Hemant vs State Of Rajasthan
2021 Latest Caselaw 10496 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7281/2021

Hemant S/o Keshav Adopted S/o Kanwarlal, Aged About 30 Years, Shivpuri, Ward No. 21, Phalodi, District Jodhpur (Raj.). (At Present Lodged In Sub Jail Phalodi, District Jodhpur).

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

                                                                  ----Respondent


For Petitioner(s)          :     Mr. Naman Mohnot
For Respondent(s)          :     Mr. S.K. Bhati, P.P.



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

09/07/2021

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.06/2021 of Police

Station Phalodi, District Jodhpur for the offences punishable under

Sections 498-A of IPC. He has preferred this bail application under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of the first bail application of the petitioner, charge-sheet

has been filed. It is submitted that on account of some trivial

dispute, wife of the petitioner committed suicide. It is also

submitted that the police have failed to collect any definite

evidence regarding allegation that the petitioner had demanded

dowry. It is further submitted that petitioner is in custody since

24.02.2021 and trial of the case will take time.

(2 of 2) [CRLMB-7281/2021]

Learned Public Prosecutor has 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 Hemant S/o

Keshav Adopted S/o Kanwarlal shall be released on bail in

connection with FIR No.06/2021 of Police Station Phalodi, District

Jodhpur 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

114-Taruna/-

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