Loon Singh vs State
2022 Latest Caselaw 431 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14504/2021

Loon Singh S/o Kishan Singh, Aged About 32 Years, B/c Rajput R/o Rohina Tehsil Chaku Distt. Jodhpur (Presently Lodged In Central Jail Jodhpur)

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Kamal Rathore through VC For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

07/01/2022 Lawyers are not physically appearing in the Court in view of

the unprecedented situation being faced by the country due to

pandemic of novel corona virus (COVID-19).

The present bail application has been filed under Section 439

of Cr.P.C. on behalf of the petitioner who is in custody in

connection with F.I.R. No.34/2021, Police Station Chakhu, District

Jodhpur for the offence under Sections 498-A and 304-B of IPC.

Heard learned counsel for the parties. Perused the material

available on record.

Learned counsel for the petitioner submits that the charge

sheet in the case has been filed and there is no evidence on

record which shows that there was a demand of dowry soon

before the death of the deceased- Lahar Kanwar. The conclusion of

(2 of 2) [CRLMB-14504/2021]

trial will take sufficient long time, therefore, he prays that the

petitioner may be enlarged on bail.

Learned Public Prosecutor vehemently opposed the bail

application.

Having regard to the peculiar facts and circumstances of the

case as also the present situation of the country due to pandemic

of corona virus (COVID-19), in particular the jails, this Court

deems it just and proper to release the petitioner on bail.

Consequently, the present bail application filed under Section

439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner

Loon Singh S/o Kishan Singh arrested in connection with F.I.R.

No.34/2021, Police Station Chakhu, District Jodhpur shall be

released on bail provided he furnishes a personal bond of

Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of

Rs.25,000/- (Rupees : Twenty Five Thousand Only) 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.

(VINIT KUMAR MATHUR),J

32-Shahenshah/-

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