Raju @ Rajveer vs State Of Rajasthan
2021 Latest Caselaw 2657 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1377/2021

Raju @ Rajveer S/o Shri Thakar Singh, Aged About 33 Years, R/o Chak 24-O, Bhutiwala, Tehsil Srikaranpur, District Sriganganagar (Raj.).

(At Present Lodged In Central Jail Sriganganagar).

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.249/2020 of

Police Station Sri Karanpur, District Sri Ganganagar for the offence

punishable under Section 306 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 of instigating the deceased to

commit suicide is absolutely false. It is further submitted that the

deceased was major and was in relation with the petitioner but

solely on that account, it cannot be said that the petitioner had

instigated the deceased to commit suicide. It is submitted that the

charge-sheet has been filed and trial of the case will take time.

(2 of 2) [CRLMB-1377/2021]

Learned Public Prosecutor has 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 - Raju @ Rajveer

S/o Shri Thakar Singh shall be released on bail in connection with

FIR No.249/2020 of Police Station Sri Karanpur, District Sri

Ganganagar 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

Abhishek Kumar S.No.49

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