Sharmila W/O Ramkishan vs The State Of Rajasthan
2021 Latest Caselaw 2580 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9278/2021

Sharmila W/o Ramkishan, Aged About 40 Years, R/o Vill-
Jhanjha, Police Station Buhana, District Jhunjhunu, (Raj.). (At
Present Lodge At District Jail Jhunjhunu, District Jhunjhunu
(Raj.)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Sudhir Yadav through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.187/2021 was registered at Police Station Kotwali,

District Jhunjhunu (Raj.) for offence under Sections 363 I.P.C.

3. It is contended by counsel for the petitioner that petitioner is

the mother of the accused. She has no role whatsoever in the

alleged offence. Prosecutrix has not levelled any allegation against

the petitioner.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-9278/2021]

petitioner, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided she

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that she shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /12

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