HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
11322/2021
Devi Singh S/o Shri Ladu Singh, Aged About 29 Years, R/o
Deega Ka Badiya Hanutiya Ps Bijaynagar Dist. Ajmer Raj.
(Presently Confined At Sub Jail Beawar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jai Prakash Gupta For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 28/07/2021
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.346/2020 was registered at Police Station Vijaynagar, District Ajmer for offence under Section 306 I.P.C.
3. It is contended by counsel for the petitioner that marriage of the petitioner with the deceased took place ten years ago and four children were born out of wedlock. Deceased committed suicide by consuming pesticides. The allegation in the FIR is that petitioner used to fight with the deceased after consuming liquor. It is also contended that petitioner has not abetted the commission of the offence of suicide.
4. Learned Public Prosecutor has opposed the bail application. (Downloaded on 30/07/2021 at 09:35:19 PM)
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5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
7. This bail application is, accordingly, allowed and it is directed that accused-petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that he shall appear before that Court and any Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J NIKHIL KR. YADAV /79 (Downloaded on 30/07/2021 at 09:35:19 PM) Powered by TCPDF (www.tcpdf.org)