Shanti Bai vs State
2021 Latest Caselaw 11821 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 9583/2021

Shanti Bai

----Petitioner Versus State

----Respondent Connected With

S.B. Criminal Miscellaneous Bail Application No. 9585/2021 Shanti Bai

----Petitioner Versus State

----Respondent S.B. Criminal Miscellaneous Bail Application No. 9587/2021 Shanti Bai

----Petitioner Versus State

----Respondent S.B. Criminal Miscellaneous Bail Application No. 9589/2021 Shanti Bai

----Petitioner Versus State

----Respondent S.B. Criminal Miscellaneous Bail Application No. 9590/2021 Shanti Bai

----Petitioner Versus State

----Respondent S.B. Criminal Miscellaneous Bail Application No. 9592/2021 Shanti Bai

----Petitioner Versus State

----Respondent

(2 of 3) [CRLMB-9583/2021]

S.B. Criminal Miscellaneous Bail Application No. 9594/2021 Shanti Bai

----Petitioner Versus State

----Respondent S.B. Criminal Miscellaneous Bail Application No. 9595/2021 Shanti Bai

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr Harish Purohit For Respondent(s) : Mr S.K. Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

These cases have been listed in To Be Mentioned category as

there was confusion about the exact nature of order passed on

27.07.2021 in open Court.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor.

These bail applications have been filed under Section 438

CrPC in connection with FIR Nos. 447/2014, 446/2014, 452/2014,

451/2014, 450/2014, 448/2014, 449/2014 & 445/2014 registered

at ACB Chowki District Udaipur for the offences under Sections

13(1)(C)(D) & 13(2) of the Prevention of Corruption Act, 1988

read with Sections 409, 120B IPC whereupon the investigation

was commenced. Apprehending their arrest, the petitioners moved

bail applications before the court below, which were dismissed.

Hence, present bail applications have been filed.

(3 of 3) [CRLMB-9583/2021]

Learned counsel for the petitioners submits that the co-

accused Sarpanch as well as Panchayat Secretary have been

granted benefit of anticipatory bail by this Court. So far as the

present accused-petitioners are concerned, they are ladies. The

allegation is common in all FIRs, of having issued forged pattas by

the Sarpanch and the role of the petitioners is minimal.

Taking into consideration the nature of allegations, I am

inclined to grant interim bail to the petitioners. The petitioners

would join interrogation before the ACB Authorities on 03.08.2021

and report shall be submitted before this Court on the next date.

List these cases again on 09.08.2021, with report of the

Investigating Officer.

In the meanwhile, the petitioners shall not be arrested in

connection with FIR Nos.447/2014, 446/2014, 452/2014,

451/2014, 450/2014, 448/2014, 449/2014 & 445/2014 registered

at ACB Chowki District Udaipur.

(SANJEEV PRAKASH SHARMA),J

117-124 MMA/-

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