Roop Singh Koli S/O Budhanram vs State Of Rajasthan
2022 Latest Caselaw 4976 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                                20208/2021

Roop Singh Koli S/o Budhanram, R/o Balahedi Tehsil Mahwa Dist.
Dausa (Presently Confined In Sub-Jail Bandikui)
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. Poonam Chand Sharma For Respondent(s) : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/07/2022

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.153/2019 was registered at Police Station Sikandra

District Dausa for offence under Sections 498-A & 304-B I.P.C.

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

deceased had committed suicide.

4. Learned Public Prosecutor has opposed the third bail

application. It is contended that from the statement of relatives of

deceased i.e. father and brother of deceased, it is evident that

there was demand of four wheeler vehicle and deceased

committed suicide within two years of her marriage in unnatural

circumstances.

5. I have considered the contentions.

(2 of 2) [CRLMB-20208/2021]

6. There is clear evidence to the fact that the deceased was

subjected to cruelty on demand of four wheeler vehicle, which is

evident from the statement of the witnesses. Deceased committed

suicide within two years of her marriage. Burden under Section

304-B of IPC shifts to the accused, hence, at this stage this Court

is not inclined to entertain the third bail application.

7. This third bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /35

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