Shokind @ Sokina S/O Sugnaram vs State Of Rajasthan
2021 Latest Caselaw 2619 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10217/2021

1.        Shokind @ Sokina S/o Sugnaram, R/o Gordha Ps Sawar
          Dist. Ajmer Raj. (Presently Confined In Sub Jail Kekri)
2.        Shokindi W/o Shokind Meena, R/o Gordha Ps Sawar Dist.
          Ajmer Raj. (Presently Confined In Sub Jail Kekri)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Nawab Ali Rathore, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.155/2020 was registered at Police Station Sawar,

District Ajmer for offence under Sections 498-A & 304-B I.P.C.

3. It is contended by counsel for the petitioners that petitioners

are father-in-law and mother-in-law of the deceased. As per the

statement of the brother of the deceased, deceased was unhappy

with her husband, as he was not doing any work.

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

(2 of 2) [CRLMB-10217/2021]

petitioners, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioners shall be released on bail provided each of

them 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 they 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

NIKHIL KR. YADAV /44

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