Khim Singh And Ors vs State Of Rajasthan

Heard learned counsel for the parties and also perused the material available on record.

The petitioner(s) has/have been arrested in FIR No.28/2019 of Police Station Kelwara, Distt. Rajsamand for the offence(s) punishable under Section(s) 454 and 380 IPC. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

At the outset, learned counsel for the petitioners has submitted that he does not want to press bail application preferred on behalf of petitioner No.1 - Khim Singh @ Ajay Singh S/o Nahar Singh.

Accordingly, the bail application preferred on behalf of petitioner No.1 - Khim Singh @ Ajay Singh S/o Nahar Singh is dismissed as not pressed.

So far as petitioner No.2 - Smt. Rekha @ Kali W/o Khim Singh is concerned, it is submitted by learned counsel for the petitioner that ornaments have been recovered at the instance of petitioner No.1 - Khim Singh @ Ajay Singh son of Nahar Singh. It is further submitted that there are two minor children of the petitioners and nobody is there to look-after them.

Learned Public Prosecutor has opposed the bail application(s).

Having regard to the totality of the facts and circumstances of the case, after going through the case diary and keeping in view the fact that petitioner No.2 is a lady, without expressing any opinion on the merits of the case, I deem it just and proper to grant her bail under Section 439 Cr.P.C.

Accordingly, the bail application preferred on behalf of petitioner No.2 - Smt. Rekha @ Kali W/o Khim Singh filed under Section 439 Cr.P.C. is allowed and it is directed that she shall be released on bail in connection with FIR No.28/2019 of Police Station Kelwara, Distt. Rajsamand provided she executes a personal bond in the sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.