Sandeep S/O Rajendra vs State Of Rajasthan
2021 Latest Caselaw 1991 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1203/2021

Sandeep S/o Rajendra, Aged About 29 Years, R/o Bandahedi Ps
Balsamand Dist. Hisar Presently R/o Flat No. 913 Bdi Saffair
Bhiwadi Ps Bhiwadi Dist. Alwar Police Dist. Bhiwadi (At Present
Confined At Dist. Sub Jail Kishangar Bas Dist. Alwar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Rahul Tiwari
For State                 :     Mr. Riyasat Ali, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

23/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.96/2020 was registered at Police Station Mahila

Thana Bhiwadi, District Bhiwadi for offence under Sections 498-A,

304-B I.P.C.

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

deceased committed suicide by jumping from the 9th floor.

Deceased was not happy with the fact that petitioner was in a

habit of consuming liquor. It is also contended that on the date of

the incident, the deceased enquired about the whereabouts of

petitioner from her brother-in-law at 9:54 pm. After petitioner

reached the house, some quarrel took place between the

(2 of 2) [CRLMB-1203/2021]

petitioner and the deceased and thereafter, deceased jumped. It is

further contended that there is no evidence that there was

demand of dowry soon before death. Charge-sheet has been filed.

Conclusion of trial will take time.

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /24

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