MOHINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. It is alleged against the accused - petitioner Smt. Mohini that she has hatched a conspiraey with accused Dhool Singh to commit murder of deceased Ram Singh. Mr. Bhansali has submitted that all the injuries found on the person of the deceased are by sharp weapon. One iron rod has been recovered from the possession of accused Smt. Mohini, who is a young lady aged about 19 years and has just delivered a child in jail and that iron rod recovered from her has not been found blood-stained. Certain blood stained clothes have been recovered, on her information and at her instance, the chemical report of which has yet to be received. Mr. Bhansali has submitted that this much is clear that all the injuries have been caused to the deceased by sharp weapon and none of them has been caused by blunt weapon. He has, therefore, submitted that this lady who is young in age and has just delivered a child deserves bail as she has not the actual band in killing the deceased.

(2.) Mr. Singhvi has submitted that although there is no eye-witness of the occurrence but certain recoveries have been made on her information and at her instance and, therefore, in such a serious offence, she should not be enlarged on bail.

(3.) I have considered the rival submissions made at the bar and have gone through the case diary. In the facts and circumstances of the case, I am inclined to accept the bail application filed by accused, Petitioner Mst. Mobini and order that if she furnishes a personal bond in the sum of Rs.10,000.00 together with two sureties of Rs. 5,000.00 each to the satisfaction of the learned Additional Sessions Judge, Rajsamand, she be enlarged on bail.