Rajasthan High Court - Jaipur
Kali Bai And Ors vs State Of Rajasthan Through Pp on 28 February, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 2670 / 2018
1. Kali Bai W/o Ramesh B/c Gurjar, Aged About 35 Years, R/o
Meghpura, Police Station Itawa, Kota Rural, Distt. Kota (raj.) (at
Present in Central Jail, Kota)
2. Chhota Bai @ Chhoti Bai W/o Beerbal B/c Gurjar, Aged About
65 Years, R/o Meghpura, Police Station Itawa, Kota Rural, Distt.
Kota (raj.) (at Present in Central Jail, Kota)
3. Suresh Bai W/o Girraj B/c Gurjar, Aged About 35 Years, R/o
Meghpura, Police Station Itawa, Kota Rural, Distt. Kota (raj.) (at
Present in Central Jail, Kota)
4. Dhapu Bai D/o Gomda B/c Gurjar, Aged About 60 Years, R/o
Meghpura, Police Station Itawa, Kota Rural, Distt. Kota (raj.) (at
Present in Central Jail, Kota)
----Petitioners
Versus
State of Rajasthan Through P.P.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail No. 2677 / 2018 Dhapu Bai W/o Gomda B/c Gurjar, Aged About 60 Years, R/o Megpura Police Station Itawa, Kota Rural, Distt. Kota (raj.) (at Present Confined in Distt. Jail Kota, Distt. Kota)
----Petitioner Versus State of Rajasthan Through P.P.
----Respondent _____________________________________________________ For Petitioner(s) : Mr.Rajveer Sharma & Mr.Praveen Kumar Jain For Respondent(s) : Mr.Sudesh Saini,PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 28/02/2018 (2 of 3) [ CRLMB-2670/2018]
1. Defect has been pointed by office in S.B.Criminal Misc.Bail Application No.2677/2018 that bail of Dhapu Bai has already been filed as S.B.Criminal Misc.Bail Application No.2670/2018.
2. Looking to the defect Bail Application No.2677/2018 is dismissed.
3. It is contended by counsel for the petitioners that there is error in the cause title petitioner-Dhapu Bai is Daughter of Gomda whereas in the cause title Dhapu Bai wife of Gomda has been mentioned as same stands corrected in the order of the Court below and Dhapu Bai has been shown as Daughter of Gomda.
4. The counsel for the petitioners is directed to furnish the amended cause title today itself.
5. Petitioners have filed this bail application under Section 439 of Cr.P.C.
6. F.I.R. No.300/2002 was registered at Police Station Itawa, District Kota for offence under Sections 420, 467, 468, 471 & 120- B I.P.C.
7. It is contended by the counsel for the petitioners that petitioners are illiterate ladies. Co-accused has been granted benefit of bail by this Court. There is no complaint by the purchaser. Police initially submitted final negative report and on protest petition Court has taken cognizance.
8. Learned Public Prosecutor has opposed the bail application.
9. Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application (3 of 3) [ CRLMB-2670/2018] No.2670/2018.
10. This bail application No. 2670/2018 is accordingly allowed and it is ordered that the accused-petitioners shall be released on bail provided each of them furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and two sureties in the sum of Rs.25,000/- (Rupees Twenty Five thousand only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court and any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.
11. Copy of this order be placed in the connected file.
(PANKAJ BHANDARI)J. Teekam/140-141