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Judgment
12 paragraphs · 214 wordsCounsel for the petitioner states that defects have already been removed.
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 195/2019 was registered at Police Station Mukundgarh, District Jhunjhunu(Raj.), for offence under Sections 498-A and 304-B of I.P.C.
It is contended by counsel for the petitioner that deceased committed suicide which is evident from the Parcha Bayan. There is no allegation that
petitioner abetted the commission of crime. It is also contended that deceased has leveled allegation against her father also.
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.