Laxman vs State Of Rajasthan
2021 Latest Caselaw 7257 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2681/2021

1. Laxman S/o Shri Lalchand, Aged About 50 Years, Resident Of Bedao, Police Station Anandpuri, District Banswara, Rajasthan.

2. Smt. Sanju W/o Shri Laxman, Aged About 48 Years, R/o Bedao, Police Station Anandpuri, District Banswara, Rajasthan.

(At Present Lodged In District Jail, Banswara).

----Petitioners Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Chandrasen Rathore For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.51/2020 of

Police Station Anandpuri, District Banswara for the offences

punishable under Sections 498-A, 302 and 201/34 IPC. They have

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

allegation against the petitioners of committing murder of the

deceased is absolutely false. It is submitted that from the perusal

of the charge-sheet, it is clear that the police have failed to collect

any evidence to prove the allegation levelled against the

(2 of 2) [CRLMB-2681/2021]

petitioners that they assaulted the deceased which resulted into

her death. It is submitted that the charge-sheet has been filed

and the trial of the case will take time.

Learned Public Prosecutor has 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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners - (1) Laxman

S/o Shri Lalchand and (2) Smt. Sanju W/o Shri Laxman shall be

released on bail in connection with FIR No.51/2020 of Police

Station Anandpuri, District Banswara provided each of them

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

Abhishek Kumar S.No.30

Powered by TCPDF (www.tcpdf.org)