Nirmala W/O Arjun Lal vs State Of Rajasthan ...
2023 Latest Caselaw 5317 Raj/2

[2023:RJ-JP:24910]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                   8495/2023
Nirmala W/o Arjun Lal, Aged About 32 Years, R/o Ramnagar
Bhugor, Police Station Sadar, District Alwar (Raj.) (At Present
Accused Petitioner Confined Central Jail Alwar)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through P.P.
                                                                    ----Respondent

For Petitioner(s) : Mr. Gurvindra Singh For Respondent(s) : Mr. Chandragupt Chopta

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

26/09/2023

1. This second bail application has been filed by the petitioner

under Section 439 Cr.P.C.

2. F.I.R. No.272/2023 was registered at Police Station Sadar

Alwar, District Alwar for the offence under Sections 323, 341, 379,

302 IPC.

3. Counsel for the petitioner submits that the first bail

application was rejected when the investigation was under

progress. Now, after investigation, charge-sheet has been filed

against the petitioner and there is no cogent evidence to connect

the petitioner with the alleged crime. Counsel further submits that

the petitioner is a woman and is suffering from neurological

problem for which she is undergoing the treatment and during the

custody she has also been referred to S.M.S. Hospital, Jaipur.

[2023:RJ-JP:24910] (2 of 2) [CRLMB-8495/2023]

Counsel has placed on record the documents related to her

treatment. Counsel for the petitioner further submits that the

petitioner is behind the bars since 04.04.2023 and conclusion of

trial of the case is likely to take long time, therefore, the petitioner

may kindly be enlarged on bail.

4. Learned Public Prosecutor has vehemently opposed the

second bail application.

5. After rejection of the first bail application, the investigation

agency has completed the investigation and has filed the charge-

sheet for offence under Section 306 of IPC alongwith other

offences.

6. Taking into consideration that the investigation has

completed and the petitioner is suffering from neurological

problem and she is a woman, this Court deems it just and proper

to enlarge the petitioner on bail.

7. This second bail application is, accordingly, allowed and it is

directed that accused-petitioner shall be released on bail provided

she furnishes a personal bond in the sum of Rs.50,000/- (Rupees

Fifty Thousand only) together with two sureties in the sum of

Rs.25,000/- (Rupees Twenty Five Thousand only) each to the

satisfaction of the trial Court with the stipulation that she shall

appear before that Court and any Court to which the matter be

transferred, on all subsequent dates of hearing and as and when

called upon to do so.

(GANESH RAM MEENA),J ARTI SHARMA /1

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