Rajasthan High Court - Jodhpur
Selja (Shailja P.V.) vs State on 25 January, 2022
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3307/2021
Selja (Shailja P.v.) W/o Manish Mehra (Delivery Of Sub Health
Centre), Aged About 32 Years, R/o Anm, Sub Health Centre,
Kapadiyawas, Tehsil Merta, District Nagaur, Presently Residing At
Jodhpur.
----Petitioner
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Moti Singh through VC.
For Respondent(s) : Mr. Mukesh Trivedi, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 25/01/2022 Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).
This application for anticipatory bail has been filed by the petitioner apprehending her arrest in connection with F.I.R. No.44/2020, Police Station Merta Road, District Nagaur for the offences under Sections 420, 467, 468 & 471 of IPC.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
Learned counsel for the petitioner submits that the petitioner is a lady who has served the department for 22 years. At the time of joining, her mark sheet was submitted showing her educational qualification for which the present FIR has been lodged after a (Downloaded on 25/01/2022 at 09:06:20 PM) (2 of 3) [CRLMB-3307/2021] period of 20 years. The counsel further submits that in pursuance of the direction issued by this court, the petitioner has appeared before the investigating officer and submitted all the requisite documents.
The fact of joining the investigation and submitting all the documents is verified by learned Public Prosecutor on the strength of the case diary. Learned Public Prosecutor also submits that custodial interrogation of the petitioner is not warranted in the present case.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, 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.
Accordingly, the bail application is allowed and it is directed that in the event of arrest of petitioner Selja (Shailja P.v.) W/o Manish Mehra, in connection with F.I.R. No.44/2020, Police Station Merta Road, District Nagaur, the petitioner shall be released on bail; provided she furnishes a personal bond in the sum of Rs.50,000/- (Rupees: Fifty Thousand Only) along with two sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) each to the satisfaction of the concerned Investigating Officer/S.H.O. on the following conditions :-
(I) that the petitioner shall make herself available for interrogation by a police officer as and when required;
(ii) that the petitioner 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 (Downloaded on 25/01/2022 at 09:06:20 PM) (3 of 3) [CRLMB-3307/2021]
(iii) that the petitioner shall not leave India without previous permission of the court.
(VINIT KUMAR MATHUR),J 35-AnilSingh/-
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