Rajasthan High Court - Jaipur
Shailendra Verma vs State Of Rajasthan Through Pp on 22 February, 2013
Author: R.S. Chauhan
Bench: R.S. Chauhan
In the High Court of Judicature for Rajasthan at Jaipur Bench, Jaipur O R D E R S.B. Criminal Miscellaneous Bail Application No.1724/2013 Shailendra Verma Vs. State Date Of Order ::: 22/02/2013. Hon'ble Mr. Justice R.S. Chauhan Mr. S.K. Gupta with Mr. Kapil Mathur, Counsel for petitioner Ms. Alka Bhatnagar, Public Prosecutor for the State
*** Heard, Mr. S.K. Gupta, along with Mr. Kapil Mathur, the learned counsel for the petitioner, and Mr. Peeyush Kumar, the learned Public Prosecutor for the State.
The learned counsel for the petitioner has contended that the petitioner, Ms. Shailendra Verma, has married to Ramji Lal Jatav. Since, she was married in a Scheduled Caste Community, she is entitled to the issuance of a Caste Certificate. In order to buttress this contention, learned counsel, has submitted the Caste Certificate of Ramjilal Jatav. Secondly, the petitioner happens to be a woman. Thirdly, she is already an employed. In case, she was to be arrested, it will adversely affect her service record. Lastly, she is wiling to co-operate with the investigation and to explain the position as to how she has gotten a Caste Certificate issued in her faovur.
The learned Public Prosecutor for the State has vehemently opposed the grant of anticipatory bail.
Without expressing any opinion on the merit or demerit of the case, but looking to the facts and circumstances of the case, this Court is inclined to grant the benefit of anticipatory bail to the accused-petitioner under Section 438 Cr.P.C.
Therefore, the S.H.O./I.O. of the Police Station Govindgarh, District Jaipur is directed that in the event of arrest of petitioner, namely Shailendra Verma wife of Shri R.L. Verma in F.I.R. No.21/2013, registered for the offences under Sections 420, 467, 468 and 471 I.P.C., he shall enlarge her on bail provided she furnishes a personal bond in the sum of Rs.30,000/ (Rs. Thirty Thousand Only] with two sureties in the like amount to his satisfaction on the following conditions: -
(i) She will make herself available for further interrogation by Investigating Officer as and when required; She will appear before the Investigating Officer on 04.03.2013 and submit all the documents, which are in her favour. The Investigating Officer is directed to consider the same for the purpose of investigation.
(ii) She 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 to any Police Officer;
(iii) She shall not leave India without the previous permission of the Court.
(iv) She will not commit any offence during the period of bail.
[R.S. Chauhan] J.
ashok/ Certificate - All corrections have been incorporated in the judgment/order being emailed.
Ashok Kumar Songara/P.A.cum J.W.