Sonu Dhanka vs State Of Rajasthan
2021 Latest Caselaw 9194 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4814/2021

Sonu Dhanka S/o Shiv Kumar, Aged About 25 Years, Ward No. 24, Near Rahupeer Dargarh, Anoopgarh, Ps Anoopgarh, District Sri Ganganagar. (At Present Lodged At Sub Jail Anoopgarh, District Sri Ganganagar).

----Petitioner Versus State Of Rajasthan, Through P.P.

                                                                ----Respondent


For Petitioner(s)        :     Mr. H.S. Sidhu
For Respondent(s)        :     Mr. B.R. Bishnoi, AGC



           HON'BLE MR. JUSTICE SANDEEP MEHTA

                                Judgment

09/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.507/2020, Police Station Anoopgarh for offences under

Sections 143 & 306 of the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

Material prosecution witnesses have been examined at the

trial. They did not support the prosecution case and were declared

hostile. As per the Parchabayan of the deceased Vinod Sahani, he

was perturbed because the petitioner and other co-accused were

allegedly obstructing him from doing his business.

Whether or not, the material available on record would

constitute the necessary ingredients of the offence under Section

306 IPC or whether, the act of the accused amounted to instigate

(2 of 2) [CRLMB-4814/2021]

the deceased to commit suicide, would be for the trial court to

appreciate, when the case is being finally decided. In any event, I

am of the opinion that the petitioner deserves indulgence of bail in

the case at hand.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Sonu Dhanka S/ol Shri Shiv Kumar

arrested in connection with the F.I.R. No.507/2020 registered at

Police Station Anoopgarh shall be released on bail provided he

furnishes a personal bond of Rs.50,000/- and two surety bonds of

Rs.25,000/- 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.

(SANDEEP MEHTA),J 67-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)