Gajendra vs State Of Rajasthan
2021 Latest Caselaw 7655 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3103/2021

Gajendra S/o Laxman, Aged About 25 Years, R/o Anat, Police Thana Parsola, Dist. Pratapgarh (Raj.). (Presently Lodged In District Jail, Banswara).

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

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.171/2020 of Police Station Khamera, District

Banswara for the offence(s) punishable under Section(s)

498-A, 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

allegation of committing murder of the deceased, levelled

against the petitioner, is absolutely false. It is argued that

at the time of incident, the deceased was stayed at her

parental house. It is further submitted that from the

evidence of the witnesses, it appears that the deceased

does not want to go to her in-laws house, but her parents

(2 of 2) [CRLMB-3103/2021]

were forcing her to go there, on account of which, she

committed suicide by drowning herself in the well.

Learned Public Prosecutor has opposed the bail

application(s).

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) - Gajendra S/o Laxman shall be released on

bail in connection with FIR No.171/2020 of Police Station

Khamera, District Banswara 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

27-msrathore/-

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