MANJIT SHASTRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri M. M. Ranjan Advocate on behalf of the applicants pertaining to F. I. R. No. 122/2009 at police station Sindhi Camp, Jaipur, in the offences under Sections 384 and 120-B of ipc.

(2.) HEARD the learned counsel for the petitioners, learned counsel for the complainant as also learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) THE factual matrix of the prosecution in nub is that: on 10. 06. 2009, the person, who identified himself to be Vikram Singh Tanwar, came to the complainant and asked her to give her a copy of indentity card and ration card as some unknown person, who could be a terrorist also, was using her mobile sim card. Thereafter, he went out of the house and returned with three more associates. One of those persons aimed pistol at her head and asked her to sign a document and obtained her signatures under threat. They also threatened her to withdraw the suit pertaining to the property of her deceased husband bhupendra Singh, which she had filed against her husband's brother Kulwant singh and his wife at Kaithal. They threatened that if she did not withdraw the suit within ten days, she will be done to death.