Radhey Shyam vs State
2022 Latest Caselaw 3209 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2347/2022

Radhey Shyam S/o Shri Mohan Lal, Aged About 24 Years, R/o Village - Pratappura, P.s. Salamgarh, District Pratapgarh (Rajasthan) (Presently Lodged In District Jail, Pratapgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/03/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.266/2021, P.S. Salamgarh, District Pratapgarh, for the offence

under Section 304-B of I.P.C.

Learned counsel for the petitioner submits that there is no

allegation against the petitioner for demand of dowry. Counsel

further submits that the deceased-wife used to consume Gutakha

and her husband rebuked her, due to which some quarrel took

place. Thereafter, his wife committed suicide. Counsel further

submits that according to the statement of Lalu Ram, Hira Lal,

Nand Lal & Ram Lal, some quarrel had taken place on the issue of

consuming Gutakha, due to which the petitioner's wife committed

suicide. Challan of the case has already been presented and no

(2 of 2) [CRLMB-2347/2022]

investigation is pending. The petitioner is in judicial custody and

the trial of the case will take sufficient long time. Therefore, the

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

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Radhey

Shyam S/o Shri Mohan Lal shall be enlarged on bail in F.I.R.

No.266/2021, P.S. Salamgarh, District Pratapgarh provided he

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

sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for his appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J 60-prashant/-

Powered by TCPDF (www.tcpdf.org)