Alka vs State Of Rajasthan
2021 Latest Caselaw 9845 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 8118/2021

Alka W/o Anil Kumar D/o Sh. Krishan Lal, Aged About 32 Years, R/o Chak 8 Nwd, Rawatsar, Tehsil Rawatsar, District Hanumangarh. (At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus State of Rajasthan, Through P.P.

----Respondent

For Petitioner(s) : Mr. Shardul Bishnoi (through VC) For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

28/06/2021

This is a second bail application filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.109/2021, Police Station Pilibanga, District Hanumangarh

for offences under Sections 382, 384, 388, 419, 420, 467, 468,

471, 120B of the IPC.

The petitioner is in judicial custody in connection with the

above offences which are triable by court of magistrate. The

previous bail application (No.4613/2021) filed on her behalf was

rejected by this Court vide order dated 19.04.2021 giving her

liberty to file a fresh bail application after submission of the

charge-sheet. Now, investigation is complete and charge-sheet

has been filed. The bail applications (Nos.5612/2021 &

5614/2021) of co-accused Rajendra Kumar @ Raju Arora @ Rinku

and Balram respectively, have been accepted by this Court vide

(2 of 2) [CRLMB-8118/2021]

order dated 21.05.2021. The petitioner is a woman and her case

is covered by proviso to Section 437 Cr.P.C.

In this view of the matter and having regard to the overall

facts and circumstances of the case as available on record, this

Court is inclined to extend indulgence of bail to the accused

petitioner. Accordingly, this second bail application is allowed and

it is directed that the accused-petitioner Alka W/o Shri Anil Kumar

arrested in connection with the F.I.R. No.109/2021 registered at

Police Station Pilibanga, District Hanumangarh shall be released

on bail provided she furnishes a personal bond of Rs.50,000/- and

two surety bonds of Rs.25,000/- each to the satisfaction of the

learned trial court with the stipulation to appear before that Court

on all dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA),J 32-Sudhir Asopa/-

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