Rajasthan High Court - Jodhpur
Suresh Chandra @ Kaluram vs State on 6 November, 2020
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLMB-9884/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 9884/2020
Suresh Chandra @ Kaluram S/o Ratanlal, Aged About 25 Years,
R/o Raghunathpura P.s. Rashmi District Chittorgarh. (Presently
Lodged At Dist. Jail, Chittorgarh).
----Petitioner
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. R.K. Charan with Mr. Umesh Vyas
For Respondent(s) : Mr. Mahipal Bishnoi, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 06/11/2020 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
This Court perused the material available on record. The petitioner has been arrested in connection with FIR No.258/2019 of Police Station Rashmi, District Chittorgarh for the offences punishable under Sections 498-A, 406, 306, 120-B IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the deceased lady, who is wife of the petitioner, was not living with him as reflected in the record. He further submits that charge sheet in this case has already been filed and there are no such aggravating circumstances before the death of the deceased lady, which could hamper the giving of bail at this stage.
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(2 of 2) [CRLMB-9884/2020] Learned Public Prosecutor is also not able to point out any aggravating circumstances except for father and mother, in whose statement, nothing unusual or gravely instigating is reflected.
Having regard to the totality of the facts and circumstances of the case as also the fact that charge sheet has already been filed and the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Suresh Chandra @ Kaluram S/o Ratanlal shall be released on bail in connection with FIR No.258/2019 of Police Station Rashmi, District Chittorgarh provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(DR. PUSHPENDRA SINGH BHATI),J 14-Zeeshan/-
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