Muskan Shek vs State Of Rajasthan
2022 Latest Caselaw 6619 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5757/2022

1. Muskan Shek W/o Ajij Shek, Aged About 33 Years, R/o Rajpath Nagar Nimchand Garh New Delhi (At Present Lodged In Dist. Jail Jalore)

2. Fharida Parveen W/o Sh. Shek Aabid @ Chotu, Aged About 36 Years, R/o Md Ali Road Janamshid Malipura City Parupura 24, 24 Pargana North West Bengal India (At Present Lodged In Dist. Jail Jalore)

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

----Respondent

For Petitioner(s) : Mr. Jamta Ram Patel For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioners, who are in judicial custody in

connection with F.I.R. No.157/2022, Police Station Kotwali, District

Jalore, registered for the offence under Section 3,4,5,6 of Immoral

Traffic Prevention Act 1956.

Heard learned counsel for the petitioners and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioners submits that the offences

are triable by Magistrate and the petitioners are behind the bar.

The investigation and trial will take sufficiently long time,

therefore, benefit of bail may be granted to the accused

petitioners.

(2 of 2) [CRLMB-5757/2022]

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioners.

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate and

trial will take sufficiently long time, therefore, without expressing

any opinion on the merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioners deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioners- (1) Muskan Shek W/o Ajij Shek and

(2) Fharida Parveen W/o Sh. Shek Aabid @ Chotu arrested in

connection with F.I.R. No.86/2022, Police Station Abu Road,

District Sirohi, shall be released on bail, provided they furnishes a

personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two

sureties of Rs.25,000/- each (Rupees Twenty Five Thousand) to

the satisfaction of the learned trial Court for their appearance

before that Court on each and every date of hearing and whenever

called upon to do so till the completion of the trial.

(FARJAND ALI),J 155-nidhi/-

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