Rajasthan High Court - Jaipur
Prem Sagar @ Fattal S/O Roop Singh vs State Of Rajasthan on 12 January, 2022
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Third Bail Application No.
211/2022
Prem Sagar @ Fattal S/o Roop Singh, R/o Manema Ps Sadar
Hindaun Distt. Karauli Raj. (Presently Petitioner Sub Jail Hindaun
City Dist. Karauli)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Rajneesh Gupta through VC For Respondent(s) : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 12/01/2022
1. Petitioner has filed this third bail application under Section 439 of Cr.P.C.
2. F.I.R. No.93/2020 was registered at Police Station Sadar Hindaun City, District Karauli for offences under Sections 498-A, 304-B & 201 of IPC.
3. It is contended by counsel for the petitioner that mother of deceased has turned hostile and she has stated that funeral was done in her presence on the advice of the villagers.
4. Learned Public Prosecutor has opposed the third bail application.
5. I have considered the contentions.
6. Taking note of the fact that since mother and uncle of deceased have turned hostile and there is evidence to the fact that (Downloaded on 24/12/2022 at 09:28:04 AM) (2 of 2) [CRLMB-211/2022] the relatives were present at the time of funeral, I deem it proper to allow the third bail application.
7. This third 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 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.
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