AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 241 wordsMadan Gopal Vyas, J
This bail application under Section 439 Cr.P.C. is laid by petitioner in connection with an FIR No.531/2021 registered at Police Station Anupgarh, District Sriganganagar, wherein she is charged for offences punishable under Sections 383, 384, 389, 420 & 120B of IPC.
Learned counsel for the petitioner submits that co-accused Savita @ Kavita has already been enlarged on bail vide order dated 22.11.2021 by coordinate Bench of this Court. She also submits that the petitioner is in judicial custody since considerable time. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioner.
Learned Public Prosecutor opposed the bail application. Having heard learned counsel for the parties and considering the fact that co-accused Savita @ Kavita has already been enlarged on bail, without expressing any opinion on merits of the case, this Court deems it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Vimla W/o Krishan Kumar @ Krishanrai arrested in connection with F.I.R. No.531/2022, Police Station Anupgarh, District Sriganganagar, may be released on bail; provided she furnishes a personal bond of Rs.1,00,000/- with two surety bonds of Rs.50,000/- each to the satisfaction of 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.