Vahidan W/O Rehmuddin vs State Of Rajasthan
2021 Latest Caselaw 3152 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               10867/2021

1.      Vahidan W/o Rehmuddin, Aged About 60 Years, R/o
        Sumer Ki Dhani Tan Bagthala Ps Kishangarhbas Police
        Dist. Bhiwadi Alwar (At Present In Central Jail Alwar)
2.      Janista W/o Abid, Aged About 25 Years, R/o Sumer Ki
        Dhani Tan Bagthala Ps Kishangarhbas Police Dist. Bhiwadi
        Alwar (At Present In Central Jail Alwar)
                                                                       ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

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

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 325/2021 was registered at Police Station

Kishangarhbas, Police District Bhiwadi, Alwar for offence under

Sections 147, 148, 149, 332, 353, 307 & 394 of I.P.C.

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

no. 1 is a lady aged 60 years and petitioner no. 2 has a young

child of 11 months. No overt act is assigned to present petitioners

in the FIR.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-10867/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

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

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /76

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