021 registered at Police

Station Kotwali Barmer, District Barmer provided the petitioner

furnishes a personal bond of Rs.20,000/- with one surety in the

like amount, to the satisfaction of the concerned Magistrate with

the stipulation that she shall comply with all the conditions laid

down under Section 437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

51-MMA/-

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