Mangi Bai vs State Of Rajasthan
2021 Latest Caselaw 7394 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 4498/2020

1. Smt. Mangi Bai W/o Bhanwar Oad, Aged About 62 Years, B/c Oad, R/o Ochadi, Chittorgarh, Sadar Police Station, Chittorgarh, District Chittorgarh.

2. Smt. Naraini W/o Mohan Oad, Aged About 45 Years, B/c Oad, R/o Ochadi, Chittorgarh, Sadar Police Station, Chittorgarh, District Chittorgarh.

----Petitioners Versus

State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. S.S. Shaktawat

For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021

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.92/2020 of Police Station

Chittorgarh Sadar, Distt. Chittorgarh for the offence(s)

punishable under Section(s) 306 IPC.

Learned counsel for the petitioners has submitted

that allegation of instigating the deceased to commit

suicide, levelled against the petitioners, is absolutely

false. It is argued that the petitioners are mother-in-law

(2 of 3) [CRLMB-4498/2020]

and sister-in-law of the deceased and they had never

instigated the deceased to commit suicide. It is further

submitted that as a matter of fact, on account of some

trivial issue, the deceased went in depression, due to

which, she committed suicide. It is, thus, prayed that the

petitioners 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) - (1) Smt. Mangi

Bai W/o Bhanwar Oad and (2) Smt. Naraini W/o Mohan

Oad in connection with FIR No.92/2020 of Police Station

Chittorgarh Sadar, Distt. Chittorgarh, 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;

(3 of 3) [CRLMB-4498/2020]

(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

55-msrathore/-

Powered by TCPDF (www.tcpdf.org)