Soma Rani @ Asha vs State
2022 Latest Caselaw 3814 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3198/2022

Soma Rani @ Asha W/o Sohan Singh, Aged About 47 Years, resident of at Present Tenant House Gopalplumberwala Near Reliance Petrol Pump, Anupgarh Road, Sri Vijaynagar Police Station Sri Vijaynagar, Dist. Sri Ganganagar.

(At Present Lodged In Sub Jail, Raisinghnagar)

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Dalip Rajvi.

For Respondent(s) : Mr. Laxman Solanki, P.P.

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

10/03/2022

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.161/2018, Police Station Sameja Kothi, District Sri

Ganganagar, for offences under Sections 302, 201/34 I.P.C.

Learned counsel for the petitioner submits that similarly

situated co-accused namely Ajay Chouhan has already been

enlarged on bail by a Coordinate Bench of this Court. Counsel

further submits that the sole eye witness Ranjit Kumar has been

examined before the trial court as P.W.-1 and it has come on

record that all the four accused persons caused injuries to the

deceased and left the dead-body in a Canal. According to the

Police finding also, the co-accused Raju Majbi caused injuries to

the deceased and after the death, all the four accused took the

dead-body and threw it into the Canal. The petitioner is in judicial

(2 of 2) [CRLMB-3198/2022]

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.

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,

so also the fact that similarly situated co-accused namely Ajay

Chouhan has already been enlarged on bail by a Coordinate Bench

of this Court, 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 Soma Rani @

Asha W/o Sohan Singh shall be enlarged on bail in F.I.R.

No.161/2018, Police Station Sameja Kothi, District Sri Ganganagar

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 50-prashant/-

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