Ramesh vs State Of Rajasthan
2021 Latest Caselaw 7052 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2999/2021

Ramesh S/o Prem Shankar, Aged About 58 Years, R/o Maal, P.s. Sabla, District Dungarpur, Rajasthan. (Lodge At Sagwara Sub- Jail).

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

----Respondent

For Petitioner(s) : Mr. Mahaveer Singh For Respondent(s) : Mr. Shrawan Bishnoi, PP For Complainant(s) : Mr. Vijay Kumar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.81/2020 of Police

Station Sabla District Dungarpur for the offences punishable under

Sections 498-A, 304-B IPC. He has preferred this bail application

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner of harassing the deceased for

dowry is absolutely false. It is submitted that the petitioner is

father-in-law and he has falsely been implicated in this case. It is

further submitted that charge-sheet has been filed and trial of the

case will take time.

(2 of 2) [CRLMB-2999/2021]

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently 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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Ramesh S/o

Prem Shankar shall be released on bail in connection with FIR

No.81/2020 of Police Station Sabla District Dungarpur provided he

executes a personal bond in a 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 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

Surabhii/39-

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