Pepa Ram vs State Of Rajasthan
2021 Latest Caselaw 16924 Raj

(1 of 2) [CRLMB-15183/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15183/2021

Pepa Ram S/o Chunaram, Aged About 34 Years, R/o Boki Bhagli, P.s. Kotwali Sirohi, Dist. Sirohi. (At Present Lodged At Dist. Jail, Sirohi).

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

----Respondent

For Petitioner(s) : Mr. Sikander Khan For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/11/2021

The petitioner has been arrested in connection with FIR

No.01/2021 of Police Station Mahila Thana, District Sirohi for the

offence punishable under Sections 498A, 306 IPC. He has

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

Counsel for the petitioner submits that there is no evidence

against the petitioner for abatement of suicide. Challan of the case

has already been presented and now no investigation is pending.

The accused-petitioner is in judicial custody and the trial of the

case will take sufficient long time to be concluded. Therefore, the

benefit of bail should be granted to the accused-petitioner.

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.

(2 of 2) [CRLMB-15183/2021]

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

allowed and it is directed that petitioner Pepa Ram S/o Chunaram,

shall be released on bail in connection with FIR No.01/2021 of

Police Station Mahila Thana, District Sirohi provided he executes a

personal bond in a sum of Rs.1,00,000/- with two sound and

solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 83-MS/-

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