Anita Devi v. State Of Rajasthan .

Vinit Kumar Mathur, J.:—

S. B. Criminal Misc. Bail Application No. 345/2021

1. The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 277/2019, Police Station Hamirwas, District Churu for the offences under Sections 341, 323, 324, 325, 307 & 447/34 of I.P.C.

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

3. Learned counsel for the petitioner submits that the petitioner is a lady having 07 months old child and is facing incarceration since 03.01.2021. He further submits that the injuries attributed to the petitioner are simple in nature. He further submits that the co-accused, namely, Satyaveer and Balbir have already been enlarged on bail by the Coordinate Bench of this Court vide Orders dated 06.03.2020. He, therefore, prays that the petitioner may also be enlarged on bail.

4. Learned Public Prosecutor opposes the bail application.

5. Having regard to the peculiar facts and circumstances of the case as also the present situation of the country due to pandemic of corona virus (COVID-19), in particular the jails, this Court deems it just and proper to release the petitioner on bail.

6. Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner - Anita Devi W/o Satyaveer arrested in connection with F.I.R. No. 277/2019, Police Station Hamirwas, District Churu shall be released on bail provided she 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.

S.B. Criminal Misc. Bail Application No. 346/2021

7. Learned counsel for the petitioner does not wish to press the present bail application filed under Section 439 of Cr.P.C. on behalf of the petitioner at this stage, however, seeks liberty to file fresh bail application after filing of the charge-sheet.

8. Dismissed as not pressed with the liberty as prayed for.