- (1.) The bail application has been filed under Section 438 CrPC. in connection with FIR No.0492/2018 registered at Police Station Kotwali District Jhunjhunu for the offences under Section 420 , 467 , 468 , 471 , 120-B IPC whereupon the investigation was commenced. Apprehending her arrest, the petitioner moved the bail application before the court below, which were dismissed. Hence, the bail application has been filed.
(2.) Learned counsel for the petitioner submits that the petitioner is an old lady of 72 years who has been made as accused in FIR registered under Section 420 , 467 , 468 , 471 , 120-B IPC. Learned counsel submits that petitioner shall co-operate in the investigation.
(3.) Taking into consideration the above facts but without commenting further on merits, this bail application filed under Section 438 CrPC is allowed and it is directed that in the event of arrest of petitioner Vimla Devi W/o Budhram Saini in the aforesaid FIR, she shall be released on bail by the concerned Investigating Officer, 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) That the petitioner shall make herself available for interrogation by a police officer, as and when required; ii) That the petitioner 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 him from disclosing such facts to the court or to any police officer; iii) That the petitioner shall not leave without previous permission of the court; iv) That the petitioner shall not commit any offence similar to the offence of which she is accused or suspected. ;