Pholchand Meena @ Harphool Son Of ... vs The State Of Rajasthan
2021 Latest Caselaw 2384 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8405/2021

Pholchand Meena @ Harphool Son Of Shri Sohanpal, Aged About
57 Years, R/o Dhandh Bagichi Tan Bairer, Police Station Rajgarh,
District Alwar (Raj) (Presently Confined At Central Jail Alwar)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p
                                                                 ----Respondent

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

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

Judgment / Order

09/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.45/2021 was registered at Police Station Rajgarh

District Alwar for offence under Sections 498-A, 302 & 34 I.P.C.

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

father-in-law of the deceased. Daughter-in-law whose marriage

took place in the year 2011 has committed suicide. Petitioner has

nothing to do with the alleged offence. Police has filed charge-

sheet under Section 498-A, 306 and 34 of IPC.

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-8405/2021]

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

NIKHIL KR. YADAV /16

Powered by TCPDF (www.tcpdf.org)