AI Structured Summary
Not yet generated for this judgment
Judgment
On account of COVID-19, the lawyers are not appearing.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No.
318/2019, Police Station Merta City, District - Nagaur for the offences under Sections 420 and 120B IPC.
It is, inter alia, indicated in the application that the applicant is behind bars since 22.11.2019 and the challan has already been filed.
In the circumstances of the case, without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by
the applicant deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-applicant — Smt. Priyanka D/o Prem Prakash W/o Jitendra @ Jeetu
arrested in connection with FIR No. 318/2019, Police Station Merta City, District - Nagaur, shall be released on bail; provided she furnishes a personal
bond of Rs. 50,000/- (Rupees Fifty Thousand Only) with two sureties of Rs. 25,000/- (Rupees Twenty Five Thousand Only) each to the satisfaction of
the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.