Laxmi Devi vs State
2021 Latest Caselaw 5988 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2938/2021

Laxmi Devi W/o Rajkumar, Aged About 40 Years, R/o Sedwara (Ganeshpur), Basantpur Police Thana Ibrahimpur, Ambedkar Nagar, Uttarpradesh Presently Near Upbhokta Bhawan, Murlidhar Vyas Colony, Bikaner Presently Rented At Rustam Subhashpura, Bikaner (Raj.). (Presently Lodged At Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sunil Bishnoi For Respondent(s) : Mr. A.R. Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.142/2020

of Police Station Bichhwal, District Bikaner for the offence(s)

punishable under Section(s) 420, 467, 468, 471 & 120-B of IPC.

He/she/they has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

petitioner stood as witness in the registered documents, however,

she is not a beneficiary. It is also submitted that the petitioner is

in custody since long and trial of the case will take time.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-2938/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the petitioner(s)

under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Laxmi Devi W/o Rajkumar shall be released on bail in connection

with FIR No.142/2020 of Police Station Bichhwal, District Bikaner

provided he/she/they execute(s) a personal bond in the sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his/her/their

appearance before that court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

.

(VIJAY BISHNOI),J

132-mohit/-

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