Smt. Kanta W/O Sh. Keval Singh vs State Of Rajasthan (2024:Rj-Jp:22120)
2024 Latest Caselaw 3883 Raj/2

Rajasthan High Court

Smt. Kanta W/O Sh. Keval Singh vs State Of Rajasthan (2024:Rj-Jp:22120) on 10 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22120]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5526/2024

Smt. Kanta W/o Sh. Keval Singh, Aged About 40
Years, R/o Kaalimai Purana Rasala, At Present
Nihalganj,      Dholpur,       At    Present       Anjana      Colony,
Bhamatipura, Police Station Kotwali, Dholpur. (At
Present Accused Petitioner Confined In District Jail
Dholpur, District Dholpur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Ramu Dube, Adv., with Mr. Utkarsh Arya, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore, GA-cum-AAG

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

10/05/2024

This bail application has been filed by the

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

bail in FIR No.518/2023 registered at Police Station

Kotwali-Dholpur, District Dholpur for the offence(s)

under Section(s) 420, 467, 468, 471 & 120-B of 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 similarly situated co-accused namely Keval

[2024:RJ-JP:22120] (2 of 2) [CRLMB-5526/2024]

Singh 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 Government Advocate-cum-Additional

Advocate General 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. Kanta W/o Sh. Keval

Singh 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 /09

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