Jugram S/O Ratan Gurjar vs State Of Rajasthan
2021 Latest Caselaw 2349 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  8844/2021

Jugram S/o Ratan Gurjar, Aged About 28 Years, Resident Of
Bhurtiya,     Police   Station      Dudu,       District      Jaipur   (At   Present
Confined In Sub Jail Jail, Sambhar)
                                                                       ----Petitioner
                                      Versus
State Of Rajasthan, Through The Public Prosecutor
                                                                   ----Respondent

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

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

07/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.0114/2021 was registered at Police Station Dudu,

District Jaipur Rural for offence under Sections 323, 341, 302,

304B, 498A and 504 and now charge-sheet has been filed for the

offence under Section 498-A & 306 I.P.C.

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

petitioner with the deceased took place around eleven years back.

From the investigation done by the police, it is revealed that

deceased was not happy as petitioner was not giving her due time

and he used to come late at home and so she doubted that

petitioner was having some extra marital affairs.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8844/2021]

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 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 (V.J.)),J

ARTI SHARMA /33

Powered by TCPDF (www.tcpdf.org)