Khushiram S/O Ramkaran vs State Of Rajasthan
2021 Latest Caselaw 1933 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 270/2021

Khushiram      S/o   Ramkaran,           R/o      Kuagaon             Ps     Bamanwas
Dist.sawaimadhopur (At Present Accused Petitioner Confined In
Sub Jail Gangapur City)
                                                                           ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Ravindra Kumar Paliwal For Respondent(s) : 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.131/2020 was registered at Police Station

Bamanwas, District Sawaimadhopur for offence under Sections

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

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

statement of brother and mother of the deceased, it is not

revealed that there was any demand of dowry, before death of

deceased. It is also contended that deceased was graduate,

whereas petitioner has not even completed his 10 th Class and for

that reason, deceased was frustrated. There were no marks of

injuries on the person of deceased. Deceased had delivered a

baby, so it cannot be said that deceased was treated with cruelty.

(2 of 2) [CRLMB-270/2021]

Charge-sheet has been filed. Petitioner has a young child to look

after.

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, 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 that

(PANKAJ BHANDARI),J

ARTI SHARMA /21

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