Mohini W/o Sh Rajendra vs State of Rajasthan

Heard learned counsel for the petitioners and learned Public

Prosecutor. Perused the material available on record.

.2 The instant bail application under Section 439 Cr.P.C. has

been preferred on behalf of the petitioners who are in custody in

connection with F.I.R. No.68/2017, registered at Police Station

Sadulshahar, District Sriganganagar for the offences under

Sections 419, 420, 423, 468, 471, 167 and 120-B IPC.

Admittedly, the accused could not succeed in procuring loan

on basis of the forged documents created by them. Co-accused

Rajendra Kumar S/o Kana Ram and Mukesh Kumar have been

enlarged on bail by this Court.

In this background and having regard to the facts and

circumstances available on record but without expressing any

opinion on merits of the case, this Court is of the opinion that the

petitioners deserve to be released on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is directed that the petitioners (1) Mohini and (2)

Rajendra Kumar S/o Sh Kushla Ram arrested in connection with

the F.I.R. No.68/2017, registered at Police Station Sadulshahar,

District Sriganganagar shall be released on bail provided each of

them furnishes a personal bond of Rs.50,000/- and two surety

bonds of Rs.25,000/- each to the satisfaction of the learned trial

court with the stipulation to appear before that Court on all dates

of hearing and as and when called upon to do so.