Leela W/O Mahendra And Others vs State Of Rajasthan And Others

Vinit Kumar Mathur, J

Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona

virus (COVID-19).

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with FIR

No.32/2021, registered at Police Station Rol, District Nagaur for the offence punishable under Sections 498-A, 302 & 201 of IPC.

Heard learned counsel for the parties. Perused the material available on record.

Learned counsel for the petitioners submits that petitioners are mother-in-law and brother-in-law of the deceased. He further submits that there is no

specific allegation of demand of dowry on the present petitioners. He, therefore, prays that the petitioners may be enlarged on bail.

Learned Public Prosecutor as well as learned counsel for the complainant vehemently oppose the bail application.

Having regard to the peculiar facts and circumstances of the case as also the present situation of the country due to pandemic of corona virus

(COVID-19), in particular the jails, this Court deems it just and proper to release the petitioners on bail.

Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioners â€"(1) Leela W/o

Mahendra & (2) Surendra S/o Mahendra arrested in connection with FIR No.32/2021, registered at Police Station Rol, District Nagaur shall be

released on bail provided each of them furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/-

(Rupees : Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of

hearing and as and when called upon to do so.