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Judgment
This bail application has been filed under Section 438 CrPC. in connection with FIR No.152/2019 registered at Police Station Kotwali, District Bundi
for the offences under Section(s) 379, 188 IPC and 21 (4) MMRD Act. Apprehending her arrest, the petitioner moved the bail application before the
court below, which were dismissed. Hence, the bail application has been filed.
Learned counsel for the petitioner submits that the penalty has been deposited for the offences which are compoundable and that the petitioner is a
lady, she may be released on anticipatory bail.
On the other hand, learned Public Prosecutor has opposed the bail application.
Looking into the allegations levelled against the petitioner and after taking into consideration rival submissions of the parties, without expressing any
opinion on merits of the case which may otherwise affect outcome of the trial, I allow this bail application under Section 438 Cr.P.C.
Therefore, the SHO of the Police Station, Kotwali, District Bundi is directed that in the event of arrest of the petitioner namely, Nabbo Wife Of Gulab
he shall enlarge her on bail provided she furnishes a personal bond in the sum of Rs.20,000/- with one surety in the like amount to his satisfaction on
the following conditions:
(i) She shall make herself available for interrogation by Investigating Officer as and when required;
(ii) She shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade
her from disclosing such facts to the court or to any Police Officer;
(iii) She shall not leave India without previous permission of the court.
(iv) She shall not commit same and similar offence during the period of bail.
(v) The alleged vehicle shall not be used for any further smuggling of Bajri or other illegal activities.