Radha @ Komal vs State Of Rajasthan

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.

32/2020, Police Station Rajeev Gandhi Nagar, District Jodhpur for the offence under Section 379 of I.P.C.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the offence alleged in the present case is triable by the Magistrate. He therefore, prays that the

petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case and upon a consideration of the

arguments advanced and the fact that the petitioner herein is a lady, this Court is of the opinion that the bail application filed by the petitioner deserves

to be accepted.

Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner â€" Smt. Radha @

Komal D/o Rijju W/o Sunny arrested in connection with F.I.R. No. 32/2020, Police Station Rajeev Gandhi Nagar, District Jodhpur 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.