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Judgment
6 paragraphs · 355 wordsHeard learned counsel for the parties and perused the material available on record.
The petitioner(s) has/have been arrested in FIR No.9/2019 of Police Station Bhaniyana, Distt. Jaisalmer for the offence(s) punishable under Section(s) 498-A, 304-B and 120-B IPC. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this case. It is argued that as a matter of fact, after marriage of the deceased with the son of the petitoner, she was willing to live separately from the family and created pressure for the same. It is submitted that the petitioner and his son tried to pacify the deceased and when she refused, he told her that he is not having that much money that he can allow them to live seperately and at that moment, he told the deceased that if she can bring money from her parents, then she may live separately and being purturbed with the same, she committed suicide. It is submitted that no demand of dowry was made by the petitioner at any point of time. It is further submitted that charge-sheet has been filed in the matter and trial of the case is likely to take time.
Learned Public Prosecutor as well as learned counsel for the complainant have opposed the bail application(s).
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 petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - Chetan Ram S/o Gulla Ram shall be released on bail in connection with FIR No.9/2019 of Police Station Bhaniyana, Distt. Jaisalmer provided he/she/they execute(s) a personal bond in the 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/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.