AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
19 paragraphs · 382 wordsSubodh Abhyankar, J
This is the applicant's first bail application under Section 439 of the Code of Criminal Procedure, 1973. He is implicated in connection with Crime
No.19/2022 registered at Police Station â€" Pithampur, Sector â€" 1, District â€" Dhar for the offences punishable under Sections 498-A, 304-B & 34
of the Indian Penal Code. The applicant is in custody since 18.01.2022.
The allegations against the present applicant is that he happens to be brother-in-law of the deceased who committed suicide on 29.12.2021 by
consuming acid.
Learned counsel for the applicant submits that present applicant has falsely been implicated only because he happens to be brother of the husband of
the deceased. The applicant has nothing to do with the dowry (if any) demanded by his brother. He further submits that statements under Section 161
of the Cr.P.C. have been recorded after fifteen days, in which name of present applicant has also been taken along with the husband of the deceased.
Challan has been filed. Final conclusion of the trial will take sufficient long time. Hence, present applicant may be enlarged on bail.
Learned Panel Lawyer for the respondent / State opposes the bail application and prays for its rejection.
On due consideration of the rival submissions, perusal of the case diary and considering the fact that the final conclusion of the trial is likely to take
sufficiently long time, this Court finds force with the contention raised by the counsel for the applicant.
Accordingly, the present application for grant of bail is hereby allowed. The applicant is directed to be released on bail on his furnishing a personal
bond in the sum of Rs.50,000/-(Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the Trial Court for his
appearance as and when directed. The applicant shall be abide by the conditions as enumerated under Section 437(3) of Cr.P.C.
It is made clear that, after being released on bail, if the applicant again indulges in any criminal activity, the present bail order shall stand cancelled
without further reference to the Court and the police shall be entitled to arrest the applicant in the present case also.
This order shall be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.