Rajasthan High Court - Jaipur
Suman Devi W/O Shyamsunder @ Shyam B/C ... vs State Of Rajasthan on 16 April, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 13257/2018
Suman Devi W/o Shyamsunder @ Shyam B/c Jat, R/o Village
Dheerajpura, Police Station Ringus, Distt. Sikar. (At Present
Confined At Distt. Jail Sikar)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Arvind Kumar Gupta For Respondent(s) : Mr. S.S. Ola, PP Mr. Akshat Chaudhary, for complainant HON'BLE MR. JUSTICE INDERJEET SINGH Order 16/04/2019
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.190/2018 Registered at Police Station Srimadhopur, District Sikar for the offences under Sections 147, 148, 149, 323, 302, 201 & 120B of IPC.
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and allegation against the petitioner is of calling the deceased by making telephone call, however, no call details from mobile phone of the petitioner has been collected by the police during investigation. Counsel further submits that PW-3 Kailash, who was lastly seen with the deceased Rohitash on the date of alleged incident, has stated in his cross- (Downloaded on 28/06/2019 at 12:51:39 AM)
(2 of 2) [CRLMB-13257/2018] examination that he did not disclose to the police name of any lady, who called the deceased. Counsel further submits that the petitioner is a lady and having four years infant and is in custody since 26.06.2018 and the trial may take long time.
3. Learned Public Prosecutor and counsel for the complainant have opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Suman Devi W/o Shyamsunder @ Shyam shall be enlarged on bail provided she furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for her appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(INDERJEET SINGH),J Upendra/1 (Downloaded on 28/06/2019 at 12:51:39 AM) Powered by TCPDF (www.tcpdf.org)