Smt. Suman Ben vs State Of Rajasthan
2021 Latest Caselaw 8496 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4212/2021

1. Smt. Suman Ben W/o Shri Mahadev Bhai, Aged About 32 Years, By Caste Bangri, R/o Subhash Nagar Jhupad Patti, Police Station Nobel Nagar, District Ahmedabad (Gujarat). (Presently Lodged In Central Jail Jodhpur).

2. Smt. Sudha Ben W/o Shri Ramesh Bhati, Aged About 50 Years, By Caste Bangri, R/o Subhash Nagar Jhupad Patti, Police Station Nobel Nagar, District Ahmedabad (Gujarat). (Presently Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Naresh Singh For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.45/2021

of Police Station Takhatgarh, District Pali for the offence(s)

punishable under Section(s) 420 and 406 of IPC. He/She/They

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

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-4212/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact 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) Smt.

Suman Ben W/o Shri Mahadev Bhai and Smt. Sudha Ben W/o Shri

Ramesh Bhati shall be released on bail in connection with FIR

No.45/2021 of Police Station Takhatgarh, District Pali 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

108-Arun/-

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