Sitadevi vs State Of Rajasthan
2021 Latest Caselaw 7259 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2651/2021

Sitadevi W/o Shri Ganesh Singh /D/o Mohan Singh Rawat, Aged About 24 Years, R/o Pipalia, Kareda Police Station, Bhilwara. (At Present Lodged In District Jail Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

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.154/2020 of

Police Station Kareda, District Bhilwara for the offences punishable

under Sections 363, 376-D, 120-B IPC and Section 3/4 POCSO

Act. 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 abducting the prosecutrix is

false. It is also submitted that the prosecutrix went with the co-

accused Madan Lal Luhar on her own free will. It is further

submitted that the petitioner is in judicial custody since long and

trial of the case will take time.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-2651/2021]

Having regard to the totality of the facts and circumstances

of the case and after going through the case diary and taking into

consideration the fact that the petitioner is a lady, 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 Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Sitadevi W/o Shri Ganesh

Singh D/o Mohan Singh Rawat shall be released on bail in

connection with FIR No.154/2020 of Police Station Kareda, District

Bhilwara 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

28-akash/-

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