Rajasthan High Court - Jaipur
Pooja Kuntal D/O Balo Singh vs State Of Rajasthan on 29 January, 2019
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 1147/2019
1. Pooja Kuntal D/o Balo Singh, Aged About 24 Years, By
Caste Jat, Resident Of Gandhi Nagar Colony Railway
Station, Bharatpur, At Present R/o New Pushp Vatika
Colony, Police Station Mathura Gate, Bharatpur. (At
Present Confined At Central Jail At Bharatpur)
2. Balo Singh S/o Ramkhilari, By Caste Jat, Gandhi Nagar
Colony, Railway Station, Bharatpur, At Present R/o-
Shyam Sarovar, Mathura Road, Police Station Udhyog
Nagar, Bharatpur. (At Present Confined At Central Jail At
Bharatpur)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Guru Charan Singh Sr. Adv. with Ms. Soni Bajaj For Respondent(s) : Mr. R.S. Raghav, P.P. For Complainant : Mr. Kapil Gupta HON'BLE MRS. JUSTICE SABINA Judgment 29/01/2019 Petitioners have filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 362/2018 registered at Police Station Mathura Gate, Distt. Bharatpur, for offences under Sections 323, 341, 325, 384, 385, 506, 420 of Indian Penal Code, 1860.
Learned counsel for the petitioners has submitted that infact, the complainant had performed marriage with petitioner no. 1, although, he was already a married man. Complainant had (2 of 2) [CRLMB-1147/2019] executed sale deed in favour of petitioner no. 2 in the year 2017. Now, petitioners have been falsely involved in this case. Petitioners are in custody since 16.01.2019. Presently, petitioners are in judicial custody and are not required for further investigation. Petitioners are not involved in any other criminal case.
Learned State Counsel, who is assisted by the counsel for the complainant, has opposed the petition and has submitted that the petitioners were blackmailing the complainant.
Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioners on bail.
Accordingly, without expressing any opinion on merits of the case, this petition is allowed. Petitioners be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Sudha/23 Powered by TCPDF (www.tcpdf.org)