Rawata Ram vs State Of Rajasthan

This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.51/2020, Police Station Nosra, District Jalore, for the offence under Section 306 IPC.

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

Learned counsel for the petitioner submits that the deceased Mamta committed suicide, being annoyed/aggrieved of usual altercation between a wife and a husband. Investigation reveals that there used to be frequent quarrel between petitioner and his wife, as the deceased was a mobile addict and there was no incident, which can compel or induce a person to commit suicide.

Learned Public Prosecutor vehemently opposed this bail application.

Having regard to the facts and circumstances of the case and without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that petitioner Rawata Ram S/o Sh. Vagaram, arrested in connection with FIR No.51/2020, Police Station Nosra, District Jalore, shall be released on bail; provided he executes personal bond in the sum of Rs.50,000/- and two sureties of Rs.25,000/- 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.