Smt. Gayatri Meena D/O Late Sri Lalaram ... vs State Of Rajasthan (2024:Rj-Jp:6532)
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Rajasthan High Court

Smt. Gayatri Meena D/O Late Sri Lalaram ... vs State Of Rajasthan (2024:Rj-Jp:6532) on 8 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6532]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1168/2024
Smt. Gayatri Meena D/o Late Sri Lalaram Meena,
Aged     About      32     Years,      R/o      Village     -   Khatoli
Mandaliya, Tehsil - Fagi District - Jaipur Rural At
Present Tenant Of Laxmi Sweet Wali Gali Sector - 3
Pratapnagar, Jaipur. (At Present Confined In Central
Jail Japur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Santosh Guria, Adv., for Mr. S.S. Solanki, Adv.

For                      : Mr. Ganesh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 08/02/2024

This bail application has been filed by the

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

bail in FIR No.1446/2023 registered at Police Station

Mansarovar, District Jaipur City (South) for the

offence(s) under Section(s) 143, 323, 341, 364'A',

365 & 392 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and she has been

falsely implicated in this case. He further submits

that the accused-petitioner is not named in the FIR

[2024:RJ-JP:6532] (2 of 2) [CRLMB-1168/2024]

and co-accused namely Amar Singh Meena has

already been enlarged on bail by this Court. He also

submits that the accused-petitioner has been in

judicial custody since long and the conclusion of the

trial will take long time, hence the petitioner 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 the

petitioner on bail.

Accordingly, the bail application filed under

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

accused-petitioner Smt. Gayatri Meena D/o Late

Sri Lalaram Meena shall be released on bail,

provided she 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 the petitioner shall appear before

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /15

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