Akshay vs State Of Rajasthan

Kuldeep Mathur, J

This application for bail under Section 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No. 34/2022 registered at Police Station Industrial Area, District Pali for offence under Section 306 of IPC.

Heard learned counsel for the applicant as also the learned Public Prosecutor as well as learned counsel for the complainant and also perused the material available on record.

Learned counsel for the applicant submits that the petitioner got married with Divya @ Deepu on 15.03.2020. After marriage the applicant and Divya @ Deepu could not maintain cordial relations as a consequence thereof Divya @ Deepu started living separately. Since, Divya @ Deepu was living separately, it cannot be alleged against the applicant that he abetted her to commit suicide. It is further submitted that in the case filed under Section 498-A and 406 IPC the challan has already been filed, therefore, no purpose would be served by keeping the applicant behind the Bars.

On the contrary, learned Public Prosecutor and learned counsel for the applicant vehemently opposed the submissions made on behalf of the applicant.

Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the applicant deserve to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-applicant Akshay S/o Shri Parsu Ram arrested in connection with FIR No.34/2022 registered at Police Station Industrial Area, District Pali, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two sureties of Rs.25,000/- (Rupees Twenty Five Thousand) each, to the satisfaction of learned trial court, for his appearance before that court on each & every date of hearing and whenever called upon to do so completion of the trial.