Rampal S/O Balram vs State Of Rajasthan
2021 Latest Caselaw 800 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15978/2020

Rampal S/o Balram, R/o Gopipura Ps Tatarpur Tehsil Mundawar
Dist. Alwar Raj. (At Present Confined In Sub Jail Kishangarh Bas
Dist. Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta For States : Mr. Sher Sngh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 101/2020 was registered at Police Station Tatarpur,

District Bhiwadi (Alwar) for offence under Sections 498-A, 304-B

of I.P.C.

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

father-in-law of the deceased. Petitioner's son is working with the

Air Force. He had discussion with his wife on telephone and

thereafter the deceased committed suicide. It is contended that

petitioner has nothing to do with the alleged offence. Charge-

sheet has been filed. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15978/2020]

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 /53

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