Kishna Ram vs State
2021 Latest Caselaw 2202 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1134/2021

Kishna Ram S/o Teja Ram, Aged About 26 Years, Krishanpura (Balwa), Police Station Sadar Nagaur, District Nagaur. (At Present Lodged In Central Jail At Nagaur).

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

                                                                  ----Respondent


For Petitioner(s)          :     Mr. Yuvraj Sonel
For Respondent(s)          :     Mr. Mahipal Bishnoi, PP
For Complainant(s)         :     Mr. Manohar Singh Rathore



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

27/01/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.129/2019 of

Police Station Sadar Nagaur District Nagaur for the offences

punishable under Sections 498-A, 304-B, 201 IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner of murdering his wife is absolutely

false. It is submitted that on account of trivial issue, petitioner's

wife consumed poison and died. It is also submitted that

allegations against the petitioner regarding demand of dowry and

cruelty are false. It is further submitted that charge-sheet has

been filed and trial of the case will take time.

(2 of 2) [CRLMB-1134/2021]

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 Kishna Ram S/o

Teja Ram shall be released on bail in connection with FIR

No.129/2019 of Police Station Sadar Nagaur District Nagaur

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/55-

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