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Rajasthan High Court - Jaipur

Pradeep Swami Son Of Late Shri Madanlal ... vs State Of Rajasthan on 15 December, 2020

Author: Pankaj Bhandari

Bench: Pankaj Bhandari

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 12794/2020

Pradeep Swami Son Of Late Shri Madanlal Swami, Aged About
23     Years,    Resident       Of    H.no.    96,     Swamiyo      Ka   Mohalla,
Govindpura Kalwad Road, Police Station Kardhani, Jaipur (Raj.)
(At Present Confined In Central Jail Jaipur.)
                                                                    ----Petitioner
                                        Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Vijendra Yadav through V.C. For Complainant(s) : Mr. Govind Prasad Rawat through V.C. For State : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 15/12/2020

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

2. F.I.R. No. 407/2020 was registered at Police Station Kardhani Jaipur for offence under Section 304-B of I.P.C.

3. It is contended by counsel for the petitioner that marriage of petitioner with the deceased took place in the community marriage. Two kids were born out of the wedlock. There were no mark of injuries found on the person of the deceased. It is also contended that there is no evidence which goes to show that there was any demand of dowry. Some dispute took place between couple, on which the deceased committed suicide.

4. Learned Public Prosecutor and counsel for the complainant (Downloaded on 17/12/2020 at 09:36:28 PM) (2 of 2) [CRLMB-12794/2020] have opposed the bail application. It is contended by counsel for the complainant that there is allegation that deceased was subjected to cruelty and the burden is on the petitioner.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the 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.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.

(PANKAJ BHANDARI),J AMIT KUMAR /15 (Downloaded on 17/12/2020 at 09:36:28 PM) Powered by TCPDF (www.tcpdf.org)