Lalchand S/O Mavsiram vs State Of Rajasthan
2021 Latest Caselaw 7789 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               19554/2021

Lalchand S/o Mavsiram, Aged About 55 Years, Jonakheda,
Pahad, Police Station Laxmangarh District Alwar ( At Present
Confined In Central Jail Alwar Raj.)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through The P.p.
                                                                      ----Respondent

For Petitioner(s)         :     Mr. Sanjay Khan
For Respondent(s)         :     Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/12/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No.101/2021 was registered at Police Station

Laxmangarh District Alwar for offence under Sections 498-A &

304-B of I.P.C.

3. It is contended by counsel for the petitioner that statement

of twenty witnesses have been recorded, out of which eighteen

witnesses have turned hostile. Husband of deceased has been

given benefit of bail. Present petitioner happens to be father-in-

law of deceased.

4. Learned Public Prosecutor has opposed the second bail

application.

(2 of 2) [CRLMB-19554/2021]

5. I have considered the contentions.

6. Taking note of fact that out of twenty witnesses, eighteen

witnesses have turned hostile, husband of deceased has been

given benefit of bail by Co-ordinate Bench of this Court, hence, I

deem it proper to allow the second bail application.

7. This second 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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

ARTI SHARMA /71

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