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Judgment
13 paragraphs · 249 wordsRajani Dubey, J
The applicant has filed this application under Section 439 of the Code of Criminal Procedure for grant of regular bail as he is in custody in connection
with Crime No.497/2020 registered at police station Gandhinagar, Ambikapur, district Sarguja (CG) for the offence punishable under Section 306 IPC.
As per prosecution case, the deceased who is the neighbour of the applicant was having love affair prior to her marriage. It is alleged that after
marriage when she came to her parents house, appliant came to her house and threatened her family members as a result of which she commited
suicide by hanging on the next day.
Counsel for the applicant submits that the applicant has been falsely implicated in the case. He submits that the applicant is in jail since 11.12.2020 and
looking to the conduct of the prosecution, it is clear that the trial will take time for its conclusion.
On the other hand counsel for the State opposes the bail application.
Having heard counsel for the parties, considered the totality of the fact, in particular the detention period of the applicant, I am inclined to release him
on regular bail. Accordingly, his application filed under Section 439 of the Code of Criminal Procedure is allowed.
It is directed that in the event of the applicant's furnishing a personal bond in the sum of Rs. 50,000/- with one surety for the like sum to the
satisfaction of the concerned Court, he shall be released on bail.