Sonu S/O Shri Leelaram vs State Of Rajasthan
2021 Latest Caselaw 2164 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 13718/2020

Sonu S/o Shri Leelaram, Aged About 26 Years, R/o Vill. Berla Bas
Ps Laxmangarh Alwar Dist. Alwar (Presently Accused Is In J.c. In
Central Jail Dist. Alwar)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s)           :     Mr. Manish Gupta
For State                   :     Mr. Sher Singh Mahla, PP



              HON'BLE MR. JUSTICE PANKAJ BHANDARI

                            Judgment / Order

05/03/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.217/2019 was registered at Police Station

Laxmangarh Alwar for offence under Sections 498-A & 304-B

I.P.C.

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

marriage of the petitioner with the deceased took place in April

2014. Deceased committed suicide on 28.06.2019. Petitioner is in

custody since 04.07.2019. As on date, only charges have been

framed. It is also contended that from the investigation done by

the police, it is revealed that the deceased herself jumped into the

well. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the second bail

(2 of 2) [CRLMB-13718/2020]

application.

5. I have considered the contentions.

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

NIKHIL KR. YADAV /2

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