Guddi vs State
2021 Latest Caselaw 7723 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3068/2021

Guddi W/o Tulchha Ram, Aged About 22 Years, R/o Khuhadi, Dist. Jaisalmer (Raj.).

(Petitioner Is At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sumer Singh Rathore For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021 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.21/2018 of Police

Station Khuhadi, District Jaisalmer for the offences punishable

under Sections 302, 449, 201/34 IPC. She has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for petitioner has submitted that co-accused

person- Jora Ram has already been enlarged on bail by this Court.

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.

(2 of 2) [CRLMB-3068/2021]

Accordingly, this bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Guddi W/o Tulchha Ram

shall be released on bail in connection with FIR No.21/2018 of

Police Station Khuhadi, District Jaisalmer 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

18-akash/-

Powered by TCPDF (www.tcpdf.org)