Shanti Devi vs State
2021 Latest Caselaw 11495 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9494/2021

1. Shanti Devi W/o Jeetu @ Dilip, Aged About 25 Years, Sirohi Khurd, P.s. Narena At Present Govinddham, Sambhar Road, Fulera, Jaipur

2. Laxma W/o Dhara Singh @ Dana Ram, Aged About 26 Years, Gadari Teen Talaiya, P.s. Renwa, Jaipur. At Present Govinddham, Sambhar Road, Fulera, Jaipur. At Present Lodge In Sub Jail Sojat

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Kuldeep Singh For Respondent(s) : Mr Mukhtiyar Khan, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

26/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioners in connection with FIR No.32/2021 registered at

Police Station Shivpura, District Pali for offence under Sections

454, 380 IPC.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the material available on record.

Taking into consideration that the petitioners are ladies and

allegation of committing theft is levelled. However, this Court finds

that petitioners' bail was rejected by the court below only on the

ground that there were previous cases against them. Without

commenting on merits of the case, I am inclined to grant bail to

the petitioners.

(2 of 2) [CRLMB-9494/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioners - 1) Smt Shanti Devi w/o Jeetu @

Dilip, 2) Laxma w/o Dhara Singh @ Dana Ram be released on

bail under Section 439 CrPC in connection with aforesaid FIR

provided each of the petitioners furnishes a personal bond of

Rs.20,000/- with one surety in the like amount each, to the

satisfaction of the concerned Magistrate with the stipulation that

he shall comply with all the conditions laid down under Sec.473

(3) CrPC.

(SANJEEV PRAKASH SHARMA),J

47-MMA/-

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