Kripa Devi W/O Kanwarsingh vs The State Of Rajasthan ...
2023 Latest Caselaw 4449 Raj/2

[2023:RJ-JP:20199]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             10104/2023

1.      Kripa Devi W/o Kanwarsingh, R/o Ahir Basna,
        Police Station Kotkasim District, Alwar (Raj.)
        (At      Present          Confined          In       Sub        Jail
        Kishangarhbas District Alwar)
2.      Kanwarsingh S/o Ghasiram, R/o Ahir Basna,
        Police Station Kotkasim District, Alwar (Raj.)
        (At      Present          Confined          In       Sub        Jail
        Kishangarhbas District Alwar)
                                                          ----Petitioners
                                 Versus
The State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Manjeet Kumar, Adv.

For                       : Mr. Laxman Meena, P.P. &
Respondent(s)               Mr. Sikander Ali Chopdar,
                            Adv., for complainant(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

31/08/2023

This bail application has been filed by

petitioners under Section 439 Cr.P.C. seeking regular

bail in FIR No.232/2023 registered at Police Station

Kotkasim (District Police Bhiwadi), District Alwar for

the offence(s) under Section(s) 323, 341, 325, 308 &

34 IPC.

[2023:RJ-JP:20199] (2 of 3) [CRLMB-10104/2023]

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

that it is a case of version and cross-version and

accused-petitioners have also sustained injuries in

this case. He also submits that accused-petitioners

have been in judicial custody since long and the

conclusion of the trial will take long time, hence

petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioners 1.Kripa Devi W/o

Kanwarsingh & 2.Kanwarsingh S/o Ghasiram

shall be released on bail, provided each of them

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 trial Court, with the

stipulation that petitioners shall appear before that

[2023:RJ-JP:20199] (3 of 3) [CRLMB-10104/2023]

Court on all subsequent dates of hearing and as and

when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /135

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