Pawan Kumar S/O Ramkishan vs State Of Rajasthan
2021 Latest Caselaw 3237 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              11323/2021

Pawan Kumar S/o Ramkishan, Aged About 28 Years, R/o Dahmi
Ps Behror Dist. Alwar Raj. (At Present Confined In Sub Jail
Behror)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through The Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Arvind Kumar Gupta For Complainant(s) : Mr. Sushil Pujari for Mr. Damodar Prasad Pujari For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 193/2021 was registered at Police Station Behror,

Police Station District Bhiwadi for offence under Sections 498-A,

304-B & 34 of I.P.C.

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

the husband of the deceased. Marriage took place five years ago.

Deceased has committed suicide. From the investigation done by

the police, it is revealed that petitioner was not present at the

time of the alleged occurrence. There was a fight between the

deceased and her elder sister-in-law.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-11323/2021]

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

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

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /80

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