Munesh S/O Parmoli vs State Of Rajasthan
2021 Latest Caselaw 1622 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15333/2020

Munesh S/o Parmoli, Resident Of Town Mundyara Bhusawar,
Police Station Bhusawar, District Bharatpur (Raj.) (At Present
Confined In Central Jail, Bharatpur (Raj.)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through The Public Prosecutor.
                                                                      ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta 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.449/2020 was registered at Police Station

Bhusawar, District Bharatpur (Raj.) for offence under Sections

498-A, 302 I.P.C.

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

petitioner with the deceased took place around nine years back.

The child witness has stated that petitioner was not present at the

time when deceased committed suicide. It is also contended that

there were no marks of injuries on the person of deceased.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-15333/2020]

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.

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 /20

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