Smt. Puspadevi vs State Of Rajasthan (2026:Rj-Jd:10724)
2026 Latest Caselaw 3366 Raj

Rajasthan High Court - Jodhpur

Smt. Puspadevi vs State Of Rajasthan (2026:Rj-Jd:10724) on 27 February, 2026

[2026:RJ-JD:10724]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2033/2026

Smt. Puspadevi W/o Sh. Nitin Kumar, Aged About 40 Years,
Resident Of Jhopadpatti Budd Vihar Near Primary School
Naripura Police Choki, Sarai Khvaja Khediya, PS Shahganj, Agra
Up (Lodged In Central Jail Udaipur)
                                                                         ----Petitioner
                                         Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent


For Petitioner(s)              :    Mr. Karan Singh (Father of petitioner)
For Respondent(s)              :    Mr. P.S. Panwar, Addl. G.A.



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

27/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.64/2026 registered at Police Station

Pratapnagar, District Udaipur for offence under Sections 318(4) of

BNS.

2. Heard Mr. Karan Singh (father of the petitioner) appears for

the petitioner as well as learned Addl. Government Advocate and

perused the material available on record.

3. Learned counsel for the petitioner submits that the

petitioner is 38 years old lady who has falsely been implicated in

this case. He also submits that the allegation against the

petitioner is that she solemnized marriage of co-accused Kumkum

with the son of the complainant and after some time Kumkum ran

away thereby cheated him. He again submits that co-accused

Kumkum has got the benefit of bail by the trial Court itself on

(Uploaded on 27/02/2026 at 12:47:49 PM)

[2026:RJ-JD:10724] (2 of 2) [CRLMB-2033/2026]

05.02.2026. The case of the petitioner is on better footing. He

again submits that the petitioner is behind the bars since

31.01.2026 without any criminal past. The trial of the case may

take considerable time and no further custodial interrogation is

required, hence the bail application of the petitioner may be

allowed.

4. Learned Public Prosecutor has vehemently opposed the bail

application.

5. On consideration of the rival submissions and material

available on record and in the light of submission made by learned

counsel for the petitioner but without expressing any opinion on

merits/demerits of the case, I am inclined to grant benefit of bail

to the petitioner.

6. Consequently, the bail application under Section 483

B.N.S.S. is allowed and it is directed that the petitioner Smt.

Puspadevi W/o Sh. Nitin Kumar, be released on bail provided

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

sureties in the sum of Rs.25,000/- each to the satisfaction of the

learned trial court with the stipulation that she shall appear before

that Court on all subsequent dates of hearing till conclusion of the

trial.

(PRAMIL KUMAR MATHUR),J 72-amit/-

(Uploaded on 27/02/2026 at 12:47:49 PM)

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