Ravi S/O Munshi vs State Of Rajasthan
2021 Latest Caselaw 499 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               14128/2020

Ravi S/o Munshi, R/o Rela Kherli Police Station Kathumar Dist.
Alwar Raj. At Present Confined In Dist. Jail Alwar
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p
                                                                      ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal For Complainant(s) : Mr. Hari Krishana sharma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 232/2020 was registered at Police Station

Kathumar, District Alwar for offence under Sections 302, 34, 328,

498-A of I.P.C.

3. It is contended by counsel for the petitioner that marriage of

petitioner with the deceased took place in the year of 2012.

Deceased consumed poison. There is delay of two days in lodging

of FIR. Police after due investigation, has filed charge-sheet under

Section 306 IPC. There was no mark of injury on the body of the

deceased.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that deceased

(2 of 2) [CRLMB-14128/2020]

was poisoned by the present petitioner.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /79

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