Satvir Son Of Shri Banwari vs State Of Rajasthan
2021 Latest Caselaw 2807 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                9609/2021

Satvir Son Of Shri Banwari, Aged About 28 Years, Resident Of
Baroli Chouth Police Station Deeg District Bharatpur. At Present
In Sub Jail, Deeg.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through The Pp.
                                                                 ----Respondent

For Petitioner(s) : Mr. Harendra Singh through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/07/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.3/2021 was registered at Police Station Deeg

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

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

the husband of the deceased. They have three children out of the

wedlock. As per the postmortem report, deceased died due to

cardiac respiratory arrest. There were no marks of injuries on the

person of deceased.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-9609/2021]

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the second bail application.

7. This second 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 /13

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