JASWINDER SINGH & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material made available to me on record.

(2.) The petitioners have filed this bail application for interim bail under Sec. 438 Crimial P.C. for the issuance of necessary directions to the SHO Police Station, Mahila Thana, Raipur, Distt. Chhattisgarh that in the event of arrest of the accused petitioners in the FIR No.86/2004 for offences under Sections 498A, 323, 506B and 34 IPC, they may be released on bail for a short period so as to approach to the concerned Court, in the State of Chhattisgarh. The learned counsel for the petitioners submits that at present they are residing in Ajmer (Rajasthan).

(3.) Learned counsel for the petitioners has cited before me the Case of Banwarilal Vs. State of Rajasthan, 2003 WLC (Raj.) US 258 , wherein this Court has granted transitory bail to the accused petitioner under Sec. 438 Crimial P.C. only for 15 days. In another judgment given in the Case of Jagdish Prasad Bansal Vs. The State of Rajasthan, 1993 RCC 325 , wherein also this Court has granted interim bail to the petitioners so as to approach to the competent Court for filing appropriate bail application in accordance with the provisions of law. This Court in the case of Shivlal Dave Vs. The State of Rajasthan, 2003 WLC (Raj.) UC 36 , in the similar circumstances also granted temporary bail to the accused petitioner under Sec. 438 Crimial P.C.