Rajasthan High Court - Jaipur
Kavita Verma vs State Of Rajasthan Through Pp on 17 September, 2016
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JAIPUR BENCH JAIPUR
ORDER
S.B.Criminal Misc. IInd Bail Application No. 9374/2016
Kavita Verma W/o Sh. Dharmesh Jain, D/o Late Shri
Ramawaroop Verma, Resident of ChandraGanj, Gali No. 30,
Nayi Basti, Ramganj, District Ajmer, Rajasthan
...Accused-Petitioner
Vs
State of Rajasthan through Public Prosecutor
...Respondent Date of Order ::::: 17th September, 2016 HON'BLE MR. JUSTICE BANWARI LAL SHARMA Mr. Virendra Singh Choudhary, for petitioner. Mr. Jitendra Shrimali,Public Prosecutor for State.
The present IInd bail application under section 438 Cr.P.C. is preferred by the Accused/ petitioner Kavita Verma W/o Dharmesh Jain in the matter of FIR No. 292/2015 registered at Police Station Bajaj Nagar, District Jaipur for offences punishable under sections 420, 406, 495 and 120B IPC.
Heard learned counsel for the parties.
Learned PP submits that recovery is pending, therefore no case is made out for anticipatory bail.
On consideration of submissions made on behalf of the respective parties and the material made available for my perusal as well as the evidence collected during investigation, I prima facie found that since there are serious allegations against the present petitioner that she after implicating complainant in 2 criminal case in which he was arrested took away all the household goods from his rented house and there is sufficient evidence available on record showing involvement of the petitioner in the incident and, therefore, looking to the over all facts & circumstances of the case, gravity of the offence, but without expressing any final opinion on the merit and demerit of the case, I do not find it a fit case in which benefit of anticipatory bail is to be granted to the petitioner under Section 438 Cr.P.C.
Consequently, the application for grant of anticipatory bail under Section 438 Cr.P.C. is, hereby, dismissed.
(Banwari Lal Sharma),J.
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