NETAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application has been filed by the petitioner on the ground of death of her mother on 26/3/2024. Counsel for the petitioner submits that the mother of the petitioner has expired on 26/3/2024 and to perform last rites of her mother, the presence of the petitioner is very much essential. In such circumstances, it is prayed that the petitioner may be released on interim bail for a period of 30 days.

(2.) Learned Public Prosecutor has opposed the prayer for interim bail as the petitioner committed offence Sec. 302 IPC. Taking into consideration the facts that the mother of the petitioner has expired on 26/3/2024 and to perform last rites of her mother, the presence of the petitioner is very much essential, I deem it just and proper to grant him interim bail for a period of fifteen days.

(3.) Accordingly, the interim bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that the petitioner Netal W/o Mukesh Sansi arrested in connection with FIR No.109/2021, P.S. Pandeer, District Bhilwara for offences under Ss. 304-B, 302, 120B IPC, be released on interim bail for a period of fifteen days provided she furnishes a personal bond in a sum of Rs.4,00,000.00with two sound and solvent sureties in the sum of Rs.2,00,000.00each to the satisfaction of learned trial court for her surrender on completion of fifteen days period from the date of her release. One surety should be furnished by a close relative of the petitioner. Let this bail application be again listed on 13/5/2024, and on that date, learned Public Prosecutor and learned counsel for the petitioner shall be required to submit the compliance of this order.