Rajasthan High Court - Jaipur
Meena And Anr vs State Of Rajasthan Through Pp on 19 August, 2016
S.B. CRLMB No. 10462/2016
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH JAIPUR
ORDER
S.B. Criminal Misc. Bail Application No. 10462/2016
Meena & Anr. vs. State of Rajasthan
Date of order: 19th August, 2016.
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Mr. Shrey Gaharana on behalf of Mr. Yogesh Kumar, for the petitioners.
Mr. N.S. Dhakad, PP for the State.
The present petition has been filed under Section 438 Cr.P.C for grant of pre-arrest bail to the petitioners, in a case arising out of FIR No.397/2016, registered at Police Station Mathura Gate, Bharatpur, for the offences under Sections 143, 332, 353, 172, 336 and 506 IPC.
The learned counsel for the petitioners has submitted that on secret information received, police had gone at the spot to arrest Ramrakkha. It is contended that when the police made an attempt to arrest Ramrakkha, he exhorted his family members to resist police party till he is able to escape. It is further contended that family members of Ramrakkha, threw glass-tumbler, cup-plates etc. on the police. The learned counsel for the petitioners submits that the petitioners are unmarried sisters of Ramrakkha. The learned counsel has submitted that all family members have been implicated.
Considering that the petitioners are unmarried girls and they have been named as accused along with family members, this Court is of the view that custodial interrogation of the petitioners is not warranted.
Consequently, the present petition is accepted and the petitioners are ordered to be released on pre-arrest bail to the satisfaction of the arresting officer. The petitioners shall undertake to abide by the provisions of Section 438(2) Cr.P.C.
(KANWALJIT SINGH AHLUWALIA), J.
Mak/-
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