Kalinda vs State Of Rajasthan
2022 Latest Caselaw 6831 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16438/2021

Kalinda W/o Chandrakant, Aged About 44 Years, 6Th Floor, Rupa Soltayar Mileniyam Business Park, Plot No. A-1, Mahape, Mumbai.

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


For Petitioner(s)        :     Mr. Daulat Ram
For Respondent(s)        :     Mr. S. K. Bhati, PP



             HON'BLE MR. JUSTICE FARJAND ALI

                         Judgment / Order

07/05/2022

This anticipatory bail application has been filed by the

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

No.311/2021, Police Station Sangwara, District Dungarpur, for the

offences under Sections 420, 406 & 120B IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record. Pursuant to

the direction issued by this Court on 08.12.2021. the petitioner

had joined the investigation which is reflecting from the factual

report submitted by the learned counsel for the State. The

petitioner is a lady, it appears that there was a dispute between

the parties in respect of liquidation of certain amount. It is not a

case where custodial interrogation of the petitioner would be

indispensable.

(2 of 2) [CRLMB-16438/2021]

In view of above submissions and after considering facts and

circumstances as available on record. This Court is of the opinion

that it is a fit case for grant of pre-arrest 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 Kalinda W/o Chandrakant

in connection with F.I.R. No.311/2021, Police Station Sangwara,

District Dungarpur, the petitioner shall be released on bail;

provided he furnishes a personal bond in the sum of Rs.50,000/-

along with two sureties of Rs.25,000/- each to the satisfaction of

the concerned Investigating Officer/S.H.O. on the following

conditions :-

(i). that the petitioner(s) shall make himself/herself/themselves

available for interrogation by a police officer as and when

required;

(ii). that the petitioner(s) 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(s) shall not leave India without previous

permission of the court.

(FARJAND ALI),J 125-nidhi/-

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