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Rajasthan High Court - Jaipur

Sunil@Kalu vs State Of Rajasthan Through Pp on 7 March, 2018

Author: Pankaj Bhandari

Bench: Pankaj Bhandari

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR
             S.B. Criminal Miscellaneous Bail No. 1507/2018

Sunil @ Kalu S/o Shri Ranjeet Singh B/c Meghwal, R/o Bhobiya
Police Station Pilani Distt. Jhunjhunu At Present In Distt. Jail,
Jhunjhunu.
                                                        ----Petitioner
                                 Versus
State Of Rajasthan Through P.p.
                                                      ----Respondent

For Petitioner(s) : Mr. Harendra Singh For Respondent(s) : Mr. Sudesh Saini PP.

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 07/03/2018

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

2. F.I.R. No. 339/2017 was registered at Police Station Pilani District Jhunjhunu for offence under Sections 498A and 304B of I.P.C.

3. It is contended by counsel for the petitioner that petitioner is serving in the Army. Charge-sheet has been filed in this case. Trial would consume time. From the perusal of charge-sheet, it is revealed that there was no exchange of dowry articles at the time of marriage. Two sisters were married to two brothers. Deceased was unhappy on account of petitioner spending money on treatment of his father who was suffering from Cancer and Paralysis.

(2 of 2) [CRLMB-1507/2018]

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 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 Seema/19