Smt Govindi And Ors vs State Of Rajasthan Through Pp on 2 January, 2018

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Rajasthan High Court - Jaipur

Smt Govindi And Ors vs State Of Rajasthan Through Pp on 2 January, 2018

Bench: Pankaj Bhandari

 HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
                      JAIPUR
      S.B. Criminal Miscellaneous Bail No. 17093 / 2017
1. Smt. Govindi W/o Mohan Lal B/c Dhanka, R/o 130, Govind
Nagar, Khokhawas, Sanganer, Distt. Jaipur.

2. Smt. Nanchi Devi W/o Chote Lal B/c Dhanka, R/o 27, Dhanka
Basti, Shiv Mandir Ke Pas, Hasanpura A, Tehsil & Distt. Jaipur.

3. Smt. Savitri @ Jayatri W/o Bhanwar Lal B/c Dhanka, R/o 153,
Dhanka Basti, Madrampura Diggi Road, Sanganer, Sadar, Jaipur.
                                                      ----Petitioners
                               Versus
State of Rajasthan Through P.P.
                                                     ----Respondent
_____________________________________________________
For Petitioner(s)   : Mr. Amit Ratnawat
For Respondent(s) : Mr. Sudesh Saini, PP
                      Mr. Shyam Sunder Sharma for complainant
_____________________________________________________
             HON'BLE MR. JUSTICE PANKAJ BHANDARI
                        Judgment / Order
02/01/2018

1.    Petitioners have filed this bail application under Section 438

of Cr.P.C.

2.    F.I.R.   No.228/2012   was   registered   at   Police   Station,

Sanganer Sadar, Jaipur City (East) for offence under Sections 420,

467, 468, 471 & 120-B I.P.C.

3.    It is contended by the counsel for the petitioners that the

F.I.R. in this case was lodged in the year, 2012. Police has

submitted a negative final report. Protest petition was filed in the

year, 2017. Petitioners are females and no useful purpose would

be served in arresting the petitioners.
                                      (2 of 2)
                                                            [CRLMB-17093/2017]

4.    Counsel for the complainant and learned Public Prosecutor

have opposed the bail application. Their contention is that Bhanwarlal sold the property to the complainant in the year, 2012. Petitioners entered into agreement of selling property without having any valid right to the property.

5. I have considered the contentions.

6. The Anticipatory Bail Application is allowed. The S.H.O./I.O./Arresting Authority, Police Station Sanganer Sadar, Jaipur City (East) in F.I.R. No.228/2012, is directed that in the event of arrest of the petitioners they shall be released on bail, provided they furnish 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.

(PANKAJ BHANDARI), J.

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Rajasthan High Court - Jaipur