Babita vs State

Manoj Kumar Garg, J

The petitioner has been arrested in connection with FIR No. 183/2021 of Police Station Pratapgarh, District Pratapgarh, for the offence punishable under Sections 420, 406 & 120-B of IPC. She has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that offences are triable by Magistrate and petitioner is lady. Counsel further submits that the challan of the case has already been presented and no investigation is pending against the petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Babita W/o Vijay Kumar @ Vijay shall be released on bail in connection with FIR No.183/2021 of Police Station Pratapgarh, District Pratapgarh, provided she executes a personal bond in a sum of Rs.2,00,000/-with two sound and solvent sureties of Rs.1,00,000/- each to the satisfaction of learned trial court for her appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.