Smt. Rukhsana W/O Jakir Teli vs State Of Rajasthan
2021 Latest Caselaw 2207 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 604/2021

Smt. Rukhsana W/o Jakir Teli, R/o Kot Ke Upper Ladpura Ps
Rampura Kotwali Kota Dist. Kota (At Present Confined In Dist Jail
Swaimadopur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Amit Dadhich For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/03/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.547/2019 was registered at Police Station Kotwali,

District Sawaimadhopur for offence under Sections 419 & 379

I.P.C.

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

a female. Charge-sheet has been filed.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has criminal antecedents.

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.

(2 of 2) [CRLMB-604/2021]

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.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /23

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