Raj Kumar vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with C.R. (F.I.R.)

Case No.133/2019, Police Station Maroth, District Nagaur, for the offences under Sections 498-A, 406 & 304-B of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the relationship between Raj Kumar (petitioner-husband) and the Lalita(deceased-wife) were strained,

on account of the fact that the deceased was talking to her friends, which was being objected by the present petitioner. On this issue, there were

altercations between the present petitioner and the deceased. Despite counseling, deceased continued to talk with her friends. Same was resisted by

the present petitioner and getting frustrated in the circumstances, Lalita(deceased-wife) committed suicide by hanging. The charge-sheet in the case

has been filed. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case and upon a consideration of the

arguments advanced, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Raj Kumar S/o Shri

Sardar Mal arrested in connection with C.R. (F.I.R.) Case No.133/2019, Police Station Maroth, District Nagaur shall be released on bail; provided he

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.