Rajasthan High Court - Jaipur
Devki Bai W/O Kalu Lal @ Sanwra B/C Bairwa vs State Of Rajasthan on 1 November, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 14271/2019
Devki Bai W/o Kalu Lal @ Sanwra B/c Bairwa, R/o Purohit Ji Ki
Tapri Kota Junction (At Present And Central Jail Kota)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Pallav Sharma For Respondent(s) : Mr. Deshraj Gosingha, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 01/11/2019
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.445/2019 was registered at Police Station Railway Colony, District Kota(Rajasthan) for offence under Sections 420, 406, 418, 506 and 120-B of IPC.
3. It is contended by counsel for the petitioner that similar type of cases were lodged against the petitioner and her husband in which petitioner has been granted bail by Co-ordinate Bench. Petitioner is a female. Her husband was running a monthly lottery.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed (Downloaded on 07/11/2019 at 12:43:05 AM) (2 of 2) [CRLMB-14271/2019] that accused petitioner shall be released on bail provided she furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that she shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
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