Mintu @ Dholiya vs State
2021 Latest Caselaw 2645 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1402/2021

Mintu @ Dholiya S/o Jagdish Meghwal, Aged About 24 Years, R/o Ward No. 21, Sampat Basti, Purani Abadi, Sri Ganganagar, Dist. Sri Ganganagar (Raj.). (At Present Lodged In District Jail, Sri Ganganagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Hamir Singh Sidhu For Respondent(s) :: Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. SS Shaktawat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.289/2020 of

Police Station Purani Abadi District Sriganganagar for the offences

punishable under Sections 304 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner is to the effect that he went to the

house of complainant and when complainant's mother objected,

he pushed her and on account of that, she fell down and received

injury on her head and, later on, she died. It is further submitted

that from the charge-sheet, it is clear that the petitioner had no

(2 of 2) [CRLMB-1402/2021]

intention to kill the deceased and she died on account of an

accident.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Mintu @ Dholiya

S/o Jagdish Meghwal shall be released on bail in connection with

FIR No.289/2020 of Police Station Purani Abadi District

Sriganganagar provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his appearance

before that court on each and every date of hearing and whenever

called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

Surabhii/63-

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