Smt. Bala Devi Alias Rajbala vs State Of Rajasthan (2025:Rj-Jd:49023)
2025 Latest Caselaw 15443 Raj

Rajasthan High Court - Jodhpur

Smt. Bala Devi Alias Rajbala vs State Of Rajasthan (2025:Rj-Jd:49023) on 13 November, 2025

[2025:RJ-JD:49023]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR

     S.B. Criminal Miscellaneous Bail Application No. 11308/2025


 Smt. Bala Devi Alias Rajbala Spouse/o Shri Dinesh Kumar, Aged
 About 42 Years, Dhani Saral, Tehsil Tosham, District Bhiwani
 (Haryana)

                                                                    ----Petitioner

                                    Versus

 State Of Rajasthan, Pp

                                                                  ----Respondent


For Petitioner(s)         :     Mr. Sanjay Kumar Poonia
For Respondent(s)         :     Mr. Sameer Pareek, PP



              HON'BLE MR. JUSTICE RAVI CHIRANIA

Order

13/11/2025

1. This anticipatory bail application under Section 438 Cr.P.C.

has been filed by the petitioner against the order dated

08.08.2025 passed by learned Additional Sessions Judge,

Ratangarh, District Churu, in Criminal Misc. Case No. 136/2014

arising out of FIR No. 05/2013-2014 registered at Police Station

Excise, Ratangarh, District Churu for the offences punishable

under Sections 19/54 and 54A of the Rajasthan Excise Act.

2. Learned counsel for the petitioner submits that in the

impugned FIR the trial Court conducted the trial and three

accused who faced the trial and have been acquitted by judgment

dated 30.07.2025. Counsel further submits that the petitioner is a

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lady and is ready and willing to faced the trial and no recovery is

required to be made from her in the present case. Learned

counsel prayed that the petitioner may be enlarged on bail by this

Court on exercise of power under Section 438 Cr.P.C.

3. Learned Public Prosecutor cannot not dispute the fact that

the other persons have already been acquitted by the learned trial

court by judgment dated 30.07.2025.

4. Heard the learned counsel for the parties. In view of the

above and also noticing the fact that the petitioner has no criminal

antecedents, this Court is of the opinion that it is a fit case for

grant of anticipatory bail to the petitioner under Section 438

Cr.P.C.

5. Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner - Smt. Bala Devi Alias

Rajbala Spouse/o Shri Dinesh Kumar in connection with FIR

No. 05/2013-2014 registered at Police Station Excise,

Ratangarh, District Churu, the petitioners shall be released on

bail; provided he furnish a personal bond in the sum of

Rs.1,00,000/- along with two sureties of Rs.50,000/- each to the

satisfaction of the concerned Investigating Officer/S.H.O. on the

following conditions :-

(i). that the petitioners shall make himself available for interrogation by a police officer as and when required;

(ii). that the petitioners shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or any police officer; and

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(iii). that the petitioners shall not leave India without previous permission of the court.

(RAVI CHIRANIA),J 402-neha/-

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