Rajasthan High Court - Jaipur
Smt Pooran Dei And Anr vs State Of Rajasthan And Anr on 17 May, 2013
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. CRIMINAL REVISION PETITION NO. 323/2013 SMT. POORAN DEI & ANOTHER VS. THE STATE OF RAJASTHAN & ANOTHER. DATE OF ORDER : 17.05.2013 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-II Mr. Biri Singh Sinsinwar, Senior Counsel assisted by Mr. M.K. Saini, for the accused-petitioners. Mr. J.R. Bijarnia, Public Prosecutor, for Respondent No. 1-State.
Heard learned Senior Counsel appearing on behalf of the petitioners as well as learned Public Prosecutor for Respondent No. 1-State and perused the impugned order dated 13.03.2013 passed by Additional District and Sessions Judge No. 1, Deeg, District Bharatpur(hereinafter referred to as 'the Trial Court') in Sessions Case No. 59/2011, whereby the Trial Court allowed the application under Section 319 Cr.P.C. moved by the complainant and took cognizance against the petitioners for offences under Sections 498A and 304B IPC in the alternative under Section 302 IPC and summoned them through bailable warrants.
After arguing the case at length, learned Senior Counsel appearing on behalf of the petitioners submitted that he does not want to press this revision petition on merits at this stage and contended that the trial court may be directed to release the petitioners-accused on bail on appearing before the trial court.
Revision petition as well as stay application both are dismissed as not pressed at this stage, as prayed.
However, in the interest of justice, it is ordered that in case the petitioners namely (1) Smt. Pooran Dei W/o. Shri Suresh and (2) Suresh S/o. Sh. Ramjilal appear and surrender before the Trial Court within two weeks from today, learned Trial Court is directed to release them on bail provided each of them furnishes a personal bond in the sum of Rs. 30,000/-(Rupees Thirty Thousand) with two sureties in the sum of Rs. 15,000/-(Rupees Fifteen Thousand) each to the satisfaction of the learned Trial Court, for their appearance before the Trial Court as and when they are called upon to do so.
(NARENDRA KUMAR JAIN-II),J.
Manoj, S.No. 53.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
MANOJ NARWANI JUNIOR PERSONAL ASSISTANT