Shankar Lal Saini S/O Suvalal ... vs State Of Rajasthan
2021 Latest Caselaw 1715 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1359/2021

Shankar Lal Saini S/o Suvalal Saini, R/o Plot No. 31 Pratap
Vatika Sector 3 Sanganer Jaipur Permanent Address Kayam
Nagar Basdi Post Turakuya Tehsil Niwai Datwas Tonk Raj. (At P
Resent Accused Confined In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Shivraj Chauhan For Respondent(s) : Mr. Deshraj Gosingha,PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

16/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.506/2020 was registered at Police Station Pratap

Nagar, District Jaipur for offence under Sections 306 I.P.C.

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

committed suicide. As per the investigation, a loan of Rs.40,000/-

was taken by the petitioner, guarantee of which was given by the

deceased, who was the wife of petitioner. As petitioner was not in

a position to repay the amount, deceased was under stress and

left the house and committed suicide. It is also contended that

petitioner did not abet the commission of offence.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-1359/2021]

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.

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 /37

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