Asha Agarwal vs State Of Rajasthan
2021 Latest Caselaw 17819 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15919/2021

Asha Agarwal W/o Rakesh Kumar @ Bobby, Aged About 41 Years, R/o Gora Chhapra, Abu Parwat, Dist. Sirohi (Presently Lodged At Dist. Jail, Sirohi).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Sumit Singhal. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/11/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.319/2017, Police Station Pindwara, District Sirohi for the

offences punishable under Sections 420, 406, 120-B IPC.

Learned counsel for the petitioner submits that similarly

situated co-accused Rakesh Kumar Agarwal @ Bobby has already

been granted bail by this Court and the case of the present

petitioner is not distinguishable from that of the co-accused.

Counsel further submits that the offences alleged to have been

committed by the petitioner is triable by Magistrate. The petitioner

is in judicial custody and the trial of the case will take sufficient

long time. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15919/2021]

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Asha Agarwal

W/o Rakesh Kumar @ Bobby shall be enlarged on bail in F.I.R.

No.319/2017, Police Station Pindwara, District Sirohi provided she

furnishes a personal bond in the sum of Rs.1,00,000/- with two

sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for her appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

22-prashant/-

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