Sangeeta Bishnoi And Ors vs State, Through Pp

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.204/2019, Police Station Mandore, Jodhpur, for the offences under Sections 419, 420 and 120 B of IPC and Section 3/6 Rajasthan Public Examination Act, 1992.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioners that the petitioners have been falsely implicated in the present case. The charge sheet in the matter has been filed. The petitioners are ladies. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioners may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail application filed by the petitioners deserve to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioners (1) Smt. Sangeeta Bishnoi W/o Sh. Dilkush and (2) Smt. Indubala W/o Sunil Vishnoi arrested in connection with F.I.R. No. 204/2019, Police Station Mandore, Jodhpur shall be released on bail; provided each of them furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) 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.