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Rajasthan High Court - Jaipur

Sakir vs State Of Rajasthan Through Pp on 16 May, 2018

Author: Pankaj Bhandari

Bench: Pankaj Bhandari

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail No. 6099/2018

Sakir S/o Shri Sahabuddin B/c Mev, R/o Sahsan, Police Station
Jurhara, Distt. Bharatpur (Raj.) (Presently Accused In Judicial
Custody At Sub Jail Deeg Distt. Bharatpur)
                                                         ----Petitioner
                                  Versus
State Of Rajasthan Through P.p.
                                                       ----Respondent
For Petitioner(s)          :   Mr. Azad Ahmed
For Respondent(s)          :   Mr. R.R. Singh Rathore, PP



             HON'BLE MR. JUSTICE PANKAJ BHANDARI

                           Judgment / Order

16/05/2018


1. Petitioner has filed this bail application under Section 439 of Cr.P.C.

2. F.I.R. No.300/2017 was registered at Police Station Jurhara, District Bharatpur for offence under Sections 498-A, 304-B of I.P.C.

3. It is contended by counsel for the petitioner that in the dying declaration, deceased has mentioned that she was taking medicine and erroneously, she took the spray. Charge-sheet has been filed in this case. Trial would consume time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the (2 of 2) [CRLMB-6099/2018] petitioner, I deem it proper to allow the bail application.

7. 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 Arti/92