Rajasthan High Court - Jodhpur
Smt Dhulki vs State on 24 March, 2017
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Criminal Misc. IInd Bail No. 2583 / 2017
Smt Dhulki W/o Dilip, B/c Bheel R/o Mungana, Navatapra, Police
Thana Lohariya District Banswara. (at Lodged in District Jail
Banswara )
----Petitioner
Versus
The State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr.Jitendra Ojha.
For Respondent(s) : Mr.Pankaj Awasthi, P.P.
_____________________________________________________
HON'BLE MR. JUSTICE SANDEEP MEHTA
Judgment / Order 24/03/2017 The present second application for bail has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No.168/2016, P.S. Lohariya, District Banswara, for the offences under Sections 147, 148, 342, 365, 302/149 I.P.C.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
After rejection of the first bail application filed by the petitioner, statement of the material prosecution witness Ravji first informant has been recorded by the trial Court. In his statement, the petitioner has not been named as an assailant.
In view of above and having regard to the entirety of facts and circumstances as available on record and upon a consideration (2 of 2) [CRLMB-2583/2017] of the arguments advanced at the Bar, this Court is of the opinion that the petitioner deserves to be released on bail.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner namely Smt.Dhulki arrested in connection with F.I.R. No.168/2016, P.S. Lohariya, District Banswara shall be released on bail; provided she furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(SANDEEP MEHTA)J. /tarun goyal/ Sr.P.A