Smt. Vinita Dave vs State Of Rajasthan
2022 Latest Caselaw 13542 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7708/2022

Smt. Vinita Dave W/o Anit Kumar Dave, Aged About 33 Years, B/ c Shrimali Brahman R/o Vill. Keetnod Tehsil Pachpadra Dist. Barmer At Present Nichal Bas Brahmpuri Surajpol Jalore

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Babulal S/o Shri Kapuraram, B/c Prajapat R/o Jalore

----Respondents

For Petitioner(s) : Mr. SP Sharma For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

18/11/2022

After hearing learned counsel for the petitioner and learned

Public Prosecutor, it is deemed appropriate to direct the petitioner

to appear before the trial court on or before 19.12.2022 and she

may move a regular bail application.

Upon her appearance and if she moves a bail application, the

trial court shall release her on bail on the amount of sureties and

bonds to its satisfaction.

The instant misc. petition under Section 482 CrPC is disposed

of.

Stay petition also stands disposed of.

Till then, the petitioner shall not be arrested.

(FARJAND ALI),J surabhii/130-

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