Prakash @ Pankaj vs State Of Rajasthan
2021 Latest Caselaw 4754 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2544/2021

Prakash @ Pankaj S/o Shri Sukhlal, Aged About 31 Years, R/o Sinch Police Station Kalinjara, District Banswara. (At Present Lodged In District Jail Pratapgarh).

----Petitioner Versus The State Of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

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.73/2020 of Police

Station Suhagpura, District Pratapgarh for the offence punishable

under Section 306/34 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 argued that the wife of the

deceased solemnized nata marriage with the petitioner and only

for this reason the near relatives of the deceased alleged that the

deceased committed suicide on account of instigating by the

petitioner. It is also submitted that the charge-sheet has been filed

and the petitioner is in custody since long.

(2 of 2) [CRLMB-2544/2021]

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 - Prakash @

Pankaj S/o Sukhlal shall be released on bail in connection with FIR

No.73/2020 of Police Station Suhagpura, District Pratapgarh

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.73

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