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Judgment
14 paragraphs · 234 wordsHeard counsel for the petitioner through video conferencing.
Learned Public Prosecutor and counsel for the complainant are present in person in the Court.
Defects pointed out by the Registry are waived.
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 462/2018 was registered at Police Station Kumher, Bharatpur(Raj.) for offence under Sections 304-B of I.P.C.
It is contended by counsel for the petitioner that petitioner is in custody from 13.07.2019. Out of 26 witnesses statement of only 8 witnesses have
been recorded. As per the prosecution case also, deceased committed suicide by hanging. Conclusion of trial will take time.
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.