Rajasthan High Court - Jaipur
Smt. Guddi W/O Ramkhiladi vs State Of Rajasthan on 11 August, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 7613/2020
Smt. Guddi W/o Ramkhiladi, Aged About 41 Years, R/o Nagla
Banjara ,police Station Rudawal, District Bharatpur. (At Present
Accused Confined In Jail Bharatpur)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Shyam Bihari Gautam through VC For Respondent(s) : Mr. Deshraj Gosingha, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 11/08/2020
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 170/2019 was registered at Police Station Rudawal, District Bharatpur, for offence under Sections 143, 323 and 341 of I.P.C.
3. It is contended by counsel for the petitioner that petitioner is a female. No overt act is assigned to the petitioner. There is single injury caused to the deceased which may be result of fall. Charge- sheet has been filed and conclusion of trial will take time.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application. (Downloaded on 13/08/2020 at 09:12:17 PM)
(2 of 2) [CRLMB-7613/2020]
7. This 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.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that she shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
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