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Judgment
9 paragraphs · 294 wordsG.S. Ahluwalia, J
This is third application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 13.1.2020 in connection with Crime No.5/2020 registered by Police Station Veerpur, District Sheopur for offence punishable under Sections 304-B, 201, 34 of IPC.
It is submitted by the counsel for the applicant that the second bail application was withdrawn with liberty to revive the prayer after examination of Sanjay. It is submitted that now all the material witnesses have been examined and they have not supported the prosecution case case. At present, there is no substantive evidence against the applicant. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with prosecution case.
Per contra, the application is opposed by the counsel for the respondent/State. However, after going through the deposition sheets of the witnesses it is fairly conceded by the counsel for the State that all the material witnesses have not supported the prosecution case and they have stated that the deceased was residing happily in her matrimonial house.
Heard the learned counsel for the parties.
Considering the fact that the witnesses have not supported the prosecution case as well as without commenting on the merits of the case, the application is allowed. It is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rs. One Lac Only) with one surety in the like amount to the satisfaction of the Trial Court/Committal Court to appear before the Court on the dates given by the concerned Court.
This order shall remain effective till the end of the trial but in case of bail jump, it shall become ineffective.
Certified copy as per rule.