Jeevan S/O Shri Ratanlal vs State Of Rajasthan
2021 Latest Caselaw 1829 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 727/2021

Jeevan S/o Shri Ratanlal, R/o Dera Kanjar Hajuiya Ps Unhel Dist.
Jhalawar At Present In Dist. Jail Jhalawar
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Dinesh Kumar Garg For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 120/2020 was registered at Police Station Unhel

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

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

the deceased died a year back. She was under depression. The

allegation that petitioner forced her to enter into a Nata Marriage,

cannot be considered as a ground for abetment of suicide.

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-727/2021]

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /31

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