Sanjay Kumar Son Of Kamlesh vs The State Of Rajasthan
2021 Latest Caselaw 2350 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  8723/2021

Sanjay Kumar Son Of Kamlesh, Aged About 29 Years, Resident
Of Village Sansedi Polie Station Shahjahanpur, District Alwar, At
Present Lodged In The Sub Jail, Behror District Alwar.
                                                                      ----Petitioner
                                      Versus
The State Of Rajasthan, Through The P.p.
                                                                    ----Respondent

For Petitioner(s) : Mr. Ashvin Garg 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.47/2021 was registered at Police Station

Shahjahanpur (Alwar) for offence under Sections 498-A & 304-B

I.P.C.

3. It is contended by counsel for the petitioner that there is no

evidence with regard to demand of dowry. Deceased was a patient

of asthma. It is also contended that from the statement of

witnesses, it is evident that the deceased had breathlessness

when she was rushed to the hospital and she died next day.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that deceased died within one year of her marriage.

From the statement of father of deceased, it is evident that

(2 of 2) [CRLMB-8723/2021]

petitioner was demanding dowry in the form of vehicle. It is also

contended that from the postmortem report, it is evident that

deceased sustained grievous injuries on her cheeks, nostrils and

crescentic abrasion on her chin. She had also sub conjunctional

hemorrhage on her right eye. In addition to the above, she also

had bruises on her lip, ear and jaws. As per the information of the

Medical Board, cause of death was result of antemortem,

smothering and its consequences.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI (V.J.)),J

ARTI SHARMA /32

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