Ramesh Devi vs State Of Rajasthan

The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.105/2020 registered at Police Station Khetri, District

Jhunjhunu for the offence(s) under Sections 498-A, 406, 323, 504, 506 and 377/11 of IPC.

On consideration of submissions made on behalf of the respective parties and the material made available for my perusal as well as the evidence

collected during investigation, which has been produced before me by way of case diary but without expressing any final opinion on the merit and de-

merit of the case, I am inclined to grant benefit of anticipatory bail to the accused- petitioner.

Consequently, the application for anticipatory bail is allowed. The SHO/IO/Arresting Authority, Police Station Khetri, District Jhunjhunu in FIR

No.105/2020 is directed that in the event of arrest of the petitioner Ramesh Devi W/o Late Pratap Singh she shall be released on bail, provided she

furnishes personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each to his satisfaction on the following conditions :-

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

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