Kumari Khushboo vs State
2021 Latest Caselaw 6402 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2774/2021

Kumari Khushboo D/o Shri Satish Kacchave, Aged About 21 Years, Mata Chowk, Jaswadi Road, Ambedkar Ward No. 09, Khandwa, District Khandwa (Madhyapradesh), At Present Village Nakhnola, Sector No. 81, Police Station Khedki Dola, District Gurugram (Haryana). (At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Jitender Singh Khichi For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/03/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.03/2021 of Police

Station Talwara, District Hanumangarh for the offences punishable

under Sections 363, 366-A of IPC. She has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner of helping the co-accused persons

in abducting and sexually assaulting the prosecutrix is absolutely

false. It is also submitted that the name of the petitioner has not

been figured in the FIR. It is further submitted that the petitioner

is a young lady. It is also submitted that the petitioner is in judicial

(2 of 2) [CRLMB-2774/2021]

custody and trial of the case will take time, therefore she may be

enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Kumari

Khushboo D/o Shri Satish Kacchave shall be released on bail in

connection with FIR No.03/2021 of Police Station Talwara, District

Hanumangarh provided she executes a personal bond in a sum of

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

each to the satisfaction of learned trial court for her 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

39-akash/-

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