Amar Singh @APPELLANT@Hash State Of Rajasthan

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

F.I.R. No.216/2017 was registered at Police Station Kanchanpur, Dholpur for offence under Sections 498-A, 304-B I.P.C.

It is contended by the counsel for the petitioner that from the investigation done by the police it is revealed that the deceased went with her

sister’s husband without intimating the petitioner and returned after 3-4 days and on this a dispute took place between the deceased and the

petitioner and the deceased committed suicide. It is also contended that there are statements of witnesses to the effect that both the parties were not

well-off and there was no exchange of deceased. It is also contended that charge-sheet has been filed in this case and trial would consume time.

Learned Public Prosecutor has opposed the bail application. His contention is that deceased committed suicide within two years of her marriage and

body was recovered from the house of petitioner. It is also contended that petitioner does not have any defence.

Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application.

This bail application is accordingly allowed and it is ordered that the accused-petitioner shall be released on bail provided he furnishes a personal

bond of Rs. 50,000/- (Rupees Fifty thousand only) and 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 to appear before that Court and any court to which the matter is transferred, on all dates of

hearing and as and when called upon to do so.