Munni Devi vs State
2021 Latest Caselaw 11610 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9620/2021

Munni Devi W/o Mehram, Aged About 43 Years, Khajwana, Tehsil Moondwa, Dist. Nagaur (Raj.).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr D.S. Gharsana For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

This bail application under Section 438 CrPC has been filed

by the petitioner apprehending her arrest in connection with FIR

No.96/2021 registered at Police Station Kuchera, District Nagaur

for offence under Sections 143,341,336, 323,324, 325,326 IPC.

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 there are

cross cases relating to the same incident and injuries have been

caused to both the parties

Taking into consideration that the nature of allegations and

that there are cross cases registered with regard to the same

incident and considering that the petitioner is a lady, without

(2 of 2) [CRLMB-9620/2021]

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

Munni Devi w/o Meh Ram in the aforesaid FIR No.96/2021 of

Police Station Kuchera, District Nagaur; 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 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

111-MMA/-

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