Gaje Singh vs State Of Rajasthan

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

F.I.R. No.59/2020 was registered at Police Station Shekhpur Aheer, District Bhiwadi (Alwar) for offence under Sections 498A & 304 B of I.P.C.

It is contended by counsel for the petitioner that deceased committed suicide as she was annoyed when the petitioner took his nephew to the doctor. She was annoyed because petitioner did not take her own daughter to the hospital. When petitioner returned from the hospital, he told his wife to take his daughter as well, but she lost her temper and committed suicide. It is also contended that the neighbours have given statement to this effect and police has also concluded that the offence would not travel beyond Section 306 IPC but because of intervention of higher authorities, charge-sheet has been filed under Section 498-A and 304 B IPC.

Learned Public Prosecutor and counsel for the complainant have opposed the bail application. It is contended that deceased committed suicide within two years of marriage and there was harassment of demand of dowry.

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.