Shreemati Seema Tiwari W/O Shree ... vs State Of Rajasthan
2021 Latest Caselaw 2125 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                3184/2021

Shreemati Seema Tiwari W/o Shree Satendra Tiwari, Aged About
43 Years, R/o Sp-10 Sitapura Industrial Area Phase-4 Glob Circle
India Gate Jaipur
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Anoopam Sharma for Mr. Munesh Bhardwaj For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No.693/2020 was registered at Police Station, Pratap

Nagar, Jaipur City (East) for offence under Sections 420, 406, 467,

468, 471, 120-B I.P.C.

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

petitioner is a female. Compromise have arrived at between the

complainant and petitioner as it is evident from the impugned

order.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-3184/2021]

6. Considering the contention put forth by counsel for the

petitioner, the anticipatory bail application is allowed.

7. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Pratap Nagar, Jaipur City

(East) in F.I.R. No. 693/2020 is directed that in the event of arrest of the

petitioner he 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 his satisfaction on the following

conditions:-

(I). that the petitioner shall make himself available for

interrogation by a police officer as and when required;

(ii). that the petitioner 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 him from disclosing such facts

to the Court or any police officer, and

(iii). that the petitioner shall not leave India without previous

permission of the Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /80

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