Amarnath vs State Of Rajasthan

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

F.I.R. No.311/2019 was registered at Police Station Mahila Thana, Dholpur for offence under Sections 304B, 34 of I.P.C. later on charge-sheet is filed for the offence under section 306 IPC.

It is contended by counsel for the petitioner that initially police investigated under Section 304 IPC but subsequently, filed charge-sheet under Section 306 IPC. It is contended that a dispute took place when the deceased cooked vegetable bottlegourd, as petitioner did not like the vegetable, a quarrel took place between the petitioner and the deceased, on which the deceased committed suicide. It is also contended that charge-sheet has been filed. Conclusion of trial will take time.

Learned Public Prosecutor has opposed the bail application.

I have considered the contentions.

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

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.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty 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.