Kavita W/o Indra Singh vs State of Rajasthan

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

This anticipatory bail application has been filed by the

petitioner apprehending her arrest in connection with F.I.R. No.21/2017, Police Station Poogal, District Bikaner for the

offences under Sections 420, 467, 468 and 471 IPC.

The petitioner is a loosing candidate in Sarpanch elections.

Since admittedly she did not gain wrongfully by contesting the

election on the basis of alleged forged testimonials, I am of the

opinion that the petitioner deserves indulgence of pre-arrest bail.

Accordingly, the bail application is allowed and it is directed

that in the event of arrest of petitioner Kavita in connection with

F.I.R. No.21/2017, Police Station Poogal, District Bikaner, the

petitioner shall be released on bail; provided she furnishes a

personal bond in the sum of Rs.50,000/- along with two sureties

of Rs.25,000/- each to the satisfaction of the concerned

Investigating Officer/S.H.O. on the following conditions :-

(i). that the petitioner(s) shall make himself/herself/themselves available for interrogation by a police officer as and when required;

(ii). that the petitioner(s) 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 petitioner(s) shall not leave India without previous permission of the court.