Sanjay Giri @ Jugnu vs State Of Rajasthan
2021 Latest Caselaw 7948 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3841/2021

Sanjay Giri @ Jugnu S/o Rajendra Giri Goswami, Aged About 26 Years, R/o Ward No. 14, Purani Abadi Sri Ganganagar, Dist. Sri Ganganagar (At Present Lodged In Sub Jail, Bhadra).

----Petitioner Versus State Of Rajasthan.

                                                                ----Respondent


For Petitioner(s)        :     Mr. R.S. Gill
For Respondent(s)        :     Mr. Vikram Sharma, PP



           HON'BLE MR. JUSTICE SANDEEP MEHTA

                                Judgment

22/03/2021

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

The instant bail application under Section 439 Cr.P.C. has

been preferred on behalf of the petitioner who is in custody in

connection with F.I.R. No.329/2020, registered at Police Station

Bhadra, District Hanumangarh for the offences under Sections

304B, 498A and 306 of the IPC.

The petitioner has been charge-sheeted in connection with

the above FIR. A perusal of the conclusions drawn by the I.O. in

the charge-sheet, manifests that after her marriage to the present

petitioner, the deceased Mamta developed affinity and indulged in

an extramarital affair with the co-accused Sunil @ Sonu. The

relations between the two were very thick which fact was duly

established by the call details collected by the I.O. during

investigation. The petitioner, being the husband of the deceased,

(2 of 2) [CRLMB-3841/2021]

came to know of this illicit affair on which, he implored the

deceased for carrying on such extramarital affair. Being perturbed

thereby, Smt. Mamta consumed poisonous substance and ended

her life. The I.O. has filed charge-sheet against the petitioner

herein for the offences under Sections 498A and 304B IPC and as

against the paramour namely Sunil @ Sonu for the offence under

Section 306 IPC.

Having regard to the overall facts and circumstances as

available on record, but without expressing any opinion on the

merits of the case, this Court is of the opinion that the petitioner

deserves to be enlarged on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is directed that the petitioner Sanjay Giri @ Jugnu

arrested in connection with the F.I.R. No.329/2020, registered at

Police Station Bhadra, District Hanumangarh shall be released on

bail provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA),J

81-/Tikam/-

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