Narayan Lal vs State

In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all

concerned.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No.138/2020 of Police Station Sadar Nimbahera, District Chittorgarh for the offences

punishable under Sections 304-B and 498-A IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has drawn the attention of this Court towards the statement rendered by the mother and sister of the deceased girl.

Learned counsel further submits that there are no aggravating allegations against the present petitioner.

Learned counsel also submits that on a bare reading of the evidence rendered by the witnesses i.e. mother and sister of the deceased girl, it is a clear

case for grant of bail to the present petitioner.

Learned Public Prosecutor as well as counsel for the complainant opposed the bail application.

Having regard to the totality of the facts and circumstances of the case and the fact that conclusion of the proceedings is likely to take some time and

without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439

Cr.P.C.

Accordingly, this second bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Narayan Lal S/o Jagdish Jat shall

be released on bail in connection with FIR No.138/2020 of Police Station Sadar Nimbahera, District Chittorgarh provided he executes a personal bond

in a 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 appearance before that

court on each and every date of hearing and whenever called upon to do so till the completion of the trial.