Mohini Kapoor, J. - (1.) THE petitioner who has been an accused of an offence under Section 454 IPC, has moved this bail application under Section 439 Cr.PC. The petitioner has been earlier convicted for the offence under Section 454 IPC at least of eight occasions. It has been contended that it is the first instance in the last eight years. The petitioner is an agriculturist having agricultural land in village Narali, Tehsil Srinagar. She has only one son who is also studying. She has been in custody for about a month. The incident in which she has been arrested, took place in village Toda Raisingh, where she had gone to visit some relation.
(2.) CONSIDERING all these facts and circumstances, and also the previous history of the petitioner, it can be said that one last opportunity can be given to her for leading a blameless life and for that purpose she can be released on bail. Therefore, it is directed if the accused petitioner Smt. Sugani w/o Shri Lala, furnishes a personal bond in the sum of Rs. 10,000/ - (Rupees ten thousand) with two sureties in the sum of Rs. 5,000/ - each to the satisfaction of the learned trial Court for her appearing in that court as and when called upon to do so during the pendency of the trial against her in this case with the condition that she shall not leave her village Narali except for the purpose of attending the court at Malpura in connection of this case, she should be released on bail.;