Aspak S/O Sh. Sahuleen vs State Of Rajasthan
2021 Latest Caselaw 1931 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 58/2021

Aspak S/o Sh. Sahuleen, R/o Budhi Baghaur Ps Tijara Dist. Alwar
Raj. (At Present Confined In Sub Jail Kishangarhbas Dist. Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s)        :     Mr. Sanjay Khan
For State                :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

22/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.110/2020 was registered at Police Station Tijara

(District Police Bhiwadi) District Alwar for offence under Sections

498-A & 304-B I.P.C.

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

interrogation of the independent witness, it is revealed that there

was no demand of dowry. On the fateful day when the deceased

committed suicide, dispute took place between the couple.

Deceased wanted to go her parent's home on which dispute took

place, deceased committed suicide. It is also contended that sister

of the deceased is married with the brother of the petitioner. There

is no evidence that there was demand of dowry soon before the

death.

(2 of 2) [CRLMB-58/2021]

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.

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

NIKHIL KR. YADAV /14

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