Kamla vs State
2021 Latest Caselaw 11868 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9787/2021

1. Kamla W/o Sharwan, Aged About 40 Years, R/o Village Rasisar, Tehsil Nokha, District Bikaner (Raj.)

2. Smt. Babita W/o Hansraj, Aged About 38 Years, R/o Village Rasisar, Tehsil Nokha, District Bikaner (Raj.)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kunal Kalla For Respondent(s) : Mr. Shiv Kumar Bhati assisted by Mr. Avinash Godara

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

This bail application has been filed under Section 438 CrPC.

in connection with FIR No.75/2021 registered at Police Station

Nokha District Bikaner for the offences under Section 341, 323,

326, 147, 148 & 149 of IPC whereupon the investigation was

commenced. Apprehending their arrest, the petitioners moved the

bail application before the court below, which was dismissed.

Hence, the bail application has been filed.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration that both the petitioners are ladies

and there is no specific averment of having caused any injury, but

without commenting further on merits, this bail application filed

(2 of 2) [CRLMB-9787/2021]

under Section 438 CrPC is allowed and it is directed that in the

event of arrest of petitioners- (1) Kamla W/o Sharwan, & (2)

Smt. Babita W/o Hansraj, in the aforesaid FIR, they shall be

released on bail by the concerned SHO/Investigating Officer,

provided they furnishe a personal bond in the sum of Rs. 20,000/-

with two sureties each of the like amount to their satisfaction on

the following conditions:

i) That the petitioners shall make themselves available for interrogation by a police officer, as and when required;

ii) That the petitioners 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 them from disclosing such facts to the court or to any police officer;

iii) That the petitioners shall not leave India without previous permission of the court;

iv) That the petitioners shall not commit any offence similar to the offence of which they are accused or suspected.

(SANJEEV PRAKASH SHARMA),J

82-1/-saurabh

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