Anil Kumar vs State Of Rajasthan

Vijay Bishnoi, J

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

The petitioner has been arrested in FIR No.120/2021 of Police Station Kotwali, Sirohi for the offence punishable under Section 302 I.P.C. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that allegation levelled against the petitioner of committing murder of his brother-in-law is false. It is argued from the statements of wife of the deceased Ritu, it is clear that the deceased was in drunken condition and had quarreled with the petitioner. He received some injuries and on account of that, he died. Learned counsel for the petitioner submits that the petitioner had no intention to kill the deceased.

Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Anil Kumar S/o Shri Talsa Ram shall be released on bail in connection with FIR No.120/2021 of Police Station Kotwali, Sirohi provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.