Smt Padmawati And Ors vs State Of Rajasthan Through Pp on 20 July, 2018

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Rajasthan High Court - Jaipur

Smt Padmawati And Ors vs State Of Rajasthan Through Pp on 20 July, 2018

Bench: Pankaj Bhandari

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail No. 7172/2018

1.      Smt. Padmawati W/o Latoor B/c Jat , R/o Bahaj, Police
        Station Deeg, Distt. Bharatpur.
2.      Smt. Pushpa W/o Ramkishan B/c Jat , R/o Bahaj, Police
        Station Deeg, Distt. Bharatpur.
3.      Smt. Nemwati W/o Rambabu B/c Jat , R/o Bahaj, Police
        Station Deeg, Distt. Bharatpur.
                                                     ----Petitioners
                               Versus
State Of Rajasthan Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Hari Krishana Sharma with Mr. Naveen Choudhary For Respondent(s) : Mr. Sudesh Saini, PP For complainant(s) : Mr. Kailash Chandra Sharma HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 20/07/2018

1. Petitioners have filed this miscellaneous bail application under Section 438 Cr.P.C.

2. F.I.R. No.97/2018 was registered at Police Station Deeg, District Bharatpur for offence under Sections 341, 323, 336, 308 of I.P.C.

3. It is contended by counsel for the petitioners that all the petitioners are female. There is a cross F.I.R. Arrest of petitioners will not serve any purpose. It is also contended that no overt act is assigned to the petitioners. There are general allegation against the petitioners. There are no chances of petitioners fleeing away (2 of 2) [CRLMB-7172/2018] from the justice.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the arguments put forth by counsel for the petitioners, I deem it proper to allow the anticipatory bail application.

7. The anticipatory bail application is allowed. The S.H.O/I.O/Arresting Officer, Police Station Deeg, District Bharatpur in F.I.R. No.97/2018 is directed that in the event of arrest of the petitioners they shall be released on bail, provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs. 25,000/- each to his satisfaction on the following conditions :-

(i). that the petitioners shall make themselves available for interrogation by a police officer as and when required;

(ii). that the petitioners 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 any police officer, and

(iii). that the petitioners shall not leave India without previous permission of the court.

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Rajasthan High Court - Jaipur