Deepak Sharma S/O Rajendra Prasad ... vs State Of Rajasthan
2021 Latest Caselaw 1110 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 15577/2020

Deepak Sharma S/o Rajendra Prasad Sharma, Aged About 24
Years, R/o Ward No 96 Subhash Nagar Ps Kotwali Bharatpur
Presently R/o House No. 31/39/01 Varun Path Ps Mansarovar
Jaipur Raj. (At Present Confined In Central Jail Jaipur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

02/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.582/2020 was registered at Police Station

Mansarovar Jaipur District Jaipur for offence under Sections 302

I.P.C.

3. It is contended by counsel for the petitioner that police after

investigation has submitted charge-sheet under Section 306 IPC.

The only evidence against the petitioner is a suicide note. From

perusal of the suicide note, it cannot be said that petitioner

abetted commission of the offence. It is also contended that as

per the investigation, deceased was in love with the petitioner and

thereafter, she was supported by one Vijay and the allegation

(2 of 2) [CRLMB-15577/2020]

against the petitioner is that he refused to marry the deceased.

Charge-sheet has been filed. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the bail application.

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

ARTI SHARMA /27

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