Rajasthan High Court - Jaipur
Smt Asha Agarwal vs State Of Rajasthan Through Pp on 30 August, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B.CR.MISC.BAIL APPLICATION NO.8721/2012. Smt.Asha Agrawal Vs. State of Rajasthan Date of order : August 30, 2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Anoop Dhand for the petitioner. Shri Amit Poonia, Public Prosecutor for State.
Shri Ripu Daman Singh Naruka for the complainant.
****** Contention of the learned counsel for the petitioner is that petitioner is neither signatory of the Will nor she executed the Will. She is a woman. A civil dispute has been given a colour of a false criminal case. Learned Public Prosecutor as well as learned counsel for the complainant have opposed the bail application but could not rebut the aforesaid submissions. Having regard to the facts aforesaid and all other facts and circumstances of the case, I am inclined to grant the indulgence of pre-arrest bail to the petitioner. In the result, this bail application u/S.438 Cr.P.C. is allowed and it is directed that in the event of arrest of petitioner Smt.Asha Agarwal D/o Atma Ram Agarwal in FIR No.128/2012 registered at Police Station Kotwali, Sikar for offence u/Ss.420, 467, 468, 471 and 120B IPC, she shall be released on bail by the concerned SHO/ Investigating Officer, provided she furnishes a personal bond in the sum of Rs.50,000/- together with two sureties in the sum of Rs.25,000/- to his satisfaction on the following conditions: -
1) that the petitioner shall make herself available for interrogation by a police officer as and when required;
2) that the petitioner 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 them from disclosing such facts to the court or any police officer; and
3) that the petitioner shall not leave India without previous permission of the Court.
(MOHAMMAD RAFIQ), J.
Anil/78 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW