GANGORI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner(s) as well as learned Public Prosecutor and perused the material/case diary made available to me during the arguments of the case.

(2.) Learned counsel for the petitioner submits that although as per the contents of the FIR, there is a general allegation against the petitioner along with other co-accused persons but as per the statement of the prosecution witnesses recorded u/s. 161 Cr.RC. the author of the said injury is Ram Singh. As per the statement of independent eye witness Prahlad, there were three persons namely Hari Kishan, Ram Singh and Bachchu, who were beating to the deceased Mulchand. So far as present petitioner is concerned, the prosecution witnesses. Prahlad said that she was standing behind the house. The petitioner is a lady. The investigation in the matter is complete. The petitioner is in judicial custody. The challan has already been filed. The case of the petitioner is distinguishable from the case of co-accused Ram Singh, Hari Kishan and Bachchu.

(3.) After considering all the facts and circumstances of the case and without expressing any opinion on merits and demerits of the case. I consider it just and proper to release the accused petitioner namely Gangori w/o Shri Chotte Lal. on bail under Sec. 439 Crimial P.C. in FIR No. 146/04 Police Station Raini Distt. Alwar registered under Sec. 302 Penal Code provided she furnishes a personal bond in the sum of Rs. 25,000.00 together with one surety of the like amount to the satisfaction of learned trial court for her appearance before that Court on all subsequent dates of hearing and as and when called upon to do so.