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Judgment
7 paragraphs · 269 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with FIR No.121/2022, Police Station Sadar, District Barmer registered for the offence punishable under Sections 341, 323, 308 and 379/34 of the Indian Penal Code.
Learned counsel for the petitioner submits that according to the injury report of the injured Sunita, she received one injury on her head and as per X-Ray report, the injury is found to be simple in nature; petitioner is a lady and she is in the judicial custody; and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.
Learned Public Prosecutor and learned counsel appearing on behalf of the complainant have vehemently opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner, Smt. Mangi Devi W/o Pokar Ram shall be enlarged on bail in FIR No.121/2022, Police Station Sadar, District Barmer provided she furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for her appearance before the court concerned on all the dates of hearing as and when called upon to do so.