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Judgment
This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.74/2020, Police Station Sadar, District Bhilwara, for the offence under Section 306 IPC.
Inviting Court's attention towards the purported dying declaration of the deceased, learned counsel for the petitioner submits that no case worth abetment to commit suicide is made out against the petitioner.
Learned Public Prosecutor was not in a position to dispute the facts emerging from the record.
Having regard to the totality of the facts and circumstances of the case and without expressing any opinion on merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. The petitioner Smt. Sharda W/o Shri Lakhan Suwalka, arrested in FIR No.74/2020, Police Station Sadar, District Bhilwara shall be released on bail on her furnishing 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. Petitioner shall be required to appear before that Court on all dates of hearing and as and when called upon to do so.