Rajasthan High Court - Jaipur
Smt Kalawati vs State Of Rajasthan Through Pp on 24 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 5046/2018
Smt. Kalawati W/o Shri Ram Sharan, R/o Village Beechala, Tehsil
Tijara, District Alwar, Raj. (Accused In Sub Jail Kishangarh Bas,
Alwar).
----Petitioner
Versus
State Of Rajasthan Through Pp.
----Respondent
For Petitioner(s) : Mr. Dinesh Yadav
For Respondent(s) : Mr. R.R. Singh Rathore, P.P.
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Order
24/04/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 253/2011 was registered at Police Station Tijara, District Alwar for offence under Sections 406, 420, 120-B of I.P.C.
3. It is contended by counsel for the petitioner that petitioner is a female aged 75 years. She is suffering from paralysis and heart ailment. Co-accused has been enlarged on bail by the trial Court.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided she (2 of 2) [CRLMB-5046/2018] furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with 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 that she shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J Amit/64