Avaddan @ Avardan vs State Of Rajasthan
2021 Latest Caselaw 7565 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2919/2021

Avaddan @ Avardan S/o Sh. Girwardan, Aged About 45 Years, Resident Of Patumbari, Tehsil Pindwara, P.s. Saroopganj, District Sirohi (Raj.). (At Present Lodged In District Jail, Sirohi).

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


For Petitioner(s)          :     Mr. Shyam Paliwal
For Respondent(s)          :     Mr. A.R. Choudhary, P.P.
For Complainant(s)         :     Mr. Teja Ram



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

17/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.315/2020 of

Police Station Saroopganj, District Sirohi for the offences

punishable under Sections 498-A, 306 of the IPC. He has

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

Learned counsel for the petitioner has submitted that the

allegation against the petitioner of harassing the deceased for

dowry is absolutely false. It is argued that the marriage of the

petitioner was solemnized with the deceased on 21.06.2010 and

they lived together for around ten years. It is further submitted

that the deceased committed suicide as she was perturbed

because the petitioner was not earning anything. It is also

(2 of 2) [CRLMB-2919/2021]

submitted that it is a plain case of suicide, however, the petitioner

has falsely been implicated in this case.

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 Avaddan @

Avardan S/o Sh. Girwardan shall be released on bail in connection

with FIR No.315/2020 of Police Station Saroopganj, District Sirohi

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

16-akash/-

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