Ravindra Singh S/O Munsi Singh vs State Of Rajasthan
2021 Latest Caselaw 6228 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 15951/2021

Ravindra Singh S/o Munsi Singh, R/o Indranda Teh. Bansur Dist.
Alwar Raj. (At Present Confined At Sub Jail Alwar)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. J.R. Tantia for Mr. Pawan Kumar Kaushik For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/11/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.158/2020 was registered at Police Station Bansur,

District Alwar for offence under Sections 498-A, 326-B and 307

I.P.C.

3. It is contended by counsel for the petitioner that statements

of material witnesses have been recorded. Complainant-brother of

the victim has stated that there was some leakage in the gas

stove and she died due to burn injuries. In cross examination,

complainant-brother has stated that the deceased was happy with

her marriage. It is also contended that other witnesses have

turned hostile.

4. Learned Public Prosecutor has opposed the second bail

(2 of 2) [CRLMB-15951/2021]

application.

5. I have considered the contentions.

6. In view of the fact that the brother of the victim has stated

that the victim was happy with her marriage, there was some

leakage in the gas stove and she died due to burn injuries, out of

21 witnesses, only 4 witnesses have been examined so far,

petitioner has remained in custody for a period of one year and

five months and considering the contentions put forth by counsel

for the petitioner, I deem it proper to allow the second bail

application.

7. This second bail application is, accordingly, allowed and it is

directed that accused-petitioner shall be released on bail provided

he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /5

Powered by TCPDF (www.tcpdf.org)