Vimal @ Banty S/O Kalu Singh vs State Of Rajasthan
2021 Latest Caselaw 2590 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9974/2021

Vimal @ Banty S/o Kalu Singh, Aged About 20 Years, R/o Vill.
Laxmipura Ps Chhabra Dist. Baran Raj. At Present R/o Yadav
Colony Narsari Ashok Nagar Ps Dehat Dist. Ashok Nagar M.p. (At
Present Confined In Sub Jail Chhabra Dist. Baran Raj.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.707/2020 was registered at Police Station Chhabra,

District Baran for offence under Section 306 I.P.C.

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

F.I.R., it is evident that the deceased was having friendly terms

with the petitioner. She was being forced to marry against her will.

It is also contended that the reason of commission of suicide was

because she was being forced to marry someone else who was not

of her choice. It is further contended that petitioner never abetted

the offence of suicide.

(2 of 2) [CRLMB-9974/2021]

4. Learned Public Prosecutor has opposed the bail application.

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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /42

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