Vadu Bai vs State
2022 Latest Caselaw 4657 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3115/2022

Smt. Vadu Bai W/o Rughnath Ram, Aged About 24 Years, R/o Panwaro Ki Dhani, Sanchore, District Jalore.

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/03/2022

This anticipatory bail application has been filed by the

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

No.166/2021, Police Station Khanda Falsa, District Jodhpur, for

offences under Sections 465, 468, 120-B of Indian Penal Code.

Learned counsel for the petitioner submits that the petitioner

is a lady and also a Government servant. The ID card has already

been recovered from the husband of the petitioner, who has

already been granted bail by the trial court. No useful purpose will

be served to sent the petitioner behind the bars for an indefinite

period. Thus, the petitioner may be released on anticipatory bail.

Learned Public Prosecutor has opposed the prayer for

anticipatory bail.

Heard learned counsel for the parties and perused the

impugned order.

(2 of 2) [CRLMB-3115/2022]

Having regard to the facts and circumstances of the case 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. Vadu Bai W/o

Rughnath Ram in connection with F.I.R. No.166/2021, Police

Station Khanda Falsa, District Jodhpur, 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 her 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 55-prashant/-

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