Smt. Karishma @ Kasso W/O Wasim vs State Of Rajasthan
2021 Latest Caselaw 3030 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9845/2021

Smt. Karishma @ Kasso W/o Wasim, R/o Near Of The Firozabad
Bus Stand Radha Gali, Police Station Mandi, Firozabad (U.p.) At
Present R/o Aavganga Road, Near Menpuri Chouraha Firozbad
District Firozabad (U.p.) (At Present Confined Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.235/2014 was registered at Police Station Galtagate

Jaipur Metropolitan for offence under Section 363 I.P.C.

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

a female. Matter pertains to bail jump. F.I.R. was registered in the

year 2014 and petitioner was declared as an absconder in the year

2019.

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-9845/2021]

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 he

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 he 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.

8. However, it is made clear that if the petitioner, hereinafter,

jumps bail, she would not entitled to any liberty from the Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /39

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