Rajasthan High Court - Jaipur
Jagat S/O Shri Chuttan B/C Gurjar vs State Of Rajasthan on 1 April, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 3726/2019
Jagat S/o Shri Chuttan B/c Gurjar, R/o Village Indore Police
Station Chowpanki, Tehsil Tizara Distt. Alwar Raj. (At Present
Confined At Sub Jail Kishangarh Bas, Distt. Alwar)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Rahul Tiwari
For Respondent(s) : Mr. Deshraj Gosingha, PP
Mr. Manu Agrawal for complainant
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
01/04/2019
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.86/2018 Registered at Police Station Choupanki, District Alwar for the offences under Sections 304B & 201 of IPC.
2. Counsel for the petitioner submits that the younger brother of the petitioner Rajesh married with the deceased in the year 2017 and according to the statement of father of the deceased recorded under Section 161 Cr.P.C allegation was levelled for demanding Rs.5,00,000/- for starting business by younger brother of the petitioner and the petitioner has been falsely implicated in this matter and he has nothing to do with the dowry articles. Counsel further submits that the petitioner is in custody since (Downloaded on 06/06/2021 at 06:41:42 AM) (2 of 2) [CRLMB-3726/2019] 23.12.2018 and after investigation, police has filed the charge- sheet in this matter and trial will take long time.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Jagat S/o Shri Chuttan shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- 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.
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