SMT. SONDAS @ SONKANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor for the State and also perused the relevant record/case diary as also the statement of prosecutrix-Tulsi Bai. Principal-accused Manoj Kumar has already been granted bail Under Sec. 439 Code Criminal Procedure by learned Sessions Judge, Sikar by his order dated 24.6.1996. It is alleged that the petitioner entered into a criminal conspiracy in the alleged kidnapping and abduction of prosecutrix-Tulsi Bai, whose age after Radiological Examination has been determined between 17-19 years.

(2.) Taking a conspectus of the entire facts and circumstances of this case, it is just and proper to grant anticipatory bail to the petitioner(s) under section 438, Criminal Procedure Code.

(3.) The SHO/Arresting Officer/Investigating Officer, Police Station Laxmangarh District Sikar is, directed that in the event of the arrest of petitioner(s) Smt. Sondas @ Sonkanwar w/o Samundra Das r/o Laxmangarh in crime No. 112/96 of aforesaid Police Station she shall be released on bail, provided she furnishes a personal bond in the sum of Rs. 10,000.00 (Rs. Ten thousand) with two sureties in die sum of Rs. 5,000.00 each to the satisfaction of the SHO concerned, on the following conditions :