Rajasthan High Court - Jaipur
Ishwar Singh vs State Of Rajasthan Through Pp on 17 November, 2017
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 15680 / 2017
Ishwar Singh S/o Molad Singh B/c Jat, Aged About 72 Years, R/o
Khandewla, Police Station Farukha Nagar, District Gurgaon,
Haryana, Presently R/o House No.37, Ramanand Nagar, Police
Station Aravali Vihar, District Alwar, Raj. (At Present Confined in
Central Jail, Alwar).
----Petitioner
Versus
State of Rajasthan Through PP.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Rahul Tiwari For Respondent(s) : Mr. R.R. Singh Rathore, P.P. _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 17/11/2017
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 71/2017 was registered at Police Station Sadar Alwar for offence under Sections 302, 201 of I.P.C.
3. It is contended by counsel for the petitioner that death of the specially abled girl took place on 16.11.2012. Complaint has been filed by daughter-in-law of the present petitioner on 25.01.2017 after she was unsuccessful in a case filed against the petitioner for offence under Sections 376, 377 of I.P.C.
4. Learned Public Prosecutor has opposed the bail application.
5. Considering the contentions put forth by counsel for the petitioner as well as inordinate delay in lodging the F.I.R, I deem it proper to allow the bail application.
(2 of 2) [CRLMB-15680/2017]
6. This 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.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI), J.
Amit/42