Jagdish vs State Of Rajasthan
2021 Latest Caselaw 10808 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9187/2021

Jagdish S/o Shri Madan Lal, Aged About 24 Years, R/o Ward No. 11, Araiyanwali, Tehsil And District Hanumangarh. (At Present Lodged In District Jail, Hanumangarh)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria, Adv. For Respondent(s) : Mr. Shravan Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

14/07/2021

The present interim bail application has been filed by the

petitioner on the ground of death of his mother Smt. Kamla Devi

on 02.07.2021.

Counsel for the petitioner submits that the mother of the

petitioner has expired on 02.07.2021 and in order to perform last

rites and rituals, the presence of the petitioner is very much

essential, therefore it is prayed that the petitioner may be

released on interim bail for a period of ten days. In support of

averment made, a certificate issued by Sarpanch, Gram Panchayat

Araiyanwali, Panchayat Samiti Hanumangarh has also been

annexed with the bail application.

Learned Public Prosecutor has opposed the prayer made for

interim bail.

Taking into consideration the fact that the mother of the

petitioner has expired and in order to perform the last rites and

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rituals of his mother, the petitioner's presence is very much

essential, I deem it just and proper to grant interim bail to the

accused petitioner under Section 439 Cr.P.C.

Accordingly, the interim bail application filed under Sec.439

Cr.P.C. is allowed and it is directed that petitioner Jagdish S/o Shri

Madan Lal arrested in connection with FIR No.272/2019, P.S.

Mahila Thana, District Hanumangarh for offences under Sections

498-A, 304-B IPC be released on bail for a period of ten days,

provided he furnishes a personal bond in a sum of Rs.2,00,000/-

with two sound and solvent sureties in the sum of Rs. 1,00,000/-

each to the satisfaction of learned trial court for his surrender on

completion of 10 days period from the date of his release. One

surety shall be submitted by a close relative of the petitioner.

( MANOJ KUMAR GARG),J 121-MS/-

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