Dariya Devi vs State Of Rajasthan
2021 Latest Caselaw 6408 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2722/2021

Smt. Dariya Devi W/o Sh. Kalaram, Aged About 45 Years, B/c Mali, R/o Village Karawadi, Presently Residing At Raghukul Society, Behind Railway Station, Bhinmal, Dist. Jalore (Raj.). (Presently Lodged In Sub Jail, Bhinmal).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. C.S. Rathore

For Respondent(s) : Mr. A.R. Choudhary, PP

Mr. Rajat Dave for Mr. Vikas Chouhan for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.412/2019 of Police Station Bhinmal, District Jalore for

the offence(s) punishable under Section(s) 498-A and

304-B IPC. He/she/they has/have preferred this/these

bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegations of demand of dowry and harassment, levelled

against the petitioner, are not true. It is submitted that

the petitioner is mother-in-law of the deceased and from

conclusion of the charge-sheet, it is clear that the

(2 of 2) [CRLMB-2722/2021]

deceased was purturbed with the behaviour of her

husband, who used to an addict of alchohol and other

intoxicants and he has also having relationship with other

woman. It is also submitted that the petitioner is being

implicated in this case as she is mother-in-law of the

deceased. It is submitted that charge-sheet has been

filed and trial of the case is likely to take time.

Learned Public Prosecutor as well as learned counsel

for the complainant have opposed the bail application.

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Smt. Dariya Devi W/o Sh. Kalaram shall

be released on bail in connection with FIR No.412/2019

of Police Station Bhinmal, District Jalore provided

he/she/they execute(s) a personal bond in the sum of

Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of learned trial court

for his/her/their appearance before that court on each

and every date of hearing and whenever called upon to

do so till the completion of the trial.

(VIJAY BISHNOI),J

23-msrathore/-

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