Manjeet Kaur vs State Of Rajasthan
2021 Latest Caselaw 6974 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3541/2021

Smt. Manjeet Kaur W/o Shri Manjeet Singh, Aged About 40 Years, R/o 39 G.G. Jwayewala, P.s. Keshrisinghpur, Sri Ganganagar, Dist. Shri Ganganagar.

(Lodge In Central Jail In Sri Ganganagar. Now Shifted In Central Jail Bikaner).

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

                                                                   ----Respondent


For Petitioner(s)           :     Mr. S.R. Godara
For Respondent(s)           :     Mr. Mohd. Javed Gauri, PP
For Complainant(s)          :     Mr. Kuldeep Sharma



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                            Judgment / Order

10/03/2021

Heard learned counsel for the parties and perused the

material available on record.

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

221/2020 of Police Station Padampur, District Sriganganagar for

the offence(s) punishable under Section(s) 420, 467, 468, 471

and 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 has falsely been implicated in this case; the petitioner is

a lady and the offence(s) alleged to have been committed by the

petitioner(s) is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-3541/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

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)

Manjeet Kaur W/o Shri Manjeet Singh shall be released on bail in

connection with FIR No. 221/2020 of Police Station Padampur,

District Sriganganagar provided he/she/they execute(s) 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

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

98-mohit/-

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