Kapil Kumar S/O Shri Ram Kishor vs State Of Rajasthan
2021 Latest Caselaw 666 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15536/2020
Kapil Kumar S/o Shri Ram Kishor, R/o Birampur Ps Tizara Tehsil
Tizara Dist. Alwar Raj. (At Present Confined At Sub Jail
Kishangarh Bas Dist. Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s)        :     Mr. Rahul Tiwari
For Complainant(s)       :     Mr. Vishal Pareek for Mr. Deepak
                               Chauhan, through VC
For State                :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

22/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 453/2020 was registered at Police Station Tizara,

District Bhiwadi (Alwar) for offence under Sections 498-A, 406,

304-A of I.P.C.

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

petitioner with the deceased took place three years back. On the

fateful day, a dispute took place between mother-in-law and the

deceased. The police has concluded in its investigation that after

the dispute took place, petitioner slapped his wife & the deceased

and thereafter, the deceased committed suicide. It is contended

that there were no mark of injuries on the person of the deceased.

(2 of 2) [CRLBC-115/2020]

It is also contended that no demand of dowry was made 'soon

before death'.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that sister of

the deceased was married to brother of the petitioner. She in her

statement has stated that petitioner gave her beating in the same

room in which the deceased committed suicide.

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 /3

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