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Kishan [email protected] Singh S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1618 Raj/2

Citation : 2021 Latest Caselaw 1618 Raj/2
Judgement Date : 15 February, 2021

Rajasthan High Court
Kishan [email protected] Singh S/O Shri ... vs State Of Rajasthan on 15 February, 2021
Bench: Pankaj Bhandari
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 118/2021

Kishan [email protected] Singh S/o Shri Road Singh, Aged About 27
Years, R/o Morda Station Mishroli Dist. Jhalawar Raj. (At Present
Accused Confined In Sub Jail Bhiwanimandi)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Shyam Bihari Gautam For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.97/2020 was registered at Police Station Moshroli,

District Jhalawar for offence under Section 306 I.P.C.

3. It is contended by counsel for the petitioner that marriage of

petitioner with the deceased took place ten years back. Deceased

consumed poison. There is no evidence to connect the petitioner

with the crime.

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 and without commenting on the merits of the case, I

deem it proper to allow the bail application.

(2 of 2) [CRLMB-118/2021]

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 /29

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