Vimla Devi vs State Of Rajasthan

Heard learned counsel for the parties and have perused the material available on record.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR

No.220/2020, Police Station Karanpur, District Sri Ganganagar for the offences under Sections 302, 307, 323, 447, 147, 148, 149, 120-B of IPC and

Section 27 & 30 of Arms Act.

It is submitted by learned counsel for the applicant that applicant is 65 years old lady and she is in custody since 14.10.2020 and was granted interim

bail earlier on account of her illness.

Further submissions have been made that challan has already been filed. Several co-accused including Smt. Savatri Devi, Smt. Chawali Devi, Smt.

Shakila, Smt. Sunita, Vedvanti Devi, etc. have been granted bail by Co-ordinate Benches of this Court and, therefore, the applicant whose case is not

worse than that of other co-accused, who have been granted bail, deserves to be released on bail.

Learned Public Prosecutor and counsel appearing for the complainant opposed the bail application indicating that the other co-accused have been

released only on account of the fact that they were women.

In the circumstances of the case and the fact that other co-accused-women have been released on bail and the case of the applicant prima-facie

cannot be said to be worse than that of those said women, without expressing any opinion on the merits of the case, this Court is of the opinion that the

bail application filed by the applicant deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-applicant â€"Vimla Devi W/o Krishan Lal arrested in connection with FIR

No.220/2020, Police Station Karanpur, District Sri Ganganagar, shall be released on bail; provided she furnish a personal bond of Rs.50,000/- (Rupees

Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) 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.