Smt. Sheetal W/O Shri Manish Kumar vs State Of Rajasthan
2021 Latest Caselaw 2275 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 5469/2021

Smt. Sheetal W/o Shri Manish Kumar, Aged About 35 Years, R/o
D-134 Dev Nagar Murlipura Jaipur Raj. (At Present Confined In
Central Jail Jaipur)
                                                                     ----Applicant
                                      Versus
State Of Rajasthan, Through P.P.
                                                                   ----Respondent

For Applicant(s) : Mr. Anoop Pareek, Advocate For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

26/03/2021

1. This Criminal Misc. Bail Application has been brought under

Section 439 of Cr.P.C., seeking regular bail in connection with

F.I.R. No. 1324/2013 registered with Police Station JDA now

Vaishali Nagar, Jaipur for offence under Sections 420, 467, 468,

471 and 120-B IPC.

2. It has been argued on behalf of the applicant that the

applicant is a woman and she is behind the bars since 17.03.2021.

Principal/main co-accused Manish Baberwal S/o Shri Banwari Lal

and Smt. Anju W/o Shri Rajendra Prasad have already been

released on bail by the Co-ordinate Bench of this Court on

25.03.2014 and 17.10.2014 respectively. FIR is of the year 2013.

Investigation is still pending. The applicant has been implicated in

this case on the basis of being co-applicant in the Bank Loan

Papers of her husband Manish Kumar. Main co-accused has been

(2 of 2) [CRLMB-5469/2021]

released on bail.

3. Learned Public Prosecutor has opposed the bail application.

4. I have considered the contentions.

5. On consideration of arguments/submissions of both the

parties, perusal of material on record, nature of accusations and

looking to the facts and circumstances of the case, but without

commenting upon detailed merits of the case, this court deems it

fit to enlarge the accused-applicant on bail.

6. Therefore, the bail application is allowed. Accused-applicant

Smt. Sheetal W/o Shri Manish Kumar shall be released on bail

in FIR No. 1324/2013 registered with Police Station JDA now

Vaishali Nagar, Jaipur, if she is not wanted in any other case,

provided she furnishes a personal bond in the sum of Rs.50,000/-

(Rupees Fifty Thousand only) together with two sureties in the

sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to

the satisfaction of the learned trial court with the stipulation that

she 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.

(MANOJ KUMAR VYAS),J

Sunita Kanwar /299

Powered by TCPDF (www.tcpdf.org)