Suman @ Pooja vs State
2021 Latest Caselaw 898 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13865/2020

Suman @ Pooja W/o Shri Satveer, Aged About 30 Years, Chak- 16, NTR, Police Station Gogamedi, Tehsil Nohar, District Hanumangarh. (At Present Lodged In Sub Jail Nohar, District Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Devendra Mahalana For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2021

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.147/2020 of

Police Station Gogamedi District Hanumangarh for the offences

punishable under Sections 306 IPC. She has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner is to the effect that she instigated

her husband to commit suicide. It is argued that the deceased was

a drunkard and he fall in a canal, on account of which, he died due

to drowning. It is further submitted that 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-13865/2020]

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 Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Suman @ Pooja W/o Shri

Satveer, shall be released on bail in connection with FIR

No.147/2020 of Police Station Gogamedi District Hanumangarh

provided she 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 her 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/35-

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