Kalu Ram @ Sushilnath vs State
2021 Latest Caselaw 11437 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9165/2021

Kalu Ram @ Sushilnath S/o Budhramnath, Aged 32 Years, R/o Chak 1 BSM, Tehsil Anupgarh, District Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar)

----Petitioner Versus State of Raj., Through PP

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Mukhtiar Khan, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

23/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.197/2020 registered at Police Station

Anupgarh, Distt. Sri Ganganagar, for offence under Section(s)

498-A, 306 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that charge-sheet

has already been filed. Learned counsel submits that it is a case of

suicide committed by his wife after 13 years of marriage and has

taken this court to the statement of the sister of the deceased and

also the post-mortem report to submit that there were no injuries

on the deceased which have been caused due to drowning.

(2 of 2) [CRLMB-9165/2021]

Learned Public Prosecutor opposes the bail application and

submits that there have been earlier conciliation in Panchayat and

the fact of deceased having been harassed by the petitioner, is

well proved from the statement of the independent witness.

I have considered the submissions and taking into

consideration that there is no immediate act of the petitioner

before the death of the deceased and that the charge-sheet has

already been filed and trial is likely to take time but without

commenting further on merits of the case, I am inclined to grant

bail to the petitioner.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner Kalu Ram @ Sushilnath S/o

Budhramnath, be released on bail under Section 439 Cr.P.C. in

connection with aforesaid FIR provided the petitioner furnishes a

personal bond of Rs.50,000/- with one surety in the like amount

to the satisfaction of the concerned Magistrate with the stipulation

that he shall comply with all the conditions laid down under

Section 437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J 33-amit/-

Powered by TCPDF (www.tcpdf.org)