KIRANDEEP KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending her arrest in connection with F.I.R. No.45/2023 registered at Police Station Gajsinghpur, District Sriganganagar, for offences under Ss. 332, 353, 336, 382 and 143 of the IPC and under Sec. 3 of PDPP Act.

(2.) Learned counsel for the petitioner submitted that in compliance of the Court's order dtd. 10/1/2024 the petitioner has already been joined the investigation. Drawing attention of this court towards the FIR, learned counsel for the petitioner submitted that since the petitioner has already joined the investigation no fruitful purpose would be served by sending the petitioner behind the bars particularly, when custodial interrogation is not necessitated in the present case. Learned counsel further submitted that other co-accused persons namely Harpal Singh, Gurmel Singh @ Mela, Veer Singh @ Reda and Manga Singh (S.B. Criminal Misc. Bail Application No.7893/2023) have already been enlarged on bail by a co-ordinate Bench of this Court vide order dtd. 23/6/2023. Learned counsel submitted that the petitioner does not have any criminal antecedents. Therefore, it was prayed that the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor has vehemently opposed the prayer for anticipatory bail and submitted that looking to the seriousness of the accusation levelled against the present petitioner, she does not deserve to be enlarged on bail. However, he was not in a position to refute the fact that the above named co-accused persons have already been enlarged on bail by co-ordinate bench of this Court under Sec. 439 Cr.P.C.