Ravinder Singh S/O Munshi Singh vs State Of Rajasthan
2021 Latest Caselaw 1575 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                15670/2020

Ravinder Singh S/o Munshi Singh, R/o Indrada Teshil Bansur
Dist. Alwar (Accused In Sub Jail Behror)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Jai Raj Tantia For Respondent(s) : Mr. Deshraj Gosingha, PP Investigating Officer Mr. Deshraj, RPS, CO, Behror

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.158/2020 was registered at Police Station Bansur

District Alwar for offence under Sections 498-A, 326-B & 307

I.P.C.

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

committed suicide, however Police has submitted charge-sheet

under Section 302 IPC. It is contended that the victim was

referred to Jaipur at around 3:30 pm, however, statement is

alleged to be recorded by Tehsildar at 8:25 pm. It is further

contended that petitioner rushed to the hospital with his wife and

he has been falsely implicated in this case.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15670/2020]

It is contended that merely because the patient was referred, it

does not mean that she was shifted to Jaipur. From the

postmortem report, it is revealed that patient was admitted at

Jaipur on 13.03.2020 at 11:20 pm and she died on the next day

i.e. on 14.03.2020 at 8:10 pm. It is further contended that even

from the statement recorded by the Police, it is revealed that

deceased stated that kerosene was poured upon her and she was

set ablaze by the petitioner.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /4

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