Sunder Devi vs State Of Rajasthan
2021 Latest Caselaw 8354 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 3371/2021

Sunder Devi W/o Khinya Ram, Aged About 60 Years, By Caste Prajapat, R/o Haripura Motali, Police Station Chakhu, District Jodhpur. (At Present Lodged In Sub Jail, Phalodi).

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

----Respondent

For Petitioner(s) : Mr. Dhan Raj Vaishnav For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.106/2020 of Police Station Chakhu, District Jodhpur

for the offence(s) punishable under Section(s) 498-A,

323, 304-B IPC. He/she/they has/have preferred

this/these second bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

charge-sheet has been filed in the matter. It is submitted

that the petitioner is the mother-in-law of the deceased

and omnibus allegations have been levelled against her.

It is submitted that the daughter-in-law of the petitioner

has committed suicide as her husband used to harass

her. It is also submitted that the petitioner is a lady of 60

(2 of 2) [CRLMB-3371/2021]

years of age and she is in custody since long and trial of

the case is likely to take time.

Learned Public Prosecutor has opposed the bail

application(s).

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 petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Sunder Devi W/o Khinya

Ram shall be released on bail in connection with FIR

No.106/2020 of Police Station Chakhu, District Jodhpur provided he/she/they execute(s) 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 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

237-msrathore/-

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