Manbhari Devi and Others vs State

Harbans Lal, J.—This bail application u/s 438 Cr.P.C. has been filed on behalf of petitioner Smt. Manbhari Devi along with others who apprehend their arrest in a case arising out of FIR No. 114/2003 PS Losal, District Sikar for pending investigation for offences under Sections 323, 341, 342, 143 and 307 IPC.

Learned counsel for the petitioners contends that main culprit Suresh who is alleged to have caused grievous injury has already been enlarged on bail u/s 439 Cr.P.C. and no grievous injuries are attributed to the petitioners who are women. Learned PP has also not raised any objection to grant of anticipatory bail to the petitioners.

Thus, having regard to the submission made at the bar, nature of accusation, materials on record, I deem it just and proper to grant anticipatory bail to the petitioners.

In the result, the bail application is allowed and it is directed that in the event of arrest of petitioners Smt. Manbhari Devi, Smt. Sayari Devi and Smt. Bindiya Devi in FIR No. 114/2003 registered at P.S. Losal, Distt. Sikar, they be released on bail by the concerned, SHO/Investigating Officer provided each of them furnishes a personal bond in the sum of Rs. 20,000/- with one surety in the like amount to their satisfaction on the following conditions:-

(1) that the petitioners shall make themselves available for interrogation by a police officer as and when required;

(2) that the petitioners 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 petitioners shall not leave India without previous permission of the Court.