Rajasthan High Court - Jodhpur
Hemlata vs State on 2 March, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 533/2021
Smt. Hemlata W/o Shri Omprakash, Aged About 51 Years, 490D
Rajni Vihar, Hirapur, Ajmer Road, Police Station Karni Vihar,
District Jaipur.
----Petitioner
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Naman Mohnot
For Respondent(s) : Mr. Shrawan Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
02/03/2021
Heard learned counsel for the parties and perused the
material available on record.
The petitioner(s) apprehend(s) his/her/their arrest in
connection with FIR No.247/2019 of Police Station
Pratapnagar, Distt. Udaipur for the offence(s) punishable
under Section(s) 420, 406, 467, 468, 471 and 120-B IPC.
Learned counsel for the petitioner has submitted that
allegations of forgery and cheating, levelled against the
petitioner, are absolutely false. It is argued that as a matter
of fact, the petitioner was retired from the partnership firm in
the year 2014 itself and she was not at all involved in the
transactions of the firm. It is also submitted that when the
petitioner was a partner of the firm, then also, all the works
done on her behalf, were done by her husband. It is also
submitted that the petitioner has already joined the
investigation and the same is completed from her. It is, thus,
(2 of 2) [CRLMB-533/2021]
prayed that the petitioner may be granted benefit of
anticipatory bail.
Per contra, learned Public Prosecutor has opposed the
bail application(s).
Having regard to the totality of the facts and
circumstances of the case; after going through the case
diary; without expressing any opinion on the merits of the
case, I deem it just and proper to grant anticipatory bail to
the accused petitioner(s) under Section 438 Cr.P.C.
Accordingly, this/these bail application(s) under Section
438 Cr.P.C. is/are allowed and it is directed that in the event
of arrest of petitioner(s) - Smt. Hemlata W/o Shri Omprakash
in connection with FIR No.247/2019 of Police Station
Pratapnagar, Distt. Udaipur, he/she/they shall be enlarged on
bail provided he/she/they furnishes 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 the concerned
I.O./S.H.O. on the following conditions:-
(i) that the petitioner(s) shall make
himself/herself/themselves available for interrogation by a
police officer as and when required;
(ii) that the petitioner(s) 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(s) shall not leave India without
previous permission of the court.
(VIJAY BISHNOI),J
102-msrathore/-
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