Santosh Kumari Wife Of Late Shri ... vs State Of Rajasthan
2022 Latest Caselaw 2912 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 4719/2022

Santosh Kumari Wife Of Late Shri Rajesh Kumar, Aged About 40
Years, Resident Of Kaptan Chhutan Lal Meena Colony, Near Foji
Ka Kua, Roopbas, Alwar P.S. Aravali Vihar, Alwar. (Rajasthan)
(Accused Petitioner Confined At District Jail Alwar).
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gupta For Respondent(s) : Mr. S.K. Mahala, PP : Mr. Koshal Bhardwaj

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

06/04/2022 This Criminal Misc. Bail Application has been brought under

Section 439 of Cr.P.C., seeking regular bail in connection with FIR

No.43/2021 registered at Police Station Aravali Vihar, District

Alwar, for offence under Section 306 IPC.

Heard learned counsel for the parties and perused the

material made available on record.

Learned counsel for the petitioner submits that the petitioner

has been falsely implicated in the case. The accused-petitioner has

nothing to do with the alleged offences. She is behind the bars

since long time. Trial of the case is likely to take a long time to

conclude. Therefore, the bail application deserves to be allowed.

Learned counsel for the petitioner has placed reliance on the

judgment passed by Hon'ble the Supreme Court in the case of

(2 of 2) [CRLMB-4719/2022]

Shabbir Hussain vs. The State of Madhya Pradesh & Ors.

(Special Leave to Appeal (Crl.) No.7284/2017).

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the bail application.

Taking into consideration the submissions put forth and

overall facts and circumstances of the case, but without

commenting upon detailed merits of the case, this Court deems it

fit to enlarge the accused on bail.

Therefore, the bail application is allowed. Accused-petitioner

Santosh Kumari shall be released on bail, if she is not wanted in

any other case, provided she furnishes a personal bond in the sum

of Rs.50,000/- (Fifty Thousand) together with two sureties in the

sum of Rs.25,000/- (Twenty-five Thousand) each to the

satisfaction of the learned trial court with the stipulation that she

shall appear before that Court and any other court to which the

matter is transferred, on all subsequent dates of hearing and as

and when she is called upon to do so.

(VINOD KUMAR BHARWANI),J

AMIT KUMAR /60

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