Smt. Shanti vs State Of Rajasthan
2021 Latest Caselaw 17824 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12449/2021

Smt. Shanti W/o Shri Harish Patidar, Aged About 68 Years, R/o Jethana, Police Station- Sagwara, District- Dungarpur (Raj.)

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

----Respondent

For Petitioner(s) : Mr. P.S. Chundawat. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

Mr. Mahaveer Singh.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

26/11/2021

This anticipatory bail application has been filed by the

petitioner apprehending her arrest in connection with F.I.R.

No.316/2020 Police Station Sagwara, District Dungarpur, for the

offences punishable under Sections 306 & 34 IPC.

Learned counsel for the petitioner submits that similarly

situated co accused Dilip, Kamlesh, Praveen and Smt Manisha

have already been enlarged on bail under Section 438 Cr.P.C. by

the trial court. Counsel further submits that petitioner is lady aged

about 68 years, therefore, no useful purpose would be served by

sending the petitioner behind the bars for indefinite time. Thus,

the petitioner may be released on anticipatory bail.

Learned Public Prosecutor and learned counsel for the

complainant vehemently opposed the prayer for anticipatory bail.

Counsel for the complainant submitted that the bail granted by the

(2 of 2) [CRLMB-12449/2021]

lower court that has already been challenged by way of filing of

the cancellation application before this court which is still pending.

Heard the learned counsel for the parties and perused the

impugned order.

Having regard to the facts and circumstances of the case

including the fact that petitioner is a lady and similarly situated

co- accused have already been enlarged on bail by the trial court

and upon a consideration of the arguments advanced at the bar,

this Court is of the opinion that it is a fit case for grant of

anticipatory bail to the petitioner under Section 438 Cr.P.C.

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner Smt. Shanti W/o Shri

Harish Patidar in connection with F.I.R. No.316/2020 Police Station

Sagwara, District Dungarpur, the petitioner shall be released on

bail; provided she furnishes a personal bond in the sum of

Rs.1,00,000/- along with two sureties of Rs.50,000/- each to the

satisfaction of the concerned Investigating Officer/S.H.O. on the

following conditions :-

(i). that the petitioner shall make herself available for interrogation by a police officer as and when required;

(ii). that the petitioner 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 shall not leave India without previous permission of the court.

(MANOJ KUMAR GARG),J

39-prashant/-

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