Rajasthan High Court - Jodhpur
Santosh vs State on 12 June, 2020
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 5464/2020
1. Santosh W/o Shri Maheshnath, Aged About 29 Years,
Kotda, P.s. Deogarh, Dist. Rajsamand. (At Present Lodged
At District Jail Rajsamand).
2. Smt. Sukhi W/o Shri Shantinath, Aged About 25 Years,
Kotda, P.s. Deogarh, Dist. Rajsamand. (At Present Lodged
At District Jail Rajsamand).
3. Smt. Vimla W/o Shri Vannanath, Aged About 27 Years,
Kotda, P.s. Deogarh, Dist. Rajsamand. (At Present Lodged
At District Jail Rajsamand).
4. Sangeeta D/o Shri Bhimnath, Aged About 27 Years,
Kotda, P.s. Deogarh, Dist. Rajsamand. (At Present Lodged
At District Jail Rajsamand).
----Petitioners
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. S.S. Sisodia
For Respondent(s) : Mr. Mahipal Bishnoi, PP
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 12/06/2020 Learned counsel for the applicants was heard through video conferencing.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicants, who are in custody in connection with FIR No. 148/2020, Police Station Deogarh, District
- Rajsamand for the offences under Sections 148, 447, 323, 307, 302, 149 & 120-B IPC.
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(2 of 2) [CRLMB-5464/2020] It is submitted by learned counsel for the applicants that the applicants are women and they have been falsely implicated and no recovery has been made from them.
Learned Public Prosecutor has opposed the bail application, however, submitted that from the factual report it is apparent that no recovery has been made from the applicant.
In the circumstances of the case, without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by the applicants deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-applicants - (1) Smt. Santosh W/o Shri Maheshnath, (2) Smt. Sukhi W/o Shri Shantinath, (3) Smt. Vimla W/o Shri Vannanath & (4) Snageeta D/o Shri Bhimnath arrested in connection with FIR No. 148/2020, Police Station Deogarh, District - Rajsamand, shall be released on bail; provided they furnish a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(ARUN BHANSALI),J 3-AK Chouhan/-
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