Bhagirath Ram vs State Of Rajasthan
2021 Latest Caselaw 9497 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5382/2021

Bhagirath Ram S/o Bagadu Ram, Aged About 35 Years, R/o Saluo Ki Dhani, Newa Kanasar, Police Station Baap, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Deepak Menaria (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.180/2020 of

Police Station Baap, District Jodhpur for the offences punishable

under Sections 306, 194/195 of IPC. He has preferred this second

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of the first bail application of the petitioner, charges have

been framed by the trial court. It is argued that the allegation

against the petitioner of instigating her mother to commit suicide

is absolutely false. It is submitted that as a matter of fact the

death of the mother of the petitioner caused on account of

harassment by the neighbors. It is also submitted that the

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petitioner is in custody since long time and 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

petitioner under Section 439 Cr.P.C.

Accordingly, this second bail application filed under Section

439 Cr.P.C. is allowed and it is directed that petitioner Bhagirath

Ram S/o Bagadu Ram shall be released on bail in connection with

FIR No.180/2020 of Police Station Baap, District Jodhpur 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

18-Arun/-

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