Kevaram @ Kevlaram vs State
2021 Latest Caselaw 1063 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9155/2020

Kevaram @ Kevlaram S/o Shri Manglaram, Aged About 33 Years, Krishna Ka Tala, Tehsil Sedwa, District Barmer (Raj.). (At Present Lodged In District Jail, Barmer).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2021

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.67/2020 of Police

Station Sedwa, District Barmer for the offences punishable under

Sections 498-A and 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 for instigating her wife to commit

suicide is false. It is also submitted that the marriage of the

petitioner was solemnized with the deceased 17 years ago and

there are five issues from their wedlock. It is further submitted

that now charge-sheet has been filed and trial of the case will take

time.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-9155/2020]

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 Kevaram @

Kevlaram S/o Shri Manglaram shall be released on bail in

connection with FIR No.67/2020 of Police Station Sedwa, District

Barmer 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

36-akash/-

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