Rajasthan High Court - Jaipur
Mukesh Kumar vs State Of Rajasthan Through Pp on 21 December, 2016
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN
BENCH AT JAIPUR
S.B.CRIMINAL MISC. IIND BAIL NO.16723/2016
Mukesh Kumar S/o Shri Latur B/c Meena, R/o
Pipalwada, P.S. Rawanjana Doongar, Distt.
Sawai Madhopur At Presently Reside Gurjar
Mohalla, Kherda Colony, Bajriya, Sawai
Madhopur (rajasthan) (at Present Lodge At
Distt. Jail, Karoli)
Versus
State of Rajasthan Through P.P.
For Petitioner : Shri Amit Jindal
For Respondent: Shri R.R. Baisla, P.P.
HON'BLE MRS. JUSTICE SABINA Judgment / Order 21/12/2016 Petitioner has filed this petition under Section 439 Code of Criminal Procedure 1973 seeking regular bail in F.I.R. No.57/2016 registered at Police Station Gadhmora, District Karauli, for offence under Section 498A, 406, 495, 377, 417, 376 Indian Penal Code 1860.
Heard.
Present FIR is an outcome of matrimonial dispute between the parties. Petitioner is the husband of the complainant. Petitioner is in custody since 23.11.2016. Challan has already been presented in the court and conclusion of trial may take time.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mrg.