Rajasthan High Court - Jaipur
Sobhana Choudhary vs State Of Rajasthan on 19 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 7659/2018
Sobhana Choudhary D/o Shri Om Prakash B/c Jat, R/o Hatijar,
P.S. Halena, District Bharatpur.
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With S.B. Criminal Miscellaneous Bail No. 7660/2018 Shivani D/o Shri Om Prakash B/c Jat, R/o Hatijar, P.S. Halena, District Bharatpur
----Petitioner Versus State Of Rajasthan Through Pp
----Respondent For Petitioner(s) : Mr. J K Moolchandani For Respondent(s) : Mr. Sudesh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 19/07/2018
1. Petitioners have filed these bail applications under Section 438 of Cr.P.C.
2. F.I.R. No.360/2010 was registered at Police Station, Kotwali, Bharatpur for offence under Sections 302, 120-B, 328 I.P.C.
3. It is contended by the counsel for the petitioners that mother of the petitioners who is the main accused was acquitted by the trial Court. Petitioners are students who are studying. They were not aware that charge-sheet under Section 299 Cr.P.C. has been (2 of 2) [CRLMB-7659/2018] filed against them. It is also contended that anticipatory bail applications of brother of the petitioners was also allowed by this Court.
4. Learned Public Prosecutor has opposed these bail applications. His contention is that charge-sheet has already been issued under Section 299 Cr.P.C.
5. I have considered the contentions.
6. In view of the fact that charge-sheet has already been issued under Section 299 Cr.P.C. Petitioners are directed to surrender before the concerned Court and concerned Court is directed to accept the bail bond as it deems proper.
7. Petitioners are directed to surrender before the concerned Court within fifteen days from today, failing which the anticipatory bail application shall stand dismissed without reference to the Bench.
8. Warrant issued against the petitioners should not be executed for fifteen days.
9. Criminal misc. anticipatory bail application is accordingly, disposed of.
10. A copy of this order be placed in connected file.
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